SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

CIVIL - Madras HC: Nothing Unfair To Treat Women and Men Differently in Matters of Safety and Security - (25 Mar 2019)

CIVIL

Madras HC while dismissing a PIL filed by some hostelers challenging the constitutionality of Tamil Nadu Hostels and Home for Women and Children (Regulation) Act, 2014 has observed that treating men and women differently in the matter of security and safety cannot be termed as discrimination.

Tags : MADRAS HC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved