gender discrimination
Termination of a Swiss national's widower's pension: ECHR finds no weighty and convincing reasons for such differential treatment on grounds of gender
“References to traditions, general assumptions or prevailing social attitudes in a particular country are insufficient justification for a difference in treatment on grounds of sex, whether in favour of women or men”
NHRC issues notice to DMRC on receiving complaint for removal of misleading signages on its 347 new toilets for Transgender Persons
The National Human Rights Commission, India has issued a notice to the Delhi Metro Rail Corporation, DMRC, after taking cognizance of a
Adultery: Constitution Bench to decide the constitutional validity of Section 497 IPC
Supreme Court: Noticing that there is a need to reconsider the earlier judgments on the Constitutional validity of Section 497 IPC, regard
Adultery: SC asks Centre why women should not be punished under Section 497 IPC
Supreme Court: Agreeing to hear the petition that sought for examining Section 497 of Penal Code, the 3-judge bench of Dipak Misra,
Ban on entry of women in Sabrimala Temple: Matter referred to Constitution bench
Supreme Court: In the issue relating to ban of female devotees between the age group of 10 to 50 from entering the