J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

US SC Overturns Roe v. Wade, Strikes Down Right to Abortion - (27 Jun 2022)

CONSTITUTION

US Supreme Court has overturned Roe v. Wade, the landmark ruling that established the constitutional right to abortion in the U.S. in 1973. The Court in a 6-3 has upheld a Republican-backed Mississippi law that bans abortion after 15 weeks.

Tags : US SUPREME COURT   ROE V. WADE   ABORTION RIGHTS  

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