Sexual orientation Archives

Karnataka HC refuses to quash abetment to suicide case against manager and teammates accused of joking about their colleague’s sexual orientation

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.

Case Briefs Foreign Courts

[LGBTQ+ Rights] | LGBTQ+ community have the Right to Freedom of Association, which includes the right to form an association of any kind: Supreme Court of Kenya

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.

Case Briefs Foreign Courts

US Court of Appeals- 9th Circuit| Washington law prohibiting licensed mental health providers from practicing conversion therapy on minors, held constitutional

United States Court of Appeals for the Ninth Circuit: While deliberating upon the constitutionality of Washington’s Senate Bill 5722, the question arose

Case Briefs High Courts

[Same-Sex Couples & Live-in-relationship] All HC highlights nexus between Constitutional Courts and Constitutional Morality || Did Society take a U-Turn after SC’s decision in Navtej Singh Johar case? Read

Allahabad High Court: A Division Bench of Shashi Kant Gupta and Pankaj Bhatia, JJ., addressed the issue of harassment to citizens on their

Case Briefs High Courts

Ori HC | Same-sex couple have a right to live together outside wedlock; Rights of a woman enshrined in Protection of Women from Domestic Violence Act, 2005 to apply on the “lady” in the relationship

Orissa High Court: A Division Bench of S. K. Mishra and Savitri Ratho, JJ. allowed a same-sex couple to live in together

Case Briefs High Courts

Cal HC | Freedom of choice with regard to sexual orientation or choice of partner is entrusted under the concept of ‘Constitutional Morality’

Calcutta High Court: The Division Bench of Ravi Krishan Kapur and Joymalya Bagchi, JJ. in their order stated that “self-determination in the

Case Briefs Supreme Court

Section 377 IPC: Naz Foundation decision to be re-considered; Matter referred to larger bench [Full Report]

Supreme Court: Hearing the plea of certain persons directly affected by the offence enumerated under Section 377 IPC, the 3-judge bench of

Case Briefs Foreign Courts

Discrimination against a person on the basis of their sexual orientation is a form of sex discrimination under the Civil Rights Act, 1964

United States Court of Appeals: Pronouncing a landmark decision addressing a vital issue that whether prohibition against discrimination on basis of sex