Supreme Court: Bail Remains the Rule and Jail the Exception, Even under the UAPA Law  ||  Supreme Court: Principle of Res Judicata Also Applies Between Stages of the Same Case  ||  Supreme Court: Govt Servant Has No Right to Old Rule Promotion Just Due to Earlier Vacancies  ||  Delhi High Court: Students Having Zero Attendance Cannot be Promoted to the Next Semester  ||  J&K&L HC: Replacing 'State' With 'Union Territory' in Public Safety Act Does Not Change its Nature  ||  Kerala High Court: Doctor Cannot Enrol as an Advocate Without First Cancelling Medical Registration  ||  Supreme Court: VAT is Not Applicable on Reliance’s Inter-State Gas Supply from KG Basin to UP  ||  Supreme Court: Co-Owner Can File Eviction Suit as Landlord under Bombay Rent Act  ||  Supreme Court: Mediclaim Reimbursement Cannot be Set off Against Accident Compensation  ||  SC: Hindu Succession Act 2005 Amendment Does Not Curtail Daughters’ Existing Inheritance Rights    

SC Takes Suo Moto Cognizance of Cal. HC Judgment that Adviced Adolescents on Sexual Behavior - (08 Dec 2023)

CRIMINAL

Supreme Court has taken suo motu cognizance of a Calcutta High Court judgment which had advised that every female adolescent should control her sexual urge as in the eyes of society she will be the loser when she gives in to enjoy the sexual pleasure of hardly two minutes.

Tags : SUPREME COURT   SUO MOTO   CALCUTTA HIGH COURT   SEXUAL BEHAVIOR   ADOLESCENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved