Legal RoundUpSupreme Court Roundups

This roundup revisits the analyses of Supreme Court’s judgments/orders on Unmarried persons’ right to safe abortion, Inclusion of ‘marital rape’ under Abortion laws, Journalist Sidhique Kappan’s bail; Constitution Bench’s opinion on Doctrine of Precedents; Reference of question relating to Pre-sentence hearing of death row convicts; Explainers on important law points; Collegium Recommendation; and more

Hot Off The PressNews

As reported by media, Alabama passed a very stringent law that would place a ban on abortion with few exceptions. The measure

Case BriefsForeign Courts

UK Supreme Court: A seven-judge bench found Northern Ireland’s abortion law incompatible with Article 8 of European Convention on Human Rights (ECHR). However,