Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Ker. HC: Women Face Discrimination at Multiple Level Due to their Inter- Sectionality - (17 Jan 2025)

CIVIL

Kerala High Court has observed that women face discrimination at multiple level due to their inter- sectionality like a Dalit woman, she faces discrimination in multiple levels, as a woman and due to her social status.

Tags : KERALA HIGH COURT   DISCRIMINATION   INTER- SECTIONALITY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved