• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • Post Articles
  • Right To Access Internet Is Part Of Right To Privacy And Right To Education: Kerala HC

Latest Articles

Back

Right To Access Internet Is Part Of Right To Privacy And Right To Education: Kerala HC

Courtesy/By: Sanjeev Sirohi  |  23 Sep 2019     Views:1767

Legal Article

Right To Access Internet Is Part Of Right To Privacy And Right To Education: Kerala HC

                                            It is highly remarkable that the Kerala High Court has just recently on September 19, 2019 in a latest, landmark and extremely laudable judgment titled Faheema Shirin RK Vs State of Kerala and others in WP (C) No. 19716 of 2019 (L) has taken a giant step forward by declaring clearly, categorically and convincingly that right to access internet is a fundamental right forming part of right to privacy under Article 21 of the Constitution of India. This commendable judgment was delivered by a single Bench of Justice PV Asha while allowing a petition filed by a student named Faheema Shirin challenging the unwarranted restrictions on the usage of mobile phones in a girls hostel.   The Kerala High Court also added that it also forms part of the right to education. Very rightly so!

                                                 To start with, the ball is set rolling in para 1 of this commendable judgment which briefly states the background of the case by saying that, “A 3rd semester B.A. student of Sree Narayanaguru College, Chelannur, Kozhikode, has filed this Writ Petition aggrieved by her expulsion from the hostel. It is stated that she has been staying in hostel run by the college which is an aided college affiliated to University of Calicut. It is stated that the inmates of the hostel were not allowed to use their mobile phone from 10 p.m. to 6 a.m. within the hostel and that undergraduate students were not allowed to use laptop also in the hostel. While so from 24.06.2019 onwards the duration of the restriction in using the mobile phones was changed as 6 p.m. to 10 p.m. The petitioner claims that though she, along with other inmates of the hostel, met the Deputy Warden – the 5th respondent, requested to convene a meeting of the inmates, explaining the inconveniences caused to them on account of the restrictions, the Deputy Warden or the matron did not respond. It is also stated that though a meeting was convened within a week thereafter, no discussion was made regarding the restriction of the electronic devices. It is stated that the 5th respondent sent a Whatsapp message informing that those who do not abide by the rules would have to vacate the hostel. The petitioner claims that she thereupon approached the Principal on 03.07.2019 and submitted Ext.P2 letter requesting to relax the restrictions. Thereupon, Ext.P3 letter was obtained from her in writing to the effect that she was not willing to abide by the new rule restricting usage of phone between 6 p.m. to 10 p.m. Thereupon her parents were asked to meet the Principal on 05.07.2019; the 4th respondent informed them that the petitioner has to vacate the hostel as she refused to abide by the rules; Ext.P4 memo dated 05.07.2019 was issued to her directing her to vacate the hostel immediately; respondents 4 to 6 convened a meeting of the hostel inmates on 08.07.2019 when the students were informed about the action taken against the petitioner based on her request to relax the rules and that the inmates were asked to give in writing their willingness to abide by the restrictions when all the hostel inmates except the petitioner submitted such willingness; on 11.07.2019, Ext.P5 notice was issued to the petitioner directing her to vacate the hostel within 12 hours; on 15.07.2019, the petitioner submitted Ext.P6 leave letter for the period from 12.7.2019 on 15.7.2019, as it was not possible for her to attend the classes since she had to travel nearly 150 km every day; when the petitioner reached the hostel on 15.7.2019 to vacate her room, it was seen locked and the hostel authorities did not allow her to take her belongings.”

                                              Before proceeding ahead, it would be useful to mention the names of all the 7 respondents. They are as follows: -

  1. State of Kerala represented by the Secretary;
  2. University of Calicut represented by its Registrar;
  3. University Grants Commission represented by its Secretary;
  4. Principal Sree Narayanaguru College, Chelannoor, Balussery, P.O. Kozhikkode;
  5. Deputy Warden, Women’s Hostel, Sree Narayanaguru College;
  6. Matron, Women’s Hostel, Sree Narayanaguru College; and
  7. SFLC.INrepresented by its Executive Director, New Delhi.

                                      No doubt, it is rightly pointed out in para 8 that, “The question to be considered is whether the restrictions imposed by the hostel authorities on use of mobile phones while enforcing discipline has infringed the fundamental rights of the petitioner, even assuming that such modification was brought about at the request from the parents.”

                                     Going forward, it would be useful to have a quick look at the relevant part of para 9 which states that, “However in this case the question to be examined is whether such enforcement of discipline by restricting the use of mobile phones would result in curtailing the right of the students to acquire knowledge by different means. Using of mobile phones by itself would not cause any harm to anyone. If a restriction is unreasonable and arbitrary and infringes the fundamental right of an inmate, it cannot be said that the student has to abide by such restriction, especially when the inmate is an adult.”

                                          Furthermore, while examining the impact of using mobile phone in hostel, it is then enunciated in para 10 that, “It is therefore necessary to examine whether usage of mobile phone during 6 pm to 10 pm would amount to indiscipline and whether the refusal to abide by the instruction in using it should result in expulsion from the hostel. It is stated that the object behind introducing such a restriction is to see that the students are utilizing their study time for study purposes alone. The respondents have not stated whether usage of mobile phone by the petitioner or by any inmate caused any disturbance to other inmates. Therefore, indiscipline comes only to the extent of disobedience of an instruction. Then the question is whether an instruction or restriction can stand in the way of acquiring knowledge by the inmates. It is also necessary to examine whether they can utilise the study time for study purposes using the mobile phones also, in this advanced world of technology. The college authorities as well as parents should be conscious of the fact that the students in a college hostel are adults who are capable of taking decisions as to how and when they have to study. It is a fact that there is large scale misuse of mobile phones; but that misuse can happen with the laptops also; it can be even before 6 pm and 10 pm, before and after the study time.”   

