Judgement State shall not discriminate against any citizen on grounds of religion, race, caste, sex and place of birth or any of them (JUSTINE PALLIVATHUKKAL v. STATE OF KERALA, KERALA STATE COMMISSION FOR MINORITIES AND UNION OF INDIA)(High Court of Kerala) (28.05.2021)The Union Government for safeguarding the Minorities had set up a National Commission for Minorities under the National Commission for Minorities Act,....MANU/KE/1312/2021ConstitutionUploading of financial statements by private educational institutions would not amount to breach of their Right to Privacy (Independent Schools' Association Chandigarh & Ors. v. Union of India & Ors.)(High Court of Punjab and Haryana) (29.05.2021)The challenge in the present petition is restricted to the modifications carried out by Central Governmet while extending the Punjab Regulation of Fee....MANU/PH/0269/2021ConstitutionRight to food is a fundamental right of every human without which the dignified existence of human beings is inconceivable. (Haripal vs. State of U.P. & Ors.)(High Court of Allahabad) (24.05.2021)Present matter is related to Order issued by State Government to give preference to Self-help group in allotment of fair price shop. The Allahabad Hig....MANU/UP/0684/2021Commercial Apprehension of death due to COVID a valid ground for Anticipatory Bail (State of Uttar Pradesh & Anr. Vs. Prateek Jain & Anr.)(Supreme Court) (25.05.2021)The State of Uttar Pradesh had moved the Supreme Court challenging the order of the Allahabad High Court wherein anticipatory bail was granted on the ....MANU/SCOR/16243/2021CriminalExamination of an accused under Section 313, CrPC cannot be treated as mere procedural formality, as it is based on the fundamental principles of fairness. (Satbir Singh and Another v State of Haryana)(Supreme Court) (29.05.2021)The present appeals arise out of the impugned judgment of High Court of Punjab and Haryana where the appeal of the appellants was rejected and the ord....MANU/SC/0361/2021Criminal