welfare schemes

delhi high court
Case BriefsHigh Courts

“This Court is saddened to see such a sorry state of affairs, where members of the petitioner Society, being persons with disabilities and, over and above everything else, being citizens of this Country having an order in their favour passed by a Statutory Authority in 2019, are being compelled to move pillar to post seeking implementation of their rights.”

jammu and kashmir and ladakh high court
Case BriefsHigh Courts

The Court pointed out that despite issuance of several orders since 2018, the respondents have not submitted compliance details before the Court.

orissa high court
Case BriefsHigh Courts

The Court said that failure to possess an Aadhaar Card or a mobile phone or a proper ‘identity’ paper of a particular kind cannot become obstacles to availing the benefits under the Schemes as it can result in a child, or a family being denied the basic support in terms of food and supplements.

Calcutta High Court
Case BriefsHigh Courts

    Calcutta High Court: The single bench of Krishna Rao, J., dismissed the writ petition appeal and held that there is

Case BriefsSupreme Court

Supreme Court: The Division Bench of L. Nageswara Rao and Aniruddha Bose, JJ., addressed the plight of children orphaned during Covid-19 pandemic.

Case BriefsHigh Courts

Uttaranchal High Court: A division bench comprising of Manoj Kumar Tiwari, J. and Rajiv Sharma, ACJ., directed the state to implement schemes

Case BriefsSupreme Court

Supreme Court: The Bench of A.M. Khanwilkar and Navin Sinha, JJ adjourned the hearing on petitions against Centre’s decision making Aadhaar mandatory for

Case BriefsSupreme Court

Supreme Court: Voicing concern over the rising number of farmer deaths, the 3-judge bench of Dipak Misra, A.M. Khanwilkar and M.M. Shantanagoudar,