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SC: Courts Should Avoid Making Comments Which May be Construed as Being Misogynistic or Prejudicial - (26 Sep 2024)

CIVIL

SC while hearing a matter relating to controversial comments made by a judge of Karnataka High Court, has stated that Courts have to be careful not to make comments in the course of judicial proceedings which may be construed as being misogynistic or prejudicial to any segment of our society.

Tags : SUPREME COURT   KARNATAKA HIGH COURT   MISOGYNISTIC   CONTROVERSIAL COMMENTS  

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