fundamental rights, honour crimes, constitutional law
0  27 Mar, 2018
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Shakti Vahini Vs. Union of India and Others

  Supreme Court Of India Writ To Petition Civil.../231/2010
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Case Background

The case addresses honor killings perpetrated by Khap Panchayats in India, initiated by the human rights organization Shakti Vahini through a writ petition under Article 32 of the Indian Constitution. ...

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