public opinion Archives

Book Review| Bindal’s latest book offers insight into the contours of obscenity in law and practice, writes Vishavjeet Chaudhary

Latest addition to the landscape of jurisprudence around obscenity laws in India is Saurabh Bindal’s convincing read titled Obscenity: Prevention, Law and

Case Briefs High Courts

[Lakshadweep Regulations] Ker HC | Government should be eager to consider public suggestion; HC grants liberty to raise objections/suggestions even after expiry of outer time limit

Kerala High Court: The Division Bench comprising of A. Muhamed Mustaque and Kauser Edappagath, JJ., addressed the issue relating to controversial regulations

Hot Off The Press News

Law Commission of India seeks public opinion on Uniform Civil Code

On 07.10.2016, the Law Commission of India notified a questionnaire inviting public to give their views for the revision and reform of