himachal pradesh high court
Case BriefsHigh Courts

“The torment on the victim has the potentiality to corrode the poise and equanimity of any civilized society. It has been rightly said that whereas a murderer destroys the physical frame of a victim, a rapist degrades and defiles the soul of a helpless female.”

orissa high court
Case BriefsHigh Courts

The Court found that there was absence of concrete proof of age of the minor victim, therefore, the charge under Section 6 of the POCSO Act was not proved, instead the appellant was convicted under Section 376(1) of the IPC.

Case BriefsHigh Courts

The Bombay High Court came down heavily on the law firm for revealing the identity of a rape victim. The Court, while allowing the firm’s application to mask the name of the victim imposed a cost of Rs. 5,000 on it.

Experts CornerSanjay Vashishtha

by Sanjay Vashishtha †
Cite as: 2022 SCC OnLine Blog Exp 80

Delhi High Court
Case BriefsHigh Courts

Delhi High Court: In a case seeking grant of medical termination of pregnancy by a 16-year-old rape victim (‘petitioner’), Yashwant Varma J.,

Case BriefsHigh Courts

Uttaranchal High Court: Alok Kumar Verma, J., decided on a petition which was filed by the father of the minor petitioner to

Case BriefsHigh Courts

Orissa High Court: S. K. Panigrahi, J. disposed of the petition and refused to terminate 24+ week pregnancy of a rape victim.

Case BriefsHigh Courts

Gauhati High Court: The Division Bench of Sudhanshu Dhulia, CJ., and  Manash Ranjan Pathak, J., addressed a suo motu PIL concerning the

Case BriefsSupreme Court

Supreme Court: The 3-Judge Bench of Ashok Bhushan, R. Subhash Reddy and M.R. Shah, JJ., issued directions in a case wherein a

Case BriefsHigh Courts

Bombay High Court: S.C. Gupte, J., allowed medical termination of 24 weeks pregnancy of 16 year old girl victim of rape & sexual

Hot Off The PressNews

As reported by media, Cabinet of the State of Andhra Pradesh has cleared the passage for a bill that proposes capital punishment

Case BriefsTribunals/Commissions/Regulatory Bodies

The National Human Rights Commission has taken suo-moto cognizance of media reports that a woman committed suicide at Police Station Jathlana, Yamunanagar,

Case BriefsHigh Courts

“Court can only iron out the creases but while doing so, it must not alter the fabric, of which an Act is

Case BriefsHigh Courts

Kerala High Court: Alexander Thomas, J. allowed a writ petition for quashing the criminal proceedings against rape accused who later on married

Case BriefsHigh Courts

Tripura High Court: S. Talapatra, J., in his own words, departed from Section 3(2)(b) of the Medical Termination of Pregnancy Act, 1971 and

Case BriefsHigh Courts

Delhi High Court: A Single Judge Bench comprising of Vibhu Bakru, J. allowed the termination of pregnancy of a minor whose fetus

Case BriefsSupreme Court

“Every attempt should be made by all the courts not to disclose the identity of the rape victim in terms of Section

Case BriefsHigh Courts

Bombay High Court: A Division Bench comprising of Ranjit More and Prakash D. Naik, JJ. heard a petition requesting termination of pregnancy

Case BriefsSupreme Court

Supreme Court: In the case where a 35-year-old woman victim of sexual assault had sought for termination of pregnancy on the ground