                                   While underscoring the growing indispensable importance and necessity of mobile phones in routine life, it is then rightly pointed out in para 11 that, “The mobile phones which were unheard of once and later a luxury has now become part and parcel of the day to day life and even to a stage that it is unavoidable to survive with dignity and freedom. Though initially it was a mere replacement of land phone enabling one to connect another and talk, on the advent of internet the connectivity became so wide. On availability of more and more facilities, since the year 1998, the number of users gradually increased and as at present India stands 2nd in the world in the usage of internet. The facilities to access internet, which was initially possible only through desktop computers, later in laptop, is now available in mobile phones which are handy and portable; with more and more applications, connectivity became feasible for everyone everywhere even among the common man. Apart from the facilities to read E-newspapers, e-books, etc. one can undergo online courses also sitting at home or hostel and it is pointed out that there are courses under SWAYAM recognized by the UGC, which students can undergo even when they are undergoing regular studies in colleges. Though the respondent college has stated that there is no restriction for the inmates to use laptops, all the students would not be ordinarily able to afford to have a laptop in addition to mobile phone. Assuming that the purpose is to prevent misuse of mobile phones during study time, such misuse is quite possible with laptops also. Thus the purpose of such restriction would not be achieved. It would not be proper for the college authorities to impose such restrictions on students of the college going age even if it is at the request of parents, in their anxiety to see that their children are studying and not being misdirected through mobile phones. It is a well known fact that these phones as well as the modern technologies are prone to misuse. At the same time, the college authorities as well as the parents cannot be permitted to shut their eyes on the innumerable advantages out of internet on various aspects of learning with world wide connectivity, on its proper usage. Apart from facilities for interaction, exchange of ideas or group discussions, there are several methods by which the devices can be usefully utilised by its proper use by downloading of data or e-books or undergoing other courses, simultaneously utilising the facilities under the Swayam program of UGC, etc; knowledge can be gathered by adopting the method which one chooses. When one student may be interested in garnering knowledge by reference of books in libraries, one may be interested in referring to e-books or downloading data.”

                                       While batting for more freedom for students above 18 years, it is then rightly articulated in para 12 that, “By compelling one that she should utilise the books in the library during the study time or that she should not access the technological means during a particular time or study time may not always yield positive results. A student above the age of 18 years shall be given the freedom to choose the mode for her studies provided it does not cause any disturbance to others. The schools in Kerala promotes digitalisation with smart class rooms and the modern technology has taken its place in all the fields even from primary section. Thus the usage of mobile phones in order to enable the students to have access to internet will only enhance the opportunities of students to acquire knowledge from all available sources based on which they can achieve excellence and enhance quality and standard of education.”

                                    While quoting liberally from the landmark cases, it is then pointed out in para 15 that, “As found by the Apex Court in Charu Khurana v. Union of India (2015) 1 SCC 192, women still face all kinds of discrimination and prejudice and the days when women were treated as fragile, feeble, dependent and subordinate to men, should be a matter of history.” Similarly, it is then held in para 16 that, “In the judgment in Puttaswamy’s case (supra) the Apex Court held that right to privacy is held to be an intrinsic part of the right to life, personal liberty and dignity and hence a fundamental right under part III of the Constitution.”

                                  Be it noted, para 18 then envisages that, “Though it is true that the Principal of the college is the supreme authority to enforce discipline as held by this Court in Manu Wilson’s case, Sojan Francis’ case, Indulekha Joseph’s case (supra) and that there cannot be any dispute that rules and regulations lawfully framed are to be obeyed by the students and that teachers are like foster parents who are required to look after, cultivate and guide the students in their pursuit of education for maintaining excellence of education, the rules should be modified in tune with the modernisation of the technology so as to enable the students to acquire knowledge from all available sources. It would be open to the authorities in the hostel to supervise whether any distraction or disturbance is caused to other students on account of usage of mobile phone or take action when any such complaint is received. The total restriction on its use and the direction to surrender it during the study hours is absolutely unwarranted. When the Human Rights Council of the United Nations have found that right to access to Internet is a fundamental freedom and a tool to ensure right to education, a rule or instruction which impairs the said right of the students cannot be permitted to stand in the eye of law.”

                                       What’s more, it is then eruditely pointed out in para 19 that, “It is pertinent to note that the learned counsel for the college vehemently argued that in the absence of any challenge to the rules and regulations, the petitioner cannot be heard to challenge the action taken in accordance with the rules. The learned counsel for the college also argued that in the light of the judgment of the Full Bench of this Court in Pavitran VKM V. State of Kerala & others 2009(4) KLT 20: 2009(4) KHC 4, the rules and regulations of the hostel will stand as long as it is not set aside. But in this case the rule was that the mobile phones shall not be used in the hostel. Therefore, what remains is only the decision/instruction restricting/banning the use of mobile phone from 6 pm to 10 pm and the direction to surrender the mobile phone to the warden. When it is already found that such an action infringes the fundamental freedom as well as privacy and will adversely affect the future and career of students who want to acquire knowledge and compete with their peers, such instruction or restriction cannot be permitted to be enforced.”

                                  To put it succinctly, para 20 then states unambiguously that, “While enforcing discipline it is necessary to see the positive aspects of the mobile phone also. As held by this Court in the judgment in Anjitha K. Jose’ case (supra), the restriction should have connection with the discipline and when there is nothing to show that there was any act of indiscipline on account of the usage of mobile phone by the petitioner, that cannot stand. The fact that no other student objected to the restriction or that all others obeyed the instructions will not make a restriction legal if it is otherwise illegal. No student shall be compelled either to use mobile phone or not to use mobile phone. It is for each of the students to decide with self confidence and self determination that she would not misuse it and that she would use it only for improving her quality of education.”

                                    While adding a word of advice for parents, hostel authorities and students, para 21 then states that, “The parents as well as the authorities of the hostel have to consider the fact that almost all the undergraduate students staying in the hostel have attained majority. They have joined the course after passing one or two public examinations. The students in that age group are expected to be conscious of their duty to study properly in exercise of their right to education. The manner in which as well as the time during which each person can study well, vary from person to person.”

                                      More importantly, Justice PV Asha who delivered this landmark judgment then categorically observes in para 22 that, “I am of the view that what is required is a counseling for the students, as well as parents in the colleges. The students in the hostels should be given counseling in order to inculcate in them self restraint in the usage of mobile phones, to make them capable of choosing the right path, to make them aware of the consequences of misuse as well as advantage of its proper use. It should be left to the students to choose the time for using mobile phone. The only restriction that can be imposed is that they should not cause any disturbance to other students. While acting in exercise of right to privacy, persons like the petitioner shall also see that such exercise does not invade the right to privacy of another student residing in the hostel especially in her room.”

