books state of Texas sexual content children
Case BriefsForeign Courts

State has a strong interest in protecting children from obscene content in the school setting. However, READER (HB900) misses the mark on obscenity with a web of unconstitutionally vague requirements.

texas senate bill
Foreign LegislationLegislation Updates

The House of Representatives for the State of Texas on 23-05-2023 passed SB-1070 amending Section 18.062 of the Election Code. Under new

United States District Court, Texas
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While deliberating over the case filed by non-profit abortion funds operating in Texas, the US District Court held that Texas’ Attorney General cannot enforce Texan anti-abortion laws outside the State of Texas

social media law
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    United States Court of Appeals for the Fifth Circuit: While determining the constitutionality of Texas statute- House Bill 20, which

Foreign LegislationLegislation Updates

On September 01, 2021, the House Bill (‘HB’) 3746 relating to certain notification required following a breach of security of computerised data

Foreign LegislationLegislation Updates

After the United States Supreme Court declined the request of urgent stay of Heartbeat Act, 2021, the New Abortion Law comes into

Supreme Court of The United States
Case BriefsForeign Courts

Supreme Court of The United States: In a significant decision which can have major repercussions on a woman’s choice to abort in

Supreme Court of The United States
Hot Off The PressNews

Supreme Court of The United States: The Court on Friday rejected a bid from Texas’ Attorney General, supported by President Donald Trump,

Hot Off The PressNews

Governor of Texas Greg Abbott while signing a Senate Bill 21 has increased the age to 21 from 18 to buy cigarettes,