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Use of inappropriate and derogatory language, undermining the dignity of individuals, based on their gender, falls beyond the permissible bounds of language expected in legal pleadings.
Allahabad High Court directed the State to file an affidavit indicating therein the progress towards allotment of funds towards providing basic amenities to women in Police Stations
Delhi High Court: In a Public Interest Litigation filed for directing the Delhi Police to take actions to abolish all
by Tejaswi Pandit†
Supreme Court: Partially upholding the validity of the Maharashtra Prohibition of Obscene Dance in Hotels, Restaurant and Bar Rooms and Protection of
Supreme Court: The bench of Dr. AK Sikri and Ashok Bhushan, JJ set aside certain provisions of Maharashtra Prohibition of Obscene Dance in
Supreme Court: In the matter where the petitioner, who had filed a PIL pertaining to the challenge to the Animal Birth Control