Gauhati High Court
Case BriefsHigh Courts

The inordinate delay in finalization of the agency for conducting social audit does not appear to be in public interest, therefore, the Government is granted liberty to explore alternatives for appointing persons for conducting social audit.

allahabad high court
Case BriefsHigh Courts

Allahabad High Court directed the State Government to undertake an exercise for admission of the children in reputed schools in the vicinity of the homes.

Patiala House Courts, Delhi
Case BriefsDistrict Court

Patiala House Courts, Delhi: Nabeela Wali, J. took lenient view and sentenced a convict under Section 2 of Prevention of Insults to

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Sub-section (1) of Section 41 of the Juvenile Justice (Care and Protection of Children) Act, 2015 requires that all Child Care Institutions

Case BriefsSupreme Court

Supreme Court: Taking note of the rise in the crimes against children, the bench of Madan B. Lokur and Deepak Gupta, JJ