Madras High Court: Guidelines Issued to Eradicate Manual Scavenging  ||  Ker. HC: Payment of Interest Can’t be Reviewed or Added While Enforcing Foreign Award  ||  Del. HC: ED Cannot Invoke Section 50 of PMLA Against Citizens Who Aren’t Suspects  ||  SC: Without Examining Lawfulness of 'Minutes of Order' Filed by Advocates, Orders Cannot be Passed  ||  Meg. HC: POCSO Conviction Upheld, Accused and Victim had Lust and Infatuation  ||  Del. HC: Police Protection Granted to Transgender Person for Filing Nominations for Lok Sabha Polls  ||  Bom. HC: Bail Denied to Man Accused of Sexually Abusing a Child for Nine Years  ||  SC: Appropriate Rites and Ceremonies Need to be Performed to Make a Hindu Marriage Valid  ||  Del. HC: Litigation Related to Tenancy Unfortunately Takes More Than a Decade to Fructify  ||  Jh. HC: Process of Constituting Transgender Welfare Board Must be Expedited    

At Verge of Losing Faith in Justice, Says Woman Who Accused CJI of Sexual Harassment After Clean Chit - (06 May 2019)

The former SC staffer said gross injustice had been done to her after the panel said that it has “found no substance” in the allegations against Justice Gogoi.

Tags : SC  

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