Due process of law Archives

Raj HC | Constitutional Morality to override societal morality; Directs live in partners where the lady is married to another man to make representation before the Station House Officer and necessary orders may be passed

Rajasthan High Court: Pushpendra Singh Bhati J. disposed of the instant petition with a direction to the petitioners to appear before the

High Court of Karnataka: While impressing upon the relevancy of due process of law in land acquisition proceedings, the Division Bench comprising

Delhi High Court: Disposing of a petition wherein the petitioner had sought a writ of habeas corpus directing the respondents to produce