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“The Domestic Violence Act was enacted to offer certain civil remedies to the victims of domestic violence. These remedies encompass an array of protective measures, residence orders, and monetary reliefs, designed to address the multifaceted nature of abuse.”
As there was no monitoring or remedial mechanism available to address the legitimate grievances and prayers for being compensated for work related injuries sustained by a convict-inmate while serving sentence, the Delhi High Court laid down certain guidelines that would be applicable only in the case of amputation, or any other life-threatening injury, arising out of work-related injury, sustained by the convict.
Supreme Court: In a significant case, the 4-judges Bench comprising of Uday Umesh Lalit, S. Ravindra Bhat, P.S. Narasimha and Sudhanshu Dhulia,
“Although furlough can be claimed without a reason, the prisoner does not have an absolute legal right to claim furlough.”
Orissa High Court: The Division Bench of Dr S. Muralidhar, CJ. and Savitri Ratho, J., took up a matter which was pursuant
Gauhati High Court: The Division Bench of Sudhanshu Dhulia, CJ. and Achintya Malla Bujor Barua, J., took up a PIL in relation
Tripura High Court: The Division Bench of Akil Kureshi, CJ. and S. Talapatra, J., perused the latest affidavit filed by the State
In a case of a death in judicial custody, the National Human Rights Commission, India has set aside the conclusion of an
African Court on Human and Peoples’ Rights: The application had been filed under Rule 19 of the Court Rules from Provision 17
Supreme Court: In the matter relating to Journalist Rajdev Ranjan’s murder, where counsel appearing for the petitioners had argued that Md. Shahabuddin,
Supreme Court: Considering the dire need for prison reform, the bench of Madan B. Lokur and R.K. Agrawal, JJ said that prisoners,