-Manupatra

Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile || Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines || Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing || UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project || CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim || Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay || Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report || Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM || Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old || MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch

Gujarat High Court, Constitutional Validity, State Government - (11 Mar 2025)