Case BriefsSupreme Court

Supreme Court: Refusing to strike down Section 23 of the Pre-­conception and Pre­-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, the

Supreme Court

Supreme Court:, In pursuance of the Order dated 15.04.2015, where it was directed that the said Order should be translated in local

Supreme Court

Supreme Court: Seeking clarification on the directions given in Voluntary Health Association of Punjab vs. Union of India, (2013) 4 SCC 1,