National Commission for Women

Case BriefsHigh Courts

Rajasthan High Court: A Division Bench of Manoj Kumar Garg and Sangeet Lodha JJ. directed State to take necessary steps for constitution

Case BriefsHigh Courts

Madras High Court: A Division Bench of N. Kirubakaran and P. Velmurugan, JJ., while addressing the present petition observed that, Court fails to

OP. ED.

by Pooja Soni & Mitali Goyal* 

Case BriefsHigh Courts

Jammu & Kashmir High Court: A Division Bench of Gita Mittal, CJ and Rajnesh Oswal, J. took suo motu cognizance of increasing

Hot Off The PressNews

As reported by media, NCW urged Director General of Police (DGP), Uttar Pradesh to enforce the ban on the sale of acid

Appointments & TransfersNews

S.O. 1136(E)— In pursuance of Section 3 of the National Commission for Women Act, 1990 (20 of 1990), the Central Government hereby

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission: The appellant, who was a Research Assistant at National Commission for Women, had filed an RTI application claiming that