Whoever imports into India from any country outside India any girl under the age of twenty-one years or any boy under the age of eighteen years with intent that girl or boy may be, or knowing it to be likely that girl or boy will be, forced or seduced to illicit intercourse with another person, shall be punishable with imprisonment which may extend to ten years and shall also be liable to fine.
Friday, 05, Jun, 2026
- राष्ट्रीय मानवाधिकार आयोग ने झांसी में ओडिशा की एक जनजातीय लड़की की कथित तस्करी, बिक्री और यौन उत्पीड़न का स्वतः संज्ञान लिया
- NHRC, India takes suo motu cognizance of the reported trafficking, selling and sexual assault of a tribal girl from Odisha in Jhansi
- CCI approves proposed combination related to restructuring of UPL group companies and others
- भारतीय प्रतिस्पर्धा आयोग ने दुबई एयरोस्पेस एंटरप्राइज (डीएई) लिमिटेड द्वारा डीएई एरेकैम डेजिग्नेटिड एक्टिविटी कंपनी के माध्यम से मैक्वेरी एयरफाइनेंस के अधिग्रहण को मंजूरी दी
- CCI approves acquisition of Macquarie AirFinance by Dubai Aerospace Enterprise (DAE) Ltd through DAE Eirecam Designated Activity Company
- 1st BRICS Anti-Corruption Working Group Meeting held virtually under India’s BRICS Presidency New Delhi, 2nd – 3rd June 2026
- मध्य प्रदेश के सीधी जिले में सुविधाओं के अभाव के कारण एक वर्ष के भीतर हुई 53 मातृ मृत्यु का राष्ट्रीय मानवाधिकार आयोग ने स्वतः संज्ञान लिया
- NHRC takes suo motu cognizance of 53 maternal deaths within a year due to lack of facilities in the Sidhi District of Madhya Pradesh
- राष्ट्रपति ने न्यायमूर्ति मीनाक्षी मदन राय को पटना उच्च न्यायालय का मुख्य न्यायाधीश नियुक्त किया
- President appoints Justice Meenakshi Madan Rai as Chief Justice of Patna High Court
- Internship Opportunity at SAC Legal LLP, New Delhi [June – September; Litigation & Commercial Disputes]: Apply Now!
- SC Issues Contempt Notice to AIIMS Acting Director, says Acting Capacity Does Not Dilute Responsibility
- Call for Chapters for Book: Justice Beyond Courts – ADR in an Age of Legal Innovation: Submit Abstract by June 20
- बिना सुनवाई तोड़फोड़ नहीं कर सकते; राजोकरी में DDA के ऐक्शन पर हाईकोर्ट सख्त
- Online Internship Opportunity with Shashank Reddy, Advocate at Supreme Court of India and High Court for The State of Telangana [1 – 2 Months]: Apply by June 15
