survivor Archives | SCC Times

Recognizing emotional toll of delays in rape cases is crucial; survivors’ appearance in courts for deposition must be minimum: Delhi High Court

The delay in administration of justice not only interferes with the healing process of rape victims, but also prolongs their journey towards closure and recovery of such traumatic experience.

Case Briefs High Courts

Meghalaya High Court| Penetration has to be medically established and doesn’t have to be deep or complete to be considered penetration under the POCSO Act

Meghalaya High Court: In a criminal appeal filed by the convict/appellant, convicted under Section 5(m) of the Protection of Children

Case Briefs Supreme Court

Succession to a Hindu male dying intestate will vest only in the widow excluding the daughters

Supreme Court: While construing the provisions of Hindu Law Women’s Rights Act, 1933, the Court held that the succession to a Hindu