united kingdom
Man with autistic disorder expresses desire to engage in sexual relations: Does he understands requirement of ‘consent’ from another sexual partner? UK SC explains
To have capacity to decide to have sexual relations with another person, does a person need to understand that the other person must have the capacity to consent to the sexual activity and must in fact consent before and throughout the sexual activity?
P&H HC | No police action against Prince Harry for breaking promise to marry! So-called Prince Harry may be sitting in a cyber cafe in a Punjab village: Court dismisses lawyer’s plea alleging broken promise to marry
Punjab and Haryana High Court: Arvind Singh Sangwan, J., dismissed a petition wherein the petitioner/Advocate filed a petition seeking legal action against
Victims of trafficking deserve protection not prosecution; European Court of Human Rights holds conduct of United Kingdom “unfair” towards victims
European Court of Human Rights (ECHR): In an interesting case regarding child trafficking the Fourth Section of ECHR had came up with a
Temporary Suspension of flights from United Kingdom to India
In view of emerging COVID-19 situation in the United Kingdom, the competent authority has temporarily suspended flight to/from the United Kingdom with
Breaking | UK’s green signal for the extradition process of business tycoon Vijay Mallya
As reported by the media, Sajid Javid the UK Home Secretary signed the extradition order of Vijay Mallya on 04-02-2019. Westminster Magistrates’
True meaning and ambit of Section 83 of the Nationality, Immigration and Asylum Act, 2002 interpreted
Supreme Court of United Kingdom: In the matter concerning the interpretation of Section 83 of the Nationality, Immigration and Asylum Act 2002, Lord