Right to liberty Archives

“Daughter’s wedding is an auspicious occasion, presence of bride’s father is most appropriate”; Kerala High Court grants parole to murder convict for attending daughter’s wedding

Kerala High Court was of the view that the opportunity to participate in the daughter’s wedding must ordinarily be treated as part of the liberty under Article 21 of Constitution of India.

Case Briefs Foreign Courts

“With sorrow—for this Court, but more, for the many millions of American women…we dissent.” Read SCOTUS dissent on Right to Abortion case

“After today, young women will come of age with fewer rights than their mothers and grandmothers had”.

Case Briefs Foreign Courts

SCOTUS| United States’ Constitution does not confer any right to abortion; Roe v. Wade overruled after 49 years

Supreme Court of The United States: In a far-reaching decision concerning an American woman’s right to abortion, the Court held that the

Case Briefs Supreme Court

SC grants bail to journalist Prashant Kanojia arrested for making objectionable comments against UP CM

Supreme Court: A vacation bench comprising of Indira Banerjee and Ajay Rastogi, JJ has granted bail to journalist Prashant Kanojia who was

Case Briefs High Courts

Right to speedy trial is an indispensable extension of right to liberty and right against arbitrary detention

Delhi High Court: A Single Judge Bench of the Delhi High Court comprising of Vinod Goyal, J, directed the trial court to