exploitation
Call for Papers | NLIU Journal for Labour and Employment Law (JLEL) [Vol III]
The Centre for Labour Law (CLL) at the National Law Institute University, Bhopal is proud to announce the Call for Papers for
Delhi High Court denies Nokia’s plea of directing Oppo to pay royalty to Nokia under Order 39 Rule 10 CPC in Standard Essential Patents (SEPs) case
Delhi High Court: In a case where application was filed by Nokia under Order 39 Rule 10 of CPC, the
Bombay High Court| Slow pace of trial defeating the very purpose of POCSO Act; Court of Sessions to submit report of pending cases, number of Special Courts
Bombay High Court: Bharati Dangre, J. while adjudicating a bail application which dealt with an unfortunate incident of a girl
Mere suspicion is not enough to prosecute the petitioner for offence punishable under S. 370 of the IPC for human trafficking; Kar HC observes in a case where AIO caught 3 Indian nationals on suspicion
Karnataka High Court: M Nagaprasanna J. allowed the petition and quashed the proceedings in the case pending on the file of the
MP HC | A sex worker cannot be considered to be exploiting herself so as to bring her within the ambit of S. 370 IPC for the offence of trafficking
Madhya Pradesh High Court: Rajendra Kumar Srivastava, J., quashed the charge under Section 370 IPC framed against the petitioner. On receiving information
POCSO Special Courts must devise methods to protect identity of child abuse victim during investigation and trial
Sikkim High Court: While deciding the present appeal wherein the appellant convicted under the POCSO Act, prayed before the Court for his