delhi high court
Case BriefsHigh Courts

“In films to address social evils, it is necessary to depict such social evils itself to bring out their consequences and the overall message of the movie and the core storyline is centered around overcoming disability.”

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court held that every personnel in the paramilitary forces should be entitled to the benefit of House Rent Allowance (HRA), irrespective of the rank as per their entitlement

Case BriefsHigh Courts

Bombay High Court: A Division Bench of S.J. Kathawalla and R.I. Chagla, JJ., quashed and set aside the unreasonable restriction placed by the

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United Nations Human Rights Commissioner in a press briefing has put forward its concern stating that the Citizenship (Amendment) Act, 2019 is