sodomy
Case BriefsForeign Courts

S. 250(1) of Criminal Code Act, 1838, is discriminatory in effect, and breaches Section 16 of the Constitution inasmuch as it criminalises the only natural way for homosexual men to have sexual intercourse.

allahabad high court
Case BriefsHigh Courts

Allahabad High Court said that the Court below has adopted a hyper technical approach and passed the dismissal of the husband’s divorce petition

Muslim Personal Law
Op EdsOP. ED.

by Vansh Bhatnagar†

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court observed that consent of a woman on a promise to marry is always an enigma.

Delhi High Court
Case BriefsHigh Courts

Sexual abuse resulting in tying of knot between the victim and the accused in violation of provisions of law or birth of a child, does not mitigate the act of the petitioner in any manner, since the consent of a minor is immaterial and inconsequential in law

Bombay High Court
Case BriefsHigh Courts

Bombay High Court: While addressing a matter, wherein the accused who was a doctor charged for raping a minor stated that there

Case BriefsHigh Courts

Chhattisgarh High Court: Addressing a case wherein a minor girl was subjected to sexual, Deepak Kumar Tiwari, J., held that, In view

Op EdsOP. ED.

by Sudhanshu Chaudhari* and Amit Pai**

Case BriefsHigh Courts

Bombay High Court: The Division Bench of A.S. Chandurkar and G.A. Sanap, JJ.,  refused to exercise jurisdiction under Section 482 CrPC for

Case BriefsHigh Courts

Delhi High Court:  Mukta Gupta, J., decided an appeal challenging the impugned decision whereby the appellant had been convicted for the impugned

Case BriefsHigh Courts

Bombay High Court: Anuja Prabhudessai, J., while addressing a matter of a daughter alleging rape by her father expressed the significance of

Case BriefsHigh Courts

Chhattisgarh High Court: N K Chandravanshi, J. partly allowed the revision petition by discharging the applicant of charge under Section 376 Penal

Tis-hazari
Case BriefsDistrict Court

Tis Hazari Courts, Delhi: Ankur Jain, ASJ (SFTC-01), addressed a regular bail application filed under Section 439 of the Criminal Procedure Code.

Case BriefsHigh Courts

Allahabad High Court: The Division Bench of Dr Kaushal Jayendra Thaker and Gautam Chowdhary, JJ., has requested the Registrar (Listing) through the Registrar

Case BriefsHigh Courts

Jammu and Kashmir High Court: Sanjay Dhar J., while allowing the present bail application, observed that given to the relationship shared between

Case BriefsHigh Courts

Madras High Court: R. Pongiappan, J., observed that: “…saptpadi for Hindus is the necessary requirement, which if completed make a marriage valid in

Case BriefsHigh Courts

Orissa High Court: S.K. Panigrahi, J., while addressing the instant case highlighted the significance of “Right to be forgotten” and observed that, “…many

Case BriefsHigh Courts

Delhi High Court: Vibhu Bakhru, J., observed that If an HIV positive person is aware of their condition and has unprotected sex, the

Case BriefsHigh Courts

Bombay High Court: M.G. Sewikar, J., denied bail to the applicant accused of deceiving the prosecutrix by giving false promise of marriage who

Case BriefsHigh Courts

Kerala High Court: P.B. Suresh Kumar, J., addressed a matter in which a 59 year old man was accused of raping a minor