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S. 250(1) of Criminal Code Act, 1838, is discriminatory in effect, and breaches Section 16 of the Constitution inasmuch as it criminalises the only natural way for homosexual men to have sexual intercourse.
Justice N. Anand Venkatesh of Madras High Court is known within the legal fraternity for his progressive, profound and to the point judgments.
The Court with a majority of 3:2 issued a declaration acknowledging the need of same-sex couples for access to an alternative legal framework in order to meet basic social requirements
The Court opined that the policy does not prevent parents or children from exercising their religious obligations. In fact, the policy serves the school’s legitimate interest of fostering social integration and cultural inclusiveness of transgender and gender nonconforming students.
In a monumental decision, Brazil's Top Court declared homophobia to be a crime punishable by prison sentence.
The Court emphasised that persons belonging to LGBTQ community should be treated with all the love and affection because sensitivity of them being ostracized already pervades in their psyche.
On 05-07-2023, the Supreme Court Collegium had recommended the appointment of Justice Ujjal Bhuyan, Chief Justice, High Court for the State of Telangana to the Supreme Court of India. Upon acceptance of the recommendation by the Law Ministry, Justice Bhuyan took oath as Supreme Court Judge on 14-07-2023.
In a fierce dissent to the majority decision of allowing a wedding website designer to decline services to same-sex couples, 3 SCOTUS Judges pointed out that US Constitution contains no right to refuse service to a disfavoured group and cautioned that this decision may negatively impact not only the LGBTQ+ community, but also interracial couples in future.
The Court with a ratio of 6:3 protected the First Amendment right of the petitioner who believes in heterosexual marriages only.
The Court noted the submission that a Welfare Board will help in addressing issues faced by the Transgender persons in the State.
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.
The Government was directed to consider the Report made by an expert panel in 2015 which had recommended recognition of same-sex relationships.
Justice P.S. Narasimha whose tenure as an advocate is full of landmark cases, became the 9th advocate to be directly elevated from the Bar to the Supreme Court judgeship.
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.
The Supreme Court Collegium stated that every individual is entitled to maintain their own dignity and individuality, based on sexual orientation. Senior Advocate Kirpal’s openness about his orientation goes to his credit and rejecting his candidature on this ground would be contrary to the constitutional principles laid down by the Supreme Court.
The Supreme Court Collegium stated that every individual is entitled to maintain their own dignity and individuality, based on sexual orientation. Senior Advocate Kirpal's openness about his orientation goes to his credit and rejecting his candidature on this ground would be contrary to the constitutional principles laid down by the Supreme Court.
“For a contract to be enforceable, the restraint of trade clause must be reasonable.” [Rajesh Kumar Gandhi v. Mukesh Dutt] Read the
Andhra Pradesh High Court: In a significant case wherein, a transgender had approached the Court seeking benefit of reservation for appointment in
Orissa High Court: A Division Bench of S. K. Mishra and Savitri Ratho, JJ. allowed a same-sex couple to live in together