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The Gauhati High Court had taken suo motu cognizance of the allegation that house belonging to one of the citizens of Nagaon, was bulldozed by an order dated 13-12-2022
The Court refused to bar Mohd Zubair from tweeting as it would amount to an unjustified violation of the freedom of speech and expression, and the freedom to practice his profession
Madhya Pradesh High Court: The Division Bench of Mohammad Rafiq, CJ. and Atul Sreedharan, J., decided on a petition which was filed
NHRC issued the following statement with respect to the police action in Jamia: It has been brought to the notice of the
Jamia Milia Violence | Jamia Protest | Citizenship (Amendment) Act, 2019 Sunday evening on 15-12-2019 turned out to be full of fear
The National Human Rights Commission, NHRC has taken suo motu cognizance of a media report supported with photograph that as many as