                                         While spelling out the boundaries for enforcement of rules and discipline, it is then observed in para 24 that, “Regarding the contention of the respondent that any inmate is bound to abide by the rules and regulations or else she is free to leave the hostel, it is pertinent to note that rules and regulations require reforms to cope up with the advancement of technology and the importance of modern technology in day to day life. As per the University Regulations as well as the UGC Regulations, the college is bound to run a hostel to enable the students to reside near the college in order to enable them to have sufficient time to concentrate in their studies. Therefore, the hostel authorities are expected to enforce only those rules and regulations for enforcing discipline. Enforcement of discipline shall not be by blocking the ways and means of the students to acquire knowledge.”

                                    Finally, it is then held in the last para 25 that, “In view of the aforesaid reasons, I am of the view that imposing of such restrictions is unreasonable and therefore the respondent shall re-admit the petitioner in the hostel without any further delay. It is made clear that the petitioner or her parent shall not do any act in a manner humiliating any of the respondents or any other teacher or warden or Matron in the hostel/college. The petitioner or any other inmate shall also see that no disturbance is caused to others by usage of mobile phone in the hostel. The Writ Petition is allowed to the above extent.”

                                      In the ultimate analysis, what can be easily inferred from the above foregoing discussion is that the Kerala High Court has laid down in no uncertain terms that right to access internet is part of the right to privacy under Article 21 of the Constitution of India and also the right to education. We all know fully well how crucial internet is to acquire invaluable information about anything which cannot be acquired from other sources so easily which makes it all the more important!

                                It also cannot be denied that even the UN General Assembly had declared right to internet to be a human right in 2014. Even the Kerala Finance Minister Dr Thomas Issac in 2017 in his budget speech had recognized right to internet as a human right and had disclosed that efforts were being made to make internet accessible to all. The only restriction that can be imposed is that the students using mobile phones should not cause disturbance to other students! This was made clear by the Kerala High Court also in this commendable judgments and all students must adhere to it! 


