Scheduled Castes
Punjab and Haryana High Court quashes FIR against makers of Colors TV serial ‘Ram Siya Ke Luv Kush’
Punjab and Haryana High Court was dealing with a matter involving allegations made by certain members of the Valmiki community regarding the role of Bhagwan Valmiki Ji being incorrectly depicted and telecast in Colors TV serial.
LEGISLATION FEBRUARY 2023| 17+ Stories on Budget 2023-24; Revision of Income-Tax Forms; Definition of Piracy; Reduction of management fees of Asset Reconstruction Companies & SEBI Circulars; and more
UNION CABINET Union Budget 2023-24 Highlights: What’s in bag for middle-class? On 1-02-2023, the Union Finance Minister, Nirmala Sitharaman announced the Union
[High Court Monthly Round Up] | December 2022 | 100 + Legal Stories including U.P ULB elections; PIL against Koffee with Karan; Bail to journalist Siddique Kappan; Right to be forgotten; Sexual harassment at workplace; Trade mark infringement cases and more
A quick legal roundup to cover important stories from all High Courts in December 2022
SC-ST Act is prospective or retrospective? Kar HC quashes criminal proceedings for offences committed in the year 1975
Karnataka High Court: Krishna S Dixit J. quashes the criminal proceedings as the SC-ST act is not retrospective in nature. The petitioners
Sub-classification of Scheduled Castes| 5-judge bench calls for revision of E.V. Chinnaiah decision; Matter referred to larger bench [DETAILED REPORT]
“The aspiration of equal treatment of the lowest strata, to whom the fruits of the reservation have not effectively reached, remains a
President promulgates — Central Educational Institutions (Reservation in Teachers’ Cadre) Ordinance, 2019
The Central Educational Institutions (Reservation in Teachers’ Cadre) Ordinance, 2019 No. 13 of 2019 Promulgated by the President in the Seventieth Year
Central/State Govts to refrain from using the nomenclature ‘Dalit’ as interchangeable with SCs/STs
Madhya Pradesh High Court: In the instant writ petition, wherein it was prayed that the use of nomenclature ‘Dalit’ be prohibited in
Central and State Governments directed to strictly enforce the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989
Supreme Court: In a petition highlighting the plight of the members of Scheduled Castes and Scheduled Tribes, the Court noticed that there
Not necessary for anyone to change one’s name after embracing a different faith
Supreme Court: In a case where the election of the appellant was challenged on ground that he, being a Muslim, is not