A Case for Feminist Reasoning in Judicial Edict
by Balram Pandey*
Sexual misconduct
Supreme Court| Benefit of Exceptions of Defamation cannot only be afforded at the stage of trial
Supreme Court: In an appeal against the judgment passed by the Delhi High Court regarding a defamation case, the division
SC frowns on rising trend to invalidate sexual misconduct proceedings on hyper-technical points after Calcutta HC reinstates BSF head constable based on minor discrepancy
“The history of legal proceedings such as these is a major factor that contributes to the deterrence that civil and criminal mechanisms pose to persons aggrieved of sexual harassment.”
Doctor barred from practicing in light of conviction for sexual misconduct by Superior Court of Fulton County, State of Georgia
Delhi High Court: A Single Judge Bench comprising of Vibhu Bhakru, J., dismissed a writ petition filed by a doctor against the
Constitutionality of Article 81 B of the Education Code, upheld
Bombay High Court: In the present case, the Petitioner, an erstwhile teacher at KV Aurangabad Cantt. was subject to termination by the