Courtesy/By: Sanjeev Sirohi  |  23 Sep 2019     Views:1767

Articles Updates

Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024     Views:578
Post-Merger Vision: HDFC Bank to Prioritize Profit...
01 Aug 2024     Views:682
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024     Views:866
Budget 2024-25: Major Takeaways and Financial Proj...
01 Aug 2024     Views:779
The Mandal Verdict: Indra Sawhney and Its Lasting ...
22 Jul 2024     Views:961
Supreme Court Emphasizes Direct and a Specific Ple...
22 Jul 2024     Views:808
Bail and Punishment Provisions of NDPS matters...
05 Apr 2023     Views:4214
The Legal Depth of Cryptocurrency....
14 May 2022     Views:5052
Have You Suffered Harm Due to a Cochlear Implant?...
13 May 2022     Views:5279
When is a Deposition Summary used?...
13 May 2022     Views:5352
Denied! 8 Most Common Reasons for Green Card Denia...
25 Feb 2022     Views:5508
International customary law – a study of the Ang...
20 Feb 2022     Views:9901
How to Have an Essay Written for Free?...
10 Feb 2022     Views:4965
How to maximise a law firm’s success with a virt...
28 Dec 2021     Views:5267
Helpful Math Website for Students - AssignMaths.co...
26 Nov 2021     Views:5680
The Upcoming Municipal Nominee Program of Canada...
29 Oct 2021     Views:5508
Assault with a Weapon: How To Get Your Charges Dro...
28 Oct 2021     Views:2819
Law School Personal Statement Tips for Winning Adm...
12 Oct 2021     Views:2456
Can an Employee on Maternity Leave be Terminated?...
05 Oct 2021     Views:2020
OLD STATUTES MAKING A COMEBACK AMID VIRUS OUTBREAK...
04 May 2020     Views:4921
ARTICLE 141: DOCTRINE OF PRECEDENT...
04 May 2020     Views:21292
Presumptions in Evidence Law...
04 May 2020     Views:8152
Unique use of Technology during covid-19 pandemic...
30 Apr 2020     Views:4539
45 days interim bail granted to under- trial priso...
29 Apr 2020     Views:4074
DOCTRINE OF RES GESTAE...
27 Apr 2020     Views:8761
Rights of the LGBTQI community- a long road ahead....
26 Apr 2020     Views:3876
Measures to protect women against domestic violenc...
26 Apr 2020     Views:3693
United Nations Environment Programme (UNEP)...
25 Apr 2020     Views:4732
United Nations Convention to Combat Desertificatio...
24 Apr 2020     Views:3501
Increase in Cyberbullying during COVID-19...
24 Apr 2020     Views:1833
DOCTRINE OF COLOURABLE LEGISLATIONS...
24 Apr 2020     Views:2616
Doctrine of lifting of corporate veil...
23 Apr 2020     Views:2172
Meaning of Legal Pluralism...
23 Apr 2020     Views:1828
Once a mortgage, always a mortgage...
23 Apr 2020     Views:55992
Euthanasia- Meaning and Legality in India...
23 Apr 2020     Views:1748
Judicial activism and Judicial restraint...
22 Apr 2020     Views:1886
Concept of Insider Trading under Investment Law...
22 Apr 2020     Views:2083
Need for Legal Awareness...
22 Apr 2020     Views:2032
Is Extradition a Legal Duty of State? ...
22 Apr 2020     Views:6264
The Protocol to Prevent, Suppress and Punish Traff...
22 Apr 2020     Views:1528
Why Dependence On Criminal Law Is Not The Solution...
22 Apr 2020     Views:1547
Uniform Civil code...
22 Apr 2020     Views:1632
VETO POWER AND DOUBLE VETO POWER ...
20 Apr 2020     Views:30731
ABETMENT UNDER THE INDIAN PENAL CODE...
20 Apr 2020     Views:6307
Water (Prevention & Control of Pollution) Act, 197...
20 Apr 2020     Views:3142
NATIONAL GREEN TRIBUNAL - CRITICAL ANALYSIS...
20 Apr 2020     Views:5887
LAWS AGAINST ACID ATTACK IN INDIA...
20 Apr 2020     Views:10705
Concept of conciliation...
19 Apr 2020     Views:3325
White collar crimes in India...
19 Apr 2020     Views:2701
No Law To Make Whatsapp Group Admins Liable For Me...
19 Apr 2020     Views:7687
Relationship between International Law and Municip...
18 Apr 2020     Views:54716
International Labour Organization (ILO)...
18 Apr 2020     Views:1821
How is the Law arena affected by COVID-19?...
18 Apr 2020     Views:1427
Motor Vehicle Insurance Law...
18 Apr 2020     Views:1711
CORPORATE SOCIAL RESPONSIBILITY (CSR) AND ITS IMPO...
18 Apr 2020     Views:1815
ENVIRONMENTAL GAINS OF THE LOCKDOWN MUST BE PRESER...
18 Apr 2020     Views:1652
Difference between Kidnapping and Abduction...
17 Apr 2020     Views:3387
JUSTIFYING SC ORDER THAT MANDATES FREE COVID-19 TE...
17 Apr 2020     Views:1423
Evolution of the Nature and Scope of Article 12 of...
16 Apr 2020     Views:6281
Corruption laws in India ...
16 Apr 2020     Views:1804
ADVERTISING LAWS IN INDIA...
16 Apr 2020     Views:2079
The Treaty on the Prohibition of Nuclear Weapons...
15 Apr 2020     Views:1775
Business Laws in India...
15 Apr 2020     Views:3368
The Process of Passing an Ordinary Bill in the Par...
14 Apr 2020     Views:12364
International Committee of the Red Cross...
14 Apr 2020     Views:1686
National Company Law Tribunal...
14 Apr 2020     Views:1781
FOOD ADULTERATION...
13 Apr 2020     Views:3233
The United Nations Rules for the Protection of Juv...
13 Apr 2020     Views:4502
Environmental Protection Act, 1986...
12 Apr 2020     Views:2359
IMPORTANCE OF PRECEDENTS ...
12 Apr 2020     Views:10635
MoHFW and ICMR hold a conflicting statement over C...
11 Apr 2020     Views:1495
Introduction to Income Tax Act, 1961...
11 Apr 2020     Views:6284
DEMOCRACY IN INDIA...
10 Apr 2020     Views:2289
United Nations Law of the Sea Convention (UNCLOS)...
10 Apr 2020     Views:2307
An Overview of Juvenile Delinquency and the Juveni...
09 Apr 2020     Views:2629
How is Absolute Liability different from Strict Li...
09 Apr 2020     Views:26005
International Armed Conflict (IAC) and Non-Interna...
09 Apr 2020     Views:4738
The Concept of Bonded Labour under the Legal Syste...
09 Apr 2020     Views:1693
Why Indian Constitution is called Quasi-federal?...
08 Apr 2020     Views:33287
What should be given primary importance, Human Rig...
08 Apr 2020     Views:1692
Karl Marx: Debates on the Law on Thefts of Wood ...
08 Apr 2020     Views:6474
Convention on the Elimination of All Forms of Disc...
07 Apr 2020     Views:1721
Legal Rights of Students in India...
07 Apr 2020     Views:3752
International Covenant on Civil and Political...
06 Apr 2020     Views:1618
Plant Quarantine (Regulation of Import into India)...
06 Apr 2020     Views:2834
The Hart-Fuller debate in a Nutshell ...
06 Apr 2020     Views:19347
Convention on Prevention and Punishment of the Cri...
06 Apr 2020     Views:1569
The Juvenile Justice (Care and Protection of Child...
06 Apr 2020     Views:1559
FUNDAMENTAL RIGHT TO PRIVACY DURING THE HEALTH CRI...
06 Apr 2020     Views:1471
Traditional Knowledge : The Convention on Biologic...
06 Apr 2020     Views:1836
Bailment...
05 Apr 2020     Views:2211
Monopolistic nature of Copyright Societies in Indi...
05 Apr 2020     Views:1880
Marital Rape...
05 Apr 2020     Views:1415
Insolvency and Bankruptcy Bill ...
05 Apr 2020     Views:1372
Manual Scavenging ...
05 Apr 2020     Views:1313
How serious can Online Abuse be?...
05 Apr 2020     Views:1387
Cognizable and non cognizable offences...
05 Apr 2020     Views:6957
Legal Aid In India ...
05 Apr 2020     Views:1734
Basic Structure Doctrine...
05 Apr 2020     Views:1581
Medical Negligence...
05 Apr 2020     Views:1321
Consumer Protection Act, 2019...
05 Apr 2020     Views:1606
Legality of Cryptocurrency in India...
05 Apr 2020     Views:1820
Intimate Partner Violence...
05 Apr 2020     Views:1465
CENTRE USES THE PRETENCE OF ‘FAKE NEWS’ TO SUP...
05 Apr 2020     Views:1322
International Humanitarian Law...
05 Apr 2020     Views:1379
What rights do a disabled person in India have? ...
05 Apr 2020     Views:1751
Universal Declaration of Human Rights...
03 Apr 2020     Views:1666
What is the National Security Act being slapped on...
03 Apr 2020     Views:1372
False News- another epidemic?...
02 Apr 2020     Views:1517
Commercial laws in India a Bird's-eye view...
02 Apr 2020     Views:8910
All About Suo Moto Proceedings...
02 Apr 2020     Views:1794
Intellectual Property Rights...
02 Apr 2020     Views:1502
Alternate Dispute Resolution...
02 Apr 2020     Views:1482
Types of E-commerce Models ...
02 Apr 2020     Views:1475
'Intermeddler' as a Legal Representative under the...
01 Apr 2020     Views:9811
Right to health- A fundamental right...
31 Mar 2020     Views:1537
What is a Green Bond? ...
31 Mar 2020     Views:1426
Defamation...
31 Mar 2020     Views:1399
CONSTITUTIONALITY OF NATIONAL LOCKDOWN...
30 Mar 2020     Views:1598
Positive and Negative Impacts of the US-China Trad...
29 Mar 2020     Views:3242
Public Heath(Covid-19) Rules, 2020...
29 Mar 2020     Views:1322
Opinion | Migration and the Mockery of Lockdown- I...
29 Mar 2020     Views:1357
Female Genital Mutilation- Violation of Human Righ...
29 Mar 2020     Views:1710
Supreme Court’s judgement on Shreya Singhal v. U...
29 Mar 2020     Views:2398
International Court of Justice...
28 Mar 2020     Views:1766
Feminist Jurisprudence...
27 Mar 2020     Views:1908
IP Protection and Diffusion of Environmentally Sou...
27 Mar 2020     Views:2048
Covid-19 fostered Racism ...
26 Mar 2020     Views:1479
Mercy Petition: The Process ...
26 Mar 2020     Views:2691
WTO Work Programme on E-Commerce ...
26 Mar 2020     Views:1581
Comparison between Section 144 of CrPC, lockdown a...
26 Mar 2020     Views:2110
Prison reforms...
26 Mar 2020     Views:1422
How far has the LGBTQI community come?...
26 Mar 2020     Views:1657
Public Interest Litigation...
26 Mar 2020     Views:1670
The Right to information Act- Still a right or not...
25 Mar 2020     Views:1668
Legalization of Marijuana...
25 Mar 2020     Views:1520
Significance of AB PM-JAY in the light of COVID-19...
25 Mar 2020     Views:1397
The History of Magna Carta...
25 Mar 2020     Views:2661
Introduction to Child Rights in India...
25 Mar 2020     Views:6107
CENTRE CANNOT DECLARE AN ORGANISATION POLITICAL: ...
06 Mar 2020     Views:3911
A DECISION MADE BY SC ON AYODHYA VERDICT...
29 Jan 2020     Views:1875
RIGHTS OF TRANSGENDER IN INDIA...
29 Jan 2020     Views:2103
MARITAL RAPE - A NON CRIMINALIZED CRIME IN INDIA...
24 Jan 2020     Views:2132
MISCONCEPTION ABOUT CITIZENSHIP AMENDMENT ACT ...
22 Jan 2020     Views:2048
CORPORATE GOVERNANCE...
21 Jan 2020     Views:2125
Hyderabad Encounter- Human Rights Violation or Jus...
18 Jan 2020     Views:2635
NOTE ON NIRBHAY CASE CONVICTS...
17 Jan 2020     Views:2044
NOTE ON ARTICLE 370...
17 Jan 2020     Views:1997
Rape and Indian laws ...
13 Jan 2020     Views:2627
An overview on Drugs Law...
13 Jan 2020     Views:2199
Mob Lynching: Role of Politics and approach of Jud...
08 Jan 2020     Views:5054
Trademarks: Spectrum of Distinctiveness and Indian...
06 Jan 2020     Views:5818
Women Prisoners ...
23 Dec 2019     Views:2219
Child Care Institutions and its Judicial Interpret...
23 Dec 2019     Views:2315
Smart Contracts and Their Relevance in The Legal P...
19 Dec 2019     Views:1953
Government Vs Opposition on the Citizenship Amendm...
12 Dec 2019     Views:2270
Condition Of Lady Advocates Vulnerable: Lawyer App...
11 Dec 2019     Views:2786
Montesquieu’s Theory of Separation of Powers: Ho...
10 Dec 2019     Views:35339
JUDICIAL REVIEW AND JUDICIAL OVER-REACH: TRANSITIO...
10 Dec 2019     Views:4091
Due Process Of Law For Rapists Must Speed Up Now...
10 Dec 2019     Views:1894
Human Rights Of Women Must Also Be Respected...
09 Dec 2019     Views:1913
Speedy Capital Punishment For Rapists Must Be Ensu...
08 Dec 2019     Views:1969
Why Only One Dhananjoy Chatterjee Hanged Till Now?...
07 Dec 2019     Views:2547
Why No Death Penalty For Gang Rape In India?...
07 Dec 2019     Views:1656
Rape Convicts Must Be Hanged At The Earliest From ...
05 Dec 2019     Views:1678
No Mercy Petition And No Life Term Ever For Gang R...
02 Dec 2019     Views:1984
Section 207 CrPC: Magistrate Cannot Withhold Any D...
02 Dec 2019     Views:3365
UP Bar Council Chairman Harishankar Singh Openly C...
17 Nov 2019     Views:2233
AN UNDERSTANDING OF PRESIDENT’S RULE UNDER ART 3...
13 Nov 2019     Views:4004
COOKING UP A LEGALLY PROTECTED MEAL: A study on IP...
13 Nov 2019     Views:2049
Justice Sharad Arvind Bobde To Be The New CJI From...
31 Oct 2019     Views:2310
UK Supreme Court Declares Prorogation Of Parliamen...
29 Sep 2019     Views:1743
Right To Access Internet Is Part Of Right To Priva...
23 Sep 2019     Views:1767
No Attempt Made To Frame Uniform Civil Code Despit...
19 Sep 2019     Views:1696
A Legal Giant Named Ram Jethmalani Finally Passes ...
09 Sep 2019     Views:1574
Judicial Service – HC Can’t Modify/Relax Instr...
02 Sep 2019     Views:1363
Government Notifies Strict Provisions Of Motor Veh...
31 Aug 2019     Views:1480
NDPS: Reverse Burden Of Proof Does Not Absolve Pro...
30 Aug 2019     Views:2341
Institutional Independence, Financial Autonomy Int...
28 Aug 2019     Views:1403
A Legal Luminary And A Political Stalwart Passes A...
25 Aug 2019     Views:1640
Allahabad HC Bans DJs And Passes Directions For Re...
24 Aug 2019     Views:1383
Delhi HC Refuses Anticipatory Bail To P Chidambara...
23 Aug 2019     Views:1593
Chidambaram Getting No Respite From Courts...
23 Aug 2019     Views:1321
