Sexual assault or rape under Abortion laws includes ‘marital rape’: Supreme Court | Legal Updates Published on November 1, 2022November 30, 2022By Bhumika Indulia Tweet Leave a comment
Case Briefs High Courts ‘Withdrawal of premature retirement allowed before effective date’; Himachal Pradesh HC reinstates Government Degree College’s Principal under CCS Rules
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Case Briefs High Courts Delhi HC permits IndiaMART to use ‘PUMA’ mark as a search option in drop-down menu; directs to take down infringing listings on notice