HIV

wrongful termination
Case BriefsSupreme Court

“Severance of employer — employee relationship can never be said to be an easy choice, for it not only results in the employee losing his livelihood, but also affects those who depend on him for their survival. And if the employer is the Indian Army, the loss is even greater, since it has the effect of suddenly displacing a soldier from the regimented lifestyle of the military”

Women's Bodies
Op EdsOP. ED.

by Prerna Deep†

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court held that the Government should ensure strict compliance of the statutory provisions under the Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017 and directed the Government to ensure free food and medical treatment to HIV/AIDS patients who were below the poverty line and were unable to afford the same.

Case BriefsHigh Courts

Delhi High Court: The Division Bench of C. Hari Shankar and Subramonium Prasad, JJ., while addressing the matter expressed that: Within the

Case BriefsHigh Courts

Delhi High Court: Vibhu Bakhru, J., observed that If an HIV positive person is aware of their condition and has unprotected sex, the

Hot Off The PressNews

The National Human Rights Commission has taken suo motu cognizance of media reports that fifty-seven minor girls have tested positive for the

Case BriefsHigh Courts

National Human Rights Commission: NHRC has taken suo motu cognizance of a media report that twenty-four prisoners have tested positive for HIV in