Domestic Violence And Dowry Accused Set Free By Th...
22 Aug 2019     Views:4686
Bombsy HC: Treat every citizen with dignity...
20 Aug 2019     Views:4873
Integration Of J&K With India Is Now Full And Fina...
20 Aug 2019     Views:2408
Second Appeal Not To Be Dismissed Merely On The Gr...
18 Aug 2019     Views:1492
Judge Can Recuse From A Case At His Own Volition, ...
17 Aug 2019     Views:1583
Don't politicize demolition of temples: SC...
16 Aug 2019     Views:4942
Madras Christian College - female students sexuall...
16 Aug 2019     Views:4552
Charged for employing triple talaq...
16 Aug 2019     Views:2313
Earlier Convicted now Acquitted - Lack of Conclusi...
15 Aug 2019     Views:2259
MACAD Scheme to be enforced in Tamil Nadu - 1st Oc...
15 Aug 2019     Views:2179
Filing Of Criminal Complaint For Settling Civil Di...
15 Aug 2019     Views:1624
End Discrimination: Equalize legal age of Marriage...
14 Aug 2019     Views:1471
Madras HC issues directions upon Officers to check...
14 Aug 2019     Views:2000
BOMBAY HC to Civic Bodies: "Own up to your respons...
14 Aug 2019     Views:1503
Infringement of Registered TM "Vistara" - Threat t...
13 Aug 2019     Views:2056
US Citizen approaches Bombay High Court After Bein...
13 Aug 2019     Views:1692
Normalcy need not be restored in J&K instantly : S...
13 Aug 2019     Views:1602
Prohibitory Steps taken against Students for Consu...
13 Aug 2019     Views:1595
Basic Amenities to Traffic Personnel ...
12 Aug 2019     Views:1437
Madras HC upholds the appointment notification of ...
12 Aug 2019     Views:1526
Plea against E-pharmacies struck down by Bombay HC...
12 Aug 2019     Views:1530
Parliament Rightly Makes Triple Talaq Criminal But...
12 Aug 2019     Views:1506
No Tax Deduction from Motor Accident Compensation ...
11 Aug 2019     Views:1616
Delhi HC: Plant 50 Trees, Quash Criminal Proceedin...
11 Aug 2019     Views:1461
Iyal Isai Nataka Mandram should abide by the time ...
11 Aug 2019     Views:1704
Transitory Committee to be formed for Indian Arche...
11 Aug 2019     Views:1491
Outlawing Of Triple Talaq Is Highly Commendable...
11 Aug 2019     Views:1472
Daring Resolve Taken By Centre On Jammu And Kashmi...
10 Aug 2019     Views:1410
M Kavitha’s suspension to be reviewed...
09 Aug 2019     Views:2130
SC: Adverse Possession owing to Title over Propert...
09 Aug 2019     Views:1559
Regulation of Online streaming contents out of the...
09 Aug 2019     Views:1489
Constitution Cannot Be Above Country Come What May...
09 Aug 2019     Views:1509
Ocean waves to be our new energy source...
08 Aug 2019     Views:1906
Delhi HC: Simple language to be incorporated in FI...
08 Aug 2019     Views:1819
THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT T...
08 Aug 2019     Views:1362
Victim Has A Right To Assist The Court In A Trial ...
08 Aug 2019     Views:2961
Study of Lakes to be Conducted by NEERI...
07 Aug 2019     Views:1765
SC Denies Permission to Conduct DNA Tests...
07 Aug 2019     Views:1669
Whatsapp's fight against interference with User-Pr...
07 Aug 2019     Views:1489
Evidence Of A Solitary Witness In A Criminal Trial...
07 Aug 2019     Views:1535
High Court of Karnataka set aside the retirement o...
07 Aug 2019     Views:1722
Study of Lakes to be Conducted by NEERI...
06 Aug 2019     Views:1642
History-sheeter kidnaps and rapes a College Studen...
06 Aug 2019     Views:1698
No Room For Sympathy While Sentencing Terror Convi...
06 Aug 2019     Views:1659
Rejected Plea: Declaration of Vande Mataram as Nat...
05 Aug 2019     Views:1895
Madras HC corrects the computation error of Motor ...
05 Aug 2019     Views:1472
Fundamental Right To Privacy Not Absolute And Must...
05 Aug 2019     Views:1684
Diocese of Tanjore Society School gets relief from...
04 Aug 2019     Views:1672
THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER...
03 Aug 2019     Views:1750
Triple Talaq legislation is challenged in the Delh...
03 Aug 2019     Views:1464
Special Olympics International Football Championsh...
03 Aug 2019     Views:1381
Concession to be given to disabled persons appeari...
03 Aug 2019     Views:2032
Bombay High Court Hears Dowry Case Involving A Civ...
03 Aug 2019     Views:1779
Karnataka High Court on the condition of Roads...
02 Aug 2019     Views:2026
SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CA...
02 Aug 2019     Views:1574
RBI Changes Features Of New Currency Notes. Bombay...
02 Aug 2019     Views:1426
Interest Of Victim And Society At Large Must Also ...
02 Aug 2019     Views:1459
Abolition of Colonial Decorum in Courts...
01 Aug 2019     Views:5720
Punjab & Haryana HC Bans Use Of Loudspeakers Witho...
31 Jul 2019     Views:2265
ICJ Has Rightly Called Pakistan’s Bluff In Jadha...
26 Jul 2019     Views:1485
Review And Reconsider Conviction And Sentencing Of...
22 Jul 2019     Views:1525
Plaintiff Cannot Be Forced To Add Parties Against ...
21 Jul 2019     Views:1716
Biggest Slap By ICJ Directly Right On The Face Of ...
19 Jul 2019     Views:1440
Delhi HC Imposes Rs. 50,000 Cost On Woman For Fals...
17 Jul 2019     Views:1469
Non-Appointment Of Judges Affects Speedy Justice: ...
16 Jul 2019     Views:1393
Right To Get Anticipatory Bail Is Not Any Fundamen...
14 Jul 2019     Views:1756
Plea For Anticipatory Bail Not Maintainable Before...
13 Jul 2019     Views:1917
Divorce Cannot Be Granted Only On Ground Of Irretr...
11 Jul 2019     Views:1420
Right To Shelter A Fundamental Right; State Has Co...
08 Jul 2019     Views:1514
HC Cannot Reverse Acquittal Without Affording Oppo...
06 Jul 2019     Views:1290
Centre Is Legally Empowered To Create A High Court...
05 Jul 2019     Views:1987
Centre Must Now Immediately Order Creation Of HC B...
03 Jul 2019     Views:1359
UAPA: SC Dismisses PFI Leader’s Plea Seeking Dis...
02 Jul 2019     Views:1550
How To Record The Evidence Of Deaf And Dumb Rape V...
01 Jul 2019     Views:2388
Ban Advocates From Carrying Weapons Inside Court P...
26 Jun 2019     Views:2691
Enact Strict Law To Ensure Personal Safety Of Doct...
26 Jun 2019     Views:2689
Mere Aggressive Behaviour Of Wife Not A Ground Of ...
26 Jun 2019     Views:2819
Court Cannot Destroy Faith & Beliefs Of People: Ma...
07 Jun 2019     Views:1328
Insult Of Soldier In Name Of Law Is Most Disgracef...
07 Jun 2019     Views:1641
Courts Cannot Decide Eligibility And Essential Qua...
20 May 2019     Views:4817
SC Upholds Constitutionality Of Section 23 Of PCPN...
20 May 2019     Views:2689
My Unflinching Faith In CJI Stands Fully Vindicate...
20 May 2019     Views:1848
