Gay Archives | SCC Times

Counter-speech protecting interests of LGBTQ+ neither antithesis to public interest nor amounts to defamation; Canada SC dismisses SLAPP suit

In an anti-SLAPP ruling, Supreme Court of Canada dismissed defamation suit targeting counter counter-speech protecting rights of marginalised groups, i.e.; transgender and other 2SLGBTQ+ youth.

Case Briefs Foreign Courts

[LGBTQ+ Rights] | LGBTQ+ community have the Right to Freedom of Association, which includes the right to form an association of any kind: Supreme Court of Kenya

With a ratio of 3:2, the Supreme Court of Kenya delivered a significant decision by holding that it would be unconstitutional to limit the right to form association purely based on sexual orientation.

Case Briefs High Courts

Madras HC Judge “removes Lordship’s hat” for framing guidelines for proper recognition of LGBTQIA+ rights, acknowledges “gurus” for pulling him out of darkness of ignorance: Read detailed case report

“There are many branches on the tree of life. There is no one way to be, and there is room for everyone to be who they are.”

Case Briefs High Courts

Bom HC | “Consensual Sexual Gay Relationship” of a married man — Ground for divorce; not an offence under S. 377 IPC

Bombay High Court: The Bench of Mridula Bhatkar, J. quashed and set aside the order passed by Additional Sessions Judge, refusing to