Supreme Court: Marking a Document as an Exhibit Does Not Prove its Contents  ||  Supreme Court: Unpaid Consideration Alone Does Not Invalidate a Sale Deed  ||  Bombay HC: Questioning Other Varsities' Degrees Could Cause 'Anarchy and Chaos' in Education System  ||  Allahabad High Court: Regularization Claim Survives Employee’s Death Through Legal Heirs  ||  Allahabad HC: Advocates Failing AIBE Within 2 Years of Provisional Enrolment Can’t Continue Practice  ||  Bombay High Court Directs BCI to Scrutinise and Clear Pending Law College Affiliation Approvals  ||  J&K HC: Circulating WhatsApp Message on Local COVID Cases Does Not Attract Section 505 IPC  ||  Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract  ||  Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability  ||  SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training    

Karnataka HC to State : Evolve Vision Plan to Prevent Trafficking of Women - (14 Jan 2016)

Karnataka HC, while hearing a petition filed by 18-year-old girl from Jharkhand, who in 2014 complained about non-registration of a case against her employer, who employed her despite being a minor and failed to pay wages, has asked State to evolve a vision plan to prevent trafficking of women.

Tags : KARNATAKA HC   TRAFFICKING OF WOMEN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved