bail under ndps act
Case BriefsSupreme Court

The Supreme Court observed that the petitioner was on a ventilator earlier but was discharged due to non-availability of proper medical treatment in the prison.

Constitutional-Court-of-South-Africa
Case BriefsForeign Courts

    “Children are precious members of our society and any law that affects them must have due regard to their vulnerability

Bombay High Court
Case BriefsHigh Courts

    Bombay High Court: While deciding the instant application for anticipatory bail wherein the Court deliberated on what constitutes ‘Ganja' as

Case BriefsInternational Courts

European Court of Human Rights (ECHR): Chamber composed of Yonko Grozev, President, Tim Eicke, Faris Vehabović, Iulia Antoanella Motoc, Armen Harutyunyan, Pere

Hot Off The PressNews

On 2nd December, 2020, the United Nations Commission on Narcotic Drugs (CND), by a vote of 27-25 with one abstention, agreed to

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by Devika Sharma†

Constitutional-Court-of-South-Africa
Case BriefsForeign Courts

Constitutional Court of South Africa: A 10-Judge Bench comprising of Zondo, ACJ., Cameron, Froneman, Jafta, Madlanga, Mhlantla, Theron, JJ., Kathree-Setiloane, Kollapen, Zondi,