SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void  ||  SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family  ||  J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation  ||  Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act  ||  J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable  ||  Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail  ||  Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence  ||  Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla  ||  Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator    

Meghalaya Govt. to SC: Circular Issued Regarding Prohibition of 'Two Finger test' on Rape Survivors - (06 Sep 2024)

CRIMINAL

State of Meghalaya has informed the Supreme Court that a circular has been issued in relation to the prohibition of ‘Two Finger Test’ on rape survivors and any doctor found conducting the test will be held guilty of misconduct and strict disciplinary action will be initiated.

Tags : SUPREME COURT   STATE OF MEGHALAYA   TWO FINGER TEST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved