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“The Director of Shakti Shalini Shelter Home is directed to provide counselling session to the missing person. It is further directed that parents of missing person shall also be counselled to prepare them to accept their child’s wishes.”

Case BriefsSupreme Court

The 3-judges Bench of Supreme Court has stayed the impugned order of the Kerala High Court whereby the High Court had asked DLSA to record statements of the detenu and make her undergo counselling. Allegedly, the woman has been kept in illegal detention by her parents.

Case BriefsSupreme Court

Supreme Court: In an appeal filed by the Dental Council of India (‘DCI’) against the order of Chhattisgarh High Court, wherein the

Case BriefsHigh Courts

Meghalaya High Court: H. S. Thangkhiew, J. allowed a petition in which he had to consider whether this Court can direct the

Case BriefsHigh Courts

Madhya Pradesh High Court: The Division Bench of Prakash Shrivastava and Shailendra Shukla, JJ., dismissed a writ petition which was filed praying

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Arunima Bose, Editorial Assistant has put this story together

Case BriefsSupreme Court

Supreme Court: The vacation bench of Deepak Gupta and Surya Kant, JJ has refused to grant extension of time to respective medical

Case BriefsHigh Courts

Madras High Court: A Single Judge Bench comprising of T. Raja, J. disposed of a writ petition by allowing a ‘child prodigy’

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Delhi High Court: A Single Judge Bench comprising of Siddharth Mridul J., addressed a petition concerning a NEET UG, 2018 candidate, aggrieved

Case BriefsSupreme Court

Supreme Court: The Vacation Bench of UU Lalit and Deepak Gupta JJ. has passed an order directing National University of Advanced Legal

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Supreme Court: The bench of Dipak Misra and A.M. Khanwilkar, JJ directed the State of Gujarat to give 50 per cent reservation to

Case BriefsSupreme Court

Supreme Court: In the issue pertaining to the admission of students in MBBS/BDS courses in the State of Maharashtra, the Court, exercising

Case BriefsSupreme Court

Supreme Court: In order to make the admission process to the Medical Institutions a composite process, the Court directed that admission to

High Courts

Bombay High Court: Setting aside a State Government circular that prohibited counselling and mediation in domestic violence cases without a court order,