de-criminalisation Archives

[Day-2] Adultery: Section 497 IPC | De-criminalising adultery is not licensing adultery: Dr DY Chandrachud J.

Supreme Court: The 5-Judge Constitution bench comprising of CJ Dipak Misra and RF Nariman, AM Khanwilkar, Dr DY Chandrachud and Indu Malhotra,

Case Briefs Supreme Court

[Day-4] Section 377 | ‘If we are convinced that it is unconstitutional, it is our duty to strike it down’: SC

Supreme Court: The 5-judge Constitution Bench comprising of CJ Dipak Misra, Rohinton Nariman, A.M Khanwillkar, DY Chandrachud and Indu Malhotra, JJ. began the