Solitary Confinement Of Death Convict Prior To Rej...
20 May 2019     Views:2183
Section 498A & 306 IPC: Incidents Which Happened M...
20 May 2019     Views:5682
Why Should UP Have Least High Court Benches In Ind...
20 May 2019     Views:1622
Successive Bail Applications Should Be Placed Befo...
20 May 2019     Views:8895
“Drop This Episode From Your Minds And Gossips�...
20 May 2019     Views:1496
Is The Criticism Of In-House Procedure Justified?...
20 May 2019     Views:1705
Mere Pendency Of Civil Case Between Complainant An...
20 May 2019     Views:1422
Section 482 CrPC: HC Should Assign Reasons As To W...
20 May 2019     Views:3169
Delhi High Court Directs Government To Set Up 18 F...
20 May 2019     Views:1509
No New Appointments To Be Made From In-Service Can...
18 May 2019     Views:1360
Only Advocates Can Plead And Argue On Behalf Of Li...
09 Apr 2019     Views:3482
Nations Must Make Gun Laws More Stricter...
04 Apr 2019     Views:4282
SC Designates 37 Lawyers As Senior Advocates...
04 Apr 2019     Views:6796
Adding Additional Accused: To Invoke Section 319 C...
04 Apr 2019     Views:6510
SC Sets Aside Life Ban Imposed On Cricketer Sreesa...
04 Apr 2019     Views:1767
P&H HC Directs Protection Of Honest Officers While...
04 Apr 2019     Views:1559
Death Sentence Can Be Imposed Only When Life Impri...
19 Mar 2019     Views:2105
Islamabad High Court Rejects Plea Against Release ...
19 Mar 2019     Views:2272
Lawyers Resort To Seek Unnecessary Adjournments Am...
19 Mar 2019     Views:2353
Even Poem Can Help Save A Death Convict From Gallo...
19 Mar 2019     Views:2393
Educated Woman Supposed To Be Fully Aware Of Conse...
19 Mar 2019     Views:1408
Jammu and Kashmir HC Upholds PM’s Employment Pac...
19 Mar 2019     Views:1851
Magistrate Shall Specify Whether Sentences Awarded...
23 Feb 2019     Views:2557
Mere Inability To Repay Loan Does Not Constitute C...
23 Feb 2019     Views:3073
Inability To Establish Motive In A Case Of Circums...
23 Feb 2019     Views:2819
Punjab & Haryana HC Issues Slew Of Directions To C...
23 Feb 2019     Views:3112
Court Has to Confine Itself To The Four Corners Of...
23 Feb 2019     Views:1554
Long Pendency Amounts To A Special Reason For Impo...
23 Feb 2019     Views:1618
Successive Applications For Recalling Witnesses Sh...
23 Feb 2019     Views:3167
Lieutenant General (Rtd) Cannot Be Tried In A Gene...
06 Feb 2019     Views:2477
Autonomy Of the Bar Cannot Be Taken Over By The Co...
05 Feb 2019     Views:3177
Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:2420
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019     Views:2656
Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:2744
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019     Views:2021
A Judicial Officer Is Not An Ordinary Government S...
25 Jan 2019     Views:2145
Rape And Murder Of 8 Year Old Girl: SC Commutes De...
23 Jan 2019     Views:2185
Mere Allegations Of Harassment Without Proximate P...
23 Jan 2019     Views:2809
Legal Article Why Should They Speak Lies: Decease...
23 Jan 2019     Views:1700
Can a Economic offender can escape by surrendering...
22 Jan 2019     Views:1575
NCW is a Lame Duck or Legal Guardian for women...
22 Jan 2019     Views:1473
Mutual Consent Divorce Procedure in Chennai Family...
21 Jan 2019     Views:6617
Quick Divorce in India...
21 Jan 2019     Views:1609
4 Important things to file Divorce in Chennai...
21 Jan 2019     Views:1777
How to get Divorce for Muslim Men ...
21 Jan 2019     Views:12009
Offences Under Section 307 IPC Can’t Be Quashed ...
17 Jan 2019     Views:3716
Suspicion, Howsoever Grave, Can’t Substitute Pro...
17 Jan 2019     Views:1557
Delhi HC Rejects AJL's Plea Against Centre's Order...
03 Jan 2019     Views:2550
1984 Anti-Sikh Riots: Delhi HC Awards Life Term To...
03 Jan 2019     Views:2241
SC Dismisses Petitions Seeking Probe Into Rafale D...
20 Dec 2018     Views:2647
Executive Magistrate Cannot Direct Police To Regis...
20 Dec 2018     Views:3210
Why Lawyers Of West UP Are Compelled To Strike Fre...
20 Dec 2018     Views:1810
recheck...
19 Dec 2018     Views:2365
1984 Anti-Sikh Riots – Delhi HC Upholds Convicti...
12 Dec 2018     Views:1969
Why Lawless West UP Has No High Court Bench?...
11 Dec 2018     Views:2263
Bombay HC Quashes Government Resolution Making It ...
26 Nov 2018     Views:2386
SLP Against Death Sentence Shall Not Be Dismissed ...
26 Nov 2018     Views:2445
SC Allows Live-Streaming Of Public Proceedings In ...
26 Nov 2018     Views:2302
Sexual Offenders Registry For Law Enforcement Agen...
26 Nov 2018     Views:4214
Delhi HC Sentences 16 Policemen To Life Imprisonme...
26 Nov 2018     Views:1568
Men Too Have Right Not To Be Defamed And Denounced...
26 Nov 2018     Views:1689
Courts Have To Adequately Consider Defence Of The ...
26 Nov 2018     Views:1543
CJI Ranjan Gogoi Demonstrates His Firm Resolve And...
26 Nov 2018     Views:1475
SC Issues Directions On Examination Of Witnesses I...
26 Nov 2018     Views:3062
Aadhaar Held Mandatory For Government Subsidies An...
26 Nov 2018     Views:1915
Legal Article Now Bar Council ID Card Is Valid Id...
01 Nov 2018     Views:2670
SC Sets Deadline On Sale Of BS-IV Vehicles; Says H...
01 Nov 2018     Views:2493
Devotion Cannot Be Subjected To Gender Discriminat...
23 Oct 2018     Views:3788
There Cannot Be Any Mechanical Denial Of Appointme...
23 Oct 2018     Views:2830
Rights Of Accused Far Outweigh That Of Victims, Ne...
23 Oct 2018     Views:1714
SC Strikes Down 158 Year Old Adultery Law Under Se...
23 Oct 2018     Views:2741
Extra-Judicial Confession Of Accused Need Not In A...
23 Oct 2018     Views:1951
Leaders Of Outfits Calling For Mob Violence Liable...
23 Oct 2018     Views:1721
Section 377 IPC Decriminalised Partially By Supre...
23 Oct 2018     Views:2223
New CJI Ranjan Gogoi Is Determined To Ensure Sweep...
23 Oct 2018     Views:2102
Court Must Not Go Deep Into The Matter While Consi...
26 Sep 2018     Views:2410
Reputation Of An Individual Is An Insegregable Fac...
26 Sep 2018     Views:3195
Sec. 498A IPC: Only HC Can Quash Cases On Settleme...
18 Sep 2018     Views:4117
Punjab & Haryana HC Orders Rape Convict, Mother To...
17 Sep 2018     Views:2480
Bombay HC Imposes Cost Of Rs 50K On Petitioner Fir...
17 Sep 2018     Views:1754
Uttarakhand HC Dismisses “Contempt Petition” A...
14 Sep 2018     Views:1822
SC Stresses On Need To Develop And Recognize ‘De...
08 Sep 2018     Views:1762
Mirchpur Dalit Killings: “Atrocities Against SCs...
08 Sep 2018     Views:1907
