Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Raj. HC: Protecting Children's Right is Not Just a Legal Obligation, It's a Moral Imperative - (03 Oct 2024)

CONSTITUTION

Rajasthan High Court has observed that protecting children's right is not just a legal obligation, it's a moral imperative that directly impacts the future of our society. The right of protection includes freedom from all forms of exploitation, violence, abuse and inhumane or degrading treatment.

Tags : RAJASTHAN HIGH COURT   LEGAL OBLIGATION   EXPLOITATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved