Gujarat High Court
LEGAL SUBJECT
Human Rights Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Gujarat High Court
Gujarat HC Directs Police Protection For Adult Couple Married Against Their Families’ Wishes
The petitioners, both adults, married on 14 August 2026 against their families’ wishes and feared threats to their lives.2 MIN READ↗
Karnataka High Court
After Woman Suffered Superficial Pellet Wounds In Coffee-Estate Shooting, Karnataka HC Replaces Attempted-Murder Conviction With Section 324 IPC
The appellant and the complainant’s family had a longstanding dispute over adjacent coffee-estate lands.3 MIN READ↗
Madhya Pradesh High Court
MP HC Grants Bail To Juvenile In POCSO Case, Finds No Exceptional Grounds To Deny Release Under JJ Act§12
The juvenile was in custody from 21 September 2026 in connection with Crime No. 490/2026, registered for offences under Sections 64(1), 351(3), 137(2) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3/4 of...2 MIN READ↗
Punjab and Haryana High Court
P&H HC Directs Threat Assessment for Live-In Couple, Without Ruling on Woman’s Prior Marriage status
The petitioners filed a petition under Article 226 seeking protection of their life and liberty.2 MIN READ↗
Jharkhand High Court
Jharkhand HC Orders Chowkidar Appointment For Disabled Woman Who Missed Run By 3 Seconds, Finding No Reasonable Accommodation
The Dumka district advertisement for 328 Chowkidar posts reserved 4% of seats for persons with disabilities.2 MIN READ↗
Jammu and Kashmir High Court
J&K High Court Upholds Detention Of Man Accused Of Transporting Cattle, Including Cows, For Slaughter Amid Communal-Harmony Risk
The District Magistrate, Udhampur, ordered Aslam Khan’s preventive detention under Order No. 01-PSA of 2026 dated 24 January 2026, to prevent conduct prejudicial to the maintenance of public order2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds Junior Lineman List Inclusion For Deaf Applicant With Speech Impairment Under Hearing-Impaired Category
HESCOM issued a recruitment notification for Junior Lineman posts, including 72 posts reserved for persons with hearing impairment.1 MIN READ↗
Madras High Court
Mother’s Son Held 200 Km Away: Madras HC Says His Madurai Transfer Request Will Get Priority Once Prison Space Opens
The petitioner, whose son was serving a ten-year sentence following conviction in a POCSO case, sought a direction under Article 226 to consider her representation and transfer him from Central Prison, Trichy, to Cent...2 MIN READ↗
Chhattisgarh High Court
Chhattisgarh HC Upholds Attempt-To-Murder Conviction After Knife Stab Damaged Victim’s Intestine, Cuts Sentence To 3 Years
On 14 July 2025, following a dispute concerning alleged liquor kept at the appellant’s house, the appellant later allegedly attacked Bhagirathi Kurre with a knife near a motorcycle repair shop, causing an abdominal in...3 MIN READ↗
Delhi High Court
Delhi HC: Fruit-Certificate Vendor Selling Garments Can’t Be Disturbed Pending TVC-II Decision, After Intimation, If Goods Aren’t on Negative List and Rules Are Followed
The petitioner held a Certificate of Vending (CoV) for selling fresh fruit at Mohan Singh Place, Connaught Place, but sought to vend readymade garments instead, stating that fruit vending did not provide sufficient in...2 MIN READ↗
Madhya Pradesh High Court
MP HC Appoints Neha Dashore Legal Guardian For 90%-Disabled Sister, Directs Authorities To Facilitate Representation
The petitioner, Neha Dashore, is the sister of Kopal Dashore.2 MIN READ↗
Madras High Court
Madras HC Orders Termination Of 17-Year-Old Sexual Assault Victim’s Pregnancy At About 28 Weeks, After She Expressed Her Wish
The petitioner, the mother of D, a 17-year-old, sought termination of D’s pregnancy, which resulted from a relationship with an adult and was treated as sexual assault. The pregnancy was confirmed at a government hosp...2 MIN READ↗
Madras High Court
After DLSA Inquiry, Madras HC Says No Further Probe Needed Into Life Convict’s Alleged Jailor Slap
The petitioner sought a direction for an independent inquiry into her husband’s allegations that a jailor at Central Prison, Palayamkottai, slapped and threatened him on 16 July 2026, allegedly in retaliation for his...3 MIN READ↗
Madras High Court
Madras HC Grants Woman Detained Under Tamil Nadu Goondas Act 5-Day Escorted Leave For Son’s Wedding
The petitioner sought 30 days’ interim release for his mother, Stella Baby, who was detained at the Special Prison for Women, Madurai under a detention order dated 27 October 2026, branding her a “Goonda” under Sectio...2 MIN READ↗
Bombay High Court
Bombay HC Orders Fresh Fitness Review For 55%-Disabled UPSC-Recommended Candidate With Both Legs Affected, Rejected For Geophysicist Post’s Functional Criteria
The petitioner, who has a 55% disability affecting both legs, applied under the disability-reserved vacancies for Geophysicist, Group A, through the Combined Geo-Scientist Examination, 2022.2 MIN READ↗
Punjab and Haryana High Court
Police Cancellation Report Undecided For 2 Years; P&H HC Directs Moga Magistrate To Decide It Within 2 Months
FIR No. 138 dated 02.12.2010 was registered at Police Station Nihal Singh Wala under Sections 186, 353 and 506 IPC.2 MIN READ↗
Madras High Court
After Prisoner’s Cardiac Tests At Trichy Government Hospital Were Reported Normal, Madras HC Closes Mother’s Treatment Plea
The petitioner sought a direction for appropriate medical treatment at the Government Hospital, Tiruchirappalli, for her son, Mohan Raj @ Prabhu Deva, a convict prisoner at Central Prison, Trichy.1 MIN READ↗
Madras High Court
Man’s Plea To Leave Rowdy History Sheet Must Be Decided Within Six Weeks, Madras HC Directs Police
The petitioner sought removal of his name from History Sheet No. 248 of 2022, maintained by the Musiri Police Station, and had submitted a representation dated 28 September 2026. As it had not been considered, he file...2 MIN READ↗
Uttarakhand High Court
60%-Disabled Peon Gets Backdated Group C Promotion After Uttarakhand HC Cites Department’s Admission Of Reservation Error
The petitioner, who had a 60% physical disability, was appointed as a Group-D Peon in the Education Department in 1984.2 MIN READ↗
Jammu and Kashmir High Court
J&K High Court Quashes Man’s Preventive Detention After Government Took Eight Weeks To Decide His Representation
The District Magistrate, Jammu, detained Vikash Singh under order No. 08 PSA of 2026 dated 4 May 2026, with a view to preventing acts prejudicial to public order.2 MIN READ↗
Delhi High Court
Delhi HC Orders Identity Details Masked In Court Records Of Woman Who Alleged Rape, Though Accused Was Not Summoned For Rape
The petitioner had filed a criminal complaint alleging, among other offences, rape.2 MIN READ↗
Jammu and Kashmir High Court
J&K And Ladakh HC Upholds PSA Detention Of Man Accused Of Helping Active Terrorist Evade Arrest, Says FIR Is Not A Precondition
The District Magistrate, Pulwama, ordered Aijaz Ahmad Rather’s preventive detention on 7 May 2025, on the ground that he was acting as an over-ground worker (OGW) and providing logistical assistance to an active terro...3 MIN READ↗
Jammu and Kashmir High Court
J&K HC Quashes Man’s PSA Detention Over Vague Reports And Unexplained Delays, Orders Release Unless Required In Another Case
The District Magistrate, Srinagar, detained the petitioner under Section 8 of the Jammu and Kashmir Public Safety Act by order dated 2 June 2025.2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Order To Give 80%-Disabled Man A MUDA Site: ₹600 Registration Wasn’t An Application; MUDA Must Consider His 2007 Seniority If He Applies
Mandya Urban Development Authority (MUDA) formed approximately 2,100 sites in Vivekananda Nagar Layout and allotted them by lottery in 2002.3 MIN READ↗
Karnataka High Court
Karnataka HC Recommends DLSA Pay POCSO Survivor Rs 6 Lakh, Up From Rs 25,000, For Assault When She Was 16
The appellant was the father of a 16-year-old victim who was abducted, taken to Mumbai, and sexually assaulted.2 MIN READ↗
Karnataka High Court
Karnataka HC Raises POCSO Survivor’s Recommended Compensation From ₹3.5 Lakh To ₹6 Lakh For Assault At Age 14
The appellant, father of the victim, challenged the Special Court’s order convicting the accused of offences including aggravated penetrative sexual assault under Section 6 of the POCSO Act and recommending compensati...2 MIN READ↗
Delhi High Court
Connaught Place Vendor’s 8–10 Km-Away Interim Site Offer Is Not Contrary to Street Vending Scheme: Delhi HC
The petitioner, whose name appeared at serial no. 597 on a list of 628 existing vendors, claimed to have vended near Regal Building, opposite Khadi Gram Udyog, Connaught Place—a declared no-vending zone. She sought an...3 MIN READ↗
Delhi High Court
Delhi HC Grants Inmate Third 2-Week Furlough Spell To Arrange Treatment For Ailing Minor Son
The petitioner, serving a life sentence in Central Jail No. 2, Tihar, had been granted a second spell of furlough, due to expire on 30 October 2026.2 MIN READ↗
Bombay High Court
Bombay HC Orders Bank To Consider Retired Employee For Deemed Promotion If Eligible For A Disability-Quota Post Available During Service
The petitioner, an employee of the respondent Bank and a person with a disability, sought consideration for promotion to Deputy General Manager, TEGS-VI and General Manager, TEGS-II, including promotion from an earlie...2 MIN READ↗No articles match these filters.