SC Upholds Pan India Reservation Rule in Delhi; Bu...
03 Sep 2018     Views:2220
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:3076
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018     Views:1831
Uttarakhand HC Issues Directions For Conserving �...
28 Aug 2018     Views:2313
12 Year Old Girl’s Rape And Murder: Constitute P...
28 Aug 2018     Views:2075
MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018     Views:1776
Special Squad, Police Patrolling Every 24 Hours To...
20 Aug 2018     Views:1912
NRC Being Prepared Under Supreme Court’s Watch I...
20 Aug 2018     Views:1919
Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:2078
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2131
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:2083
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:2402
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:2359
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:1870
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:1959
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:1828
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:3201
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3198
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3038
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2312
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:1653
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:1606
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:2143
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018     Views:2109
Why Centre is Providing Security For Separatists B...
23 Jul 2018     Views:1897
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018     Views:4671
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018     Views:3300
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018     Views:2617
Have A Functional National Law University Within 3...
05 Jul 2018     Views:2221
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018     Views:1620
Cancel Licences of Drivers Using Cell Phones; Helm...
05 Jul 2018     Views:1508
Uttarakhand High Court Puts Restrictions On Noise ...
05 Jul 2018     Views:1673
Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018     Views:1495
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018     Views:2665
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018     Views:2069
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018     Views:2505
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018     Views:3095
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018     Views:2191
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018     Views:2277
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018     Views:1804
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018     Views:1550
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018     Views:1713
Probation Period To Count For New Civil Servants B...
01 Jun 2018     Views:3485
SC Women Lawyers Association Seeks Chemical Castra...
01 Jun 2018     Views:1539
SC Finally Steps In To Expedite POCSO Cases...
01 Jun 2018     Views:2958
UP Former CMs Can’t Stay In Govt Bungalows: SC...
01 Jun 2018     Views:1486
Make BCCI A Public Body: Law Panel...
01 Jun 2018     Views:1827
Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018     Views:1728
Why Cases Withdrawn Against Stone Pelters In Kashm...
01 Jun 2018     Views:1889
A High Court Bench For West UP In Meerut Is Impera...
01 Jun 2018     Views:2075
People Of Karnataka Should Worship Congress...
01 Jun 2018     Views:1906
Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:1620
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:1745
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:1540
Will Electoral Bonds Usher In Transparency?...
19 Feb 2018     Views:1500
How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:1615
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2083
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018     Views:1655
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:1567
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018     Views:2947
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:1541
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018     Views:1804
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:1544
New Consumer Protection Bill 2018 Will Entail More...
10 Feb 2018     Views:1576
CJI Brings Out A Roster To Allot Cases...
10 Feb 2018     Views:2112
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018     Views:1641
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018     Views:1682
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018     Views:1692
Prevention Of Money Laundering Act-2002 Amended ...
04 Feb 2018     Views:2196
Prevention Of Money Laundering Act -2002 --U/S 45(...
03 Feb 2018     Views:2041
Prevention Of Money Laundering Act-2002 (P...
16 Jan 2018     Views:1742
humanity...
13 Jan 2018     Views:1506
Prevention Of Money Laundering Act-2002 PMLA...
13 Jan 2018     Views:1535
Right to Know...
05 Jan 2018     Views:2002
A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
29 Dec 2017     Views:2183
Enviornment protection is for saving universe...
28 Dec 2017     Views:1506
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
26 Dec 2017     Views:1776
PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...
26 Dec 2017     Views:1599
LEGALITY : LEGALITY OF MARITAL RAPE...
26 Dec 2017     Views:2525
RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...
26 Dec 2017     Views:1715
THE PARADOX OF PLEA BARGAINING...
26 Dec 2017     Views:2508
JOURNEY OF EVMs AMIDST CONTROVERSIES ...
26 Dec 2017     Views:1618
UIDAI suspends Airtel, Airtel Payments and Banks e...
26 Dec 2017     Views:2110
2G Scam : The 2G Scam and much more...
26 Dec 2017     Views:2345
Kerala teen surveillance case: Invasion of Privacy...
26 Dec 2017     Views:1779
Motherhood or Employment- the judicial perspective...
26 Dec 2017     Views:1805
Prev1...2345678...9Next

Most Read Articles

  • Once a mortgage, always a mortgage
    On 23 Apr 2020    Views:55992
  • Relationship between International Law and Municipal Law
    On 18 Apr 2020    Views:54716
  • Montesquieu’s Theory of Separation of Powers: How it has been adopted in India
    On 10 Dec 2019    Views:35339
  • Why Indian Constitution is called Quasi-federal?
    On 08 Apr 2020    Views:33287
  • VETO POWER AND DOUBLE VETO POWER
    On 20 Apr 2020    Views:30731
View all >>

Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.