Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Meet Anand Grover: The Man Who Battled Section 377 - (14 Sep 2018)

On the day Supreme Court decriminalised gay sex between consenting adults, Anand Grover, who was representing petitioner Naz Foundation in the case, said he had no doubt in his mind that sooner or later, Section 377 of the Indian Penal Code (IPC) would be repealed. Speaking exclusively to News18, Grover recalled the 20-year-long struggle to decriminalise homosexuality.

Tags : COURT   SUPREME COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved