Rajasthan High Court
Case BriefsHigh Courts

Rajasthan High Court held that the offence under Section 494 IPC requires proof of remarriage during the lifetime of a spouse, which is not the case in present matter.

sodomy
Case BriefsForeign Courts

S. 250(1) of Criminal Code Act, 1838, is discriminatory in effect, and breaches Section 16 of the Constitution inasmuch as it criminalises the only natural way for homosexual men to have sexual intercourse.

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court denies bail to a spiritual guru who on the pretext of helping a woman perform the last rites of her husband, was alleged of having sexual liaison with her.

Case BriefsHigh Courts

Bombay High Court: The Bench of Mridula Bhatkar, J. quashed and set aside the order passed by Additional Sessions Judge,  refusing to