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Great expectations followed Justice Dr DY Chandrachud when he was elevated to the post of Chief Justice of India. As 1 year has gone by in Justice Dr Chandrachud’s 2-year tenure, one thing is clear that interesting times are afoot indeed!
On 28-9-2023, the Ministry of Law and Justice notified the Constitution (One Hundred and Sixth Amendment) Act, 2023 to further amend the Constitution of India.
Today is a “historic moment for women empowerment” says Prime Minister.
Rashtriya Raksha University, Gandhinagar, Gujarat announced its flagship edition of the RRU National Moot Court Competition 2023, being organized by its School
There is no better day than International Women’s Day, to celebrate and cherish 11 formidable women, who have graced the halls of the Supreme Court as Judges and have paved the way for many women to dream to reach the top!
In an impassioned ruling, the single Judge Bench of the Karnataka High Court observed that the word “men” in the impugned Guideline perpetrates gender bias and misogyny and urged that there is an imperative need of change of nomenclature from ‘ex-servicemen’ to that of ‘ex-service personnel’
[“In the present recruitment, females have succeeded in huge numbers, and it appears that unsuccessful male candidates are not able to cope up with the fact that females have overnumbered them in merit. It is an example of ‘male chauvinism’ which is unacceptable in twenty first century.”]
by Namrata Rawat† and Shiva Gaur††
Supreme Court: “The presence of lady members in the police force, considering the crime against women, is a prime need of the
Supreme Court: The bench of NV Ramana and Ajay Rastogi, JJ has agreed to examine the validity of a newly enacted law