SC: States to Identify Laws Discriminating Against Persons Affected with Leprosy  ||  SC: Recommendations Made by SC Collegium for Judge Appointments to be Cleared Expeditiously  ||  SC: Where Serviceman Discharged from duty by Authority Onus of Proving Disability Lies on Authority  ||  SC: Any Attempt to Spread Communal Hatred or Indulge in Hate Speech Must be Dealt With Iron Hand  ||  SC: Constitutional Courts Exercising Power of Judicial Review Act Within Framework of Constitution  ||  SC Dismisses PIL Seeking Direction on State of Tamil Nadu to Implement NEP  ||  Gauhati HC: Notice Issued to Centre on Plea Claiming Denial of ST Benefits to Yobin Community  ||  Delhi HC: Dispute between Author, Manikarnika Films and Netflix Referred to Mediation  ||  Bombay HC: A Woman Who Says 'No' Means 'No'  ||  Chh. HC: Adoptive Mothers Have Fundamental Right to Life & Motherhood Under Article 21 of COI    

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