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Human Rights News

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NHRC, India takes suo motu cognizance of the reported death of two girl students after an iron gate of a government primary school collapsed upon them in the Gajapati district of Odisha
28 Apr, 2026
 
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NHRC, India takes suo motu cognizance of the reported parading of a woman by the villagers with her husband on shoulders on allegations of elopement in the Jhabua district of Madhya Pradesh
28 Apr, 2026
 
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NHRC invites entries for its 12th annual competition for short films on human rights
18 Apr, 2026
 
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NHRC, India takes suo motu cognizance of the reported consumption of illicit liquor by a student mistaking it as soft drink stored in a huge quantity at the dilapidated toilet of his school in Siswa area of Begusarai district, Bihar
17 Apr, 2026
 
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Delay in Criminal Trials is Akin to Punishment of Accused, Rules HC
20 Mar, 2026
 
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NHRC, India takes suo motu cognizance of the reported evacuation of over 2,600 people due to hazardous gas leakage at a chemical unit in Palghar district of Maharashtra
17 Mar, 2026
 
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NHRC, India takes suo motu cognizance of the reported death of 18 workers after blast at an illegal coal mine in East Jaintia Hills, Meghalaya
18 Feb, 2026
 
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Police asked to Pay Rs.1 Lakh Compensation for Wrongful Arrest and Torture, Read HC Judgment
13 Feb, 2026
 
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India gets it's First Visually Challenged Judge
10 Feb, 2026
 
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HC DB: Grounds of Arrest Mandatory for each Accused, S. 35 BNSS, Read Judgment
08 Dec, 2025
 
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SC Explains: Importance of Section 313 CrPC Statement, Conviction set aside, Read Judgment
02 Dec, 2025
 
 
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HC DB to Police: Women not a Chattel, can't prepare Fard Kabza, Read Judgment
 01 Dec, 2025
 
NHRC
NHRC, India takes suo motu cognizance of the reported negligence of Jammu-based...
 30 Nov, 2025
 
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HC: Passport is a Citizen's Right, No need to justify purpose, Read Order
 28 Nov, 2025
 
 
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Accused has to be Heard before Summoning on Chargesheet in Non Cognizable Offence, Read HC Judgment
27 Nov, 2025
 
 
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HC: Once Citizenship is acquired by Birth, Passport can't be denied on Police Report, Read Judgment
27 Nov, 2025
 
 
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HC: Conviction under Anti Terror Law do not bar Convict from Publishing a Book
17 Nov, 2025
 
 
Address social evil of Sexual Harassment of WomenAddress social evil of Sexual Harassment of Women
SheBox initiative for making Sexual Harassment Complaints Online
03 Nov, 2025
 
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HC to State: Release Compensation of Rs.One Crore... ...
08 Sep, 2025
 
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NHRC takes suo motu cognizance of alleged Sidhi Ga... ...
21 Aug, 2025
 
Patna High Court
Can a Session Court hearing Anticipatory Bail Dire... ...
13 Aug, 2025
 
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HC Explains: No Difference in Rights of Employee D... ...
12 Aug, 2025
 
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“Cannot be allowed to continue”: SC to Maharashtra... ...
24 Jul, 2025
 
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“Failure to act may constitute an Internationally... ...
24 Jul, 2025
 
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HC comes down heavily on State for withholding Par... ...
22 Jul, 2025
 
Case of Custodial Death
NHRC, India takes suo motu cognisance of the repor... ...
18 Jul, 2025
 
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NHRC, India takes suo motu cognizance of the repor... ...
18 Jul, 2025
 
 
Custodial Death
NHRC, India takes suo motu cognizance of the reported suicide of a man after alleged physical torture in police custody at Dwarka North Police Station, Delhi
18 Jul, 2025
 
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NHRC, India takes suo motu cognizance of the reported killing and burning of 5 members of a family on suspicion of practicing witchcraft in Purnia district of Bihar
17 Jul, 2025
 
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NHRC, India takes suo motu cognizance of the two reported incidents of the drowning of two male kids in public places in Delhi and Greater NOIDA
17 Jul, 2025
 
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NHRC, India takes suo motu cognisance of the reported death of a boy due to injuries inflicted by fellow inmates at a government-run juvenile home in the Majnu ka Tila area of Delhi
13 Jul, 2025
 
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NHRC, India takes suo motu cognisance of the reported death of three prisoners in two days in the jails of Varanasi, Uttar Pradesh
11 Jul, 2025
 
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NHRC takes suo motu cognizance of the reported beating of a woman by a moneylender on her husband’s failure to repay the loan in Chittoor district of Andhra Pradesh
10 Jul, 2025
 
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European Court holds Russia responsible for Downing Flight MH17, Killing 298
10 Jul, 2025
 
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HC to State: Train and Educate your Officers on Guidelines framed under Gangsters Act, Read Judgment
02 Jul, 2025
 
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NHRC, India takes suo motu cognizance of the reported merciless beating of a journalist while reporting the allegations of corruption at a construction site in Balangir district, Odisha
12 Jun, 2025
 
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NHRC, India takes suo motu cognizance of the reported police inaction in finding a missing girl from Bhopal, MP, even 18 days after the incident
10 May, 2025
 
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NHRC, India takes suo motu cognisance of the reported death of 474 homeless persons within a span of 56 days during this winter season in Delhi
02 Feb, 2025
 
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Karnataka HC rules on birth certificate amendments for transgender individuals: "State must implement the Transgender Act fully"
27 Dec, 2024
 
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NHRC, India Open house discussion on the Rights of Children of Sex Workers and Marginalized Communities concluded with several suggestions
02 Oct, 2024
 
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NHRC, India organizes an open house discussion on ‘Tribal Education in India: Problems, Policies and Perspective’
31 Aug, 2024
 
NHRC
NHRC takes suo motu cognizance of the two reported incidents of food poisoning causing serious health problems to 70 students at Chittoor Apollo Health University and the death of three children and illness of 37 others at an orphanage in Anakapalli district, Andhra Pradesh
29 Aug, 2024
 
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NHRC issues advisory for the protection and rehabilitation of impoverished, uneducated children, women, and differently-abled individuals engaged in begging
06 Jul, 2024
 
Death
NHRC takes suo motu cognizance of media reports after 30 children fell ill and five died at an Ashram in Indore district, Madhya Pradesh
06 Jul, 2024
 
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NHRC, India takes suo motu cognizance of a media report of women being forced into the sex trade by anti-social elements on the pretext of providing them with lucrative job opportunities
06 Jul, 2024
 
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Irrational, Indiscriminate Arrests are gross violation of Human Rights: High Court
21 Jun, 2024
 
 

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