Case BriefsHigh Courts

The Bombay High Court came down heavily on the law firm for revealing the identity of a rape victim. The Court, while allowing the firm’s application to mask the name of the victim imposed a cost of Rs. 5,000 on it.

Case BriefsHigh Courts

Bombay High Court: Prithviraj K. Chavan, J., dismissed the present appeal filed challenging the Judgment passed by Special Judge under Protection of

Case BriefsHigh Courts

Delhi High Court:  The Single Judge Bench of S.P. Garg, J cautioned the lower court Judges that the identity of the victim