News Bom. HC: Maharashtra Govt Criticized for Exhibiting Mindset to Curtail Liberty of Undertrials (19.07.2024)Bom. HC while granting bail to an accused, has observed that despite the consistent view of Apex Court on subject of pre-trial bail, State exhibits a ....SC: In Cases of Long Incarceration, Watali Judgement Cannot be Cited as a Precedent (19.07.2024)SC while granting bail to an accused under Unlawful Activities (Prevention) Act, 1967 has observed that in UAPA cases, where long incarceration has be....Del. HC: Notice Issued on Plea for Reservation of 33% Seats for Women in Lawyers' Bodies Elections (18.07.2024)Delhi High Court has issued notice on a plea seeking 33% reservation for women lawyers in elections of Bar Council of Delhi (BCD), Delhi High Court Ba....Mad. HC: Aborted Foetus of Minor Not to be Handed Over to Investigating Officer or Court (17.07.2024)Madras High Court has observed that under no circumstances, the sample of aborted foetus of minor that is sent to the laboratory for analysis shall be....SC Strikes Down Resolution Merging One Community in Backward Class to another Community of SC List (16.07.2024)Supreme Court has struck down resolution issued by Bihar Government in the year 2015 that merged one community in the backward class by the name “Tant....HP HC: No Requirement of Practicing for 7 Years for Appointment as District Judge (15.07.2024)Himachal Pradesh High Court has held that Article 233(2) of the Constitution of India does not require continuous practice for seven years as an advoc.... Page 1 10 10