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NALSA Judgment

Madras High Court

Case Briefs High Courts

Madras High Court remarks transgenders are already part of most backward classes; Dismisses plea seeking separate reservations for them in government jobs

Madras High Court: A Division Bench of Munishwar Nath Bhandari and N Mala JJ. dismissed the plea seeking direction to

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Published on July 4, 2022July 4, 2022By Editor_4

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Case Briefs High Courts

Utt HC | Investigating Officer pulled up for disregarding NALSA judgment, and lodging petitioner’s rape complaint as an unnatural offence under S. 377 IPC

Uttarakhand High Court: Ravindra Maithani, J. has asked the State of Uttarakhand whether an Investigating Officer, by conducting DNA tests, has the

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Published on June 4, 2019June 10, 2019By Bhumika Indulia

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