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The Calcutta High Court recognised the issue involved in the present matter transcendence beyond a mere legal dispute, as it involved the petitioner’s fundamental rights.
The right to recovery of the Banks and Financial Institutions if pitted against the constitutional right of life of a person to live with dignity and not to be deprived of without following the established procedure of law, the constitutional rights of the person shall prevail.
The Delhi High Court held that grant of bail should not be considered only when the person was in the condition of dying and the authorities should not give long dates to the prisoners for their medical check-up and instead act with promptness, so that check-up could be conducted early.
Bombay High Court: The Division Bench of Dipankar Datta, CJ. and M.S. Karnik, J. took cognizance of a PIL which was filed
Supreme Court: In the petition where directions for the rehabilitation of the widows of Vrindavan were sought so as to bring them
Supreme Court: Pained by the sorrowful fate of a young girl who committed suicide as an outcome of the psychological harassment and