Supreme Court Upholds Conviction as Husband Failed to Explain Wife’s Death in Matrimonial Home  ||  Supreme Court: Crime Scene Re-Enactment Does Not Always Violate Right Against Self-Incrimination  ||  Supreme Court: Cognizance Taken Without Hearing Accused under BNSS Section 223 is Void Ab Initio  ||  Supreme Court Upholds Will in Sister’s Favour, Says Excluding Natural Heirs is Not Suspicious  ||  Delhi HC: Absence of Public Witnesses and Videography in NDPS Recovery Relevant for Bail Decisions  ||  Raj HC Initiates Suo Motu Cognizance Over Severe Water Crisis in Jodhpur, Issues Interim Directions  ||  Del HC: Courts Cannot Direct, Monitor Inquiry Into Police Delay in Investigation After Bail Decision  ||  Supreme Court: After the BNSS, a Pre-Cognizance Hearing is Mandatory in PMLA Cases  ||  SC: Landowners Cannot be Forced to Waive Statutory Compensation to Claim Other Benefits  ||  Supreme Court: Banks are Lenient With Big Borrowers But Strict With Ordinary Loan Applicants    

Kerala High Court Directs Medical Education Board to Look Into Queerphobic MBBS Course Content - (07 Sep 2021)

EDUCATION

Kerala High Court has directed the Undergraduate Medical Education Board to act on a representation made by two NGOs representing the queer community seeking the removal of discriminatory and inhuman references about the LGBTQIA community in MBBS textbooks.

Tags : KERALA HIGH COURT   QUEERPHOBIC MBBS COURSE CONTENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved