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The issue revolves around groundwater contamination in the State of Punjab, specifically due to anthropogenic and geogenic factors, resulting in severe health hazards and the negligent response of the State authorities exacerbates the situation.
Effluents were released into the river water and the river was getting polluted due to untreated industrial and domestic waste.
Senior Advocate and Bharatiya Janata Party’s spokesperson Gaurav Bhatia was physically manhandled, and his band was snatched.
12 Students and 2 Teachers of New Sunrise School in Waghodiya drowned in Harni Lake where 82 children had gone for picnic organized by the school.
The termination orders were passed based on their unsatisfactory performance during the probation period.
“No committee was ever constituted to determine as to who will be the actual traditional forest dwellers or a Scheduled Tribe, who can be protected by the rights conferred upon them by the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006.”
“The Calcutta High Court advised adolescent girls to protect their dignity, privacy, self-worth and control their sexual urge.”
“Many believe that bodies, without life, are dispensable repositories of the soul, but when alive, it carries a soul; the part of a whole, which exists in every living being.”
“The counsel for the respondent was directed to take all necessary measures to protect the identity and right to privacy of the girl child and that the media acts in compliance with Section 23 of Protection of Children from Sexual Offences Act, 2012.”
On 20-7-2023, Justice Ranjana Prakash Desai, Chairperson, Press Council of India took suo motu cognizance against Dainik Bhaskar, Delhi Edition for publishing
The Bench led by CJI Dr D.Y. Chandrachud directed the Central and State government to inform the steps taken against the perpetrators in the instant matter.
The Allahabad High Court had directed the Astrology Department of Lucknow University to determine if the alleged rape victim is a Mangalik, after the accused refused to marry her due to her Mangal Dosh.
It is not only in cases dealing with family disputes that the rights and welfare of the child should be considered but also in the cases as the present one, the courts can become and act as the parent of the child and ensure that the child is not deprived of its Fundamental Right to Education.
In a matter of the present nature it is necessary to address the normal perception and pessimism which cannot be said as being without justification.
Allahabad High Court: A Division Bench of Rajan Roy and Jaspreet Singh, JJ., while taking suo motu cognizance of an extremely sensitive and
Press Council of India Chairman Justice Shri C.K. Prasad has noted with concern attack on house of Prasantha Charkavarti senior journalist/General Secretary
Madras High Court: A Division Bench of P.N. Prakash and B. Pugalendhi, JJ. had directed the Judicial Magistrate (I), Kovilpatti, to go
The National Human Rights Commission has taken suo motu cognizance of a media report that a journalist was allegedly killed by sand
Threat to terminate services of journalists associated with daily newspaper Hindu The Press Council of India Chairman Justice C.K. Prasad has noted
Taking note of provisions regarding “Fake News” mentioned in the Media Policy 2020 whereby Government of Jammu and Kashmir authorises its officers