In a prosecution for an offence under section 64, section 65, section 66, section 67, section 68, section 69, section 70, section 71, section 74, section 75, section 76, section 77 or section 78 of the Bharatiya Nyaya Sanhita, 2023 or for attempt to commit any such offence, where the question of consent is in issue, evidence of the character of the victim or of such person's previous sexual experience with any person shall not be relevant on the issue of such consent or the quality of consent.
Wednesday, 22, Apr, 2026
- अब नहीं होगा भेदभाव! संविदा कर्मियों के पक्ष में हाई कोर्ट का बड़ा फैसला, वेतन और लाभ पर लगी मुहर
- डॉक्टरों को गिफ्ट देकर महंगी दवाएं बेचने से कंपनियों को रोकने पर हो रहा विचार, केंद्र ने सुप्रीम कोर्ट को दी जानकारी
- नाबालिग को वयस्क कैदियों के साथ रखना पड़ा भारी, सुप्रीम कोर्ट की फटकार के बाद 5 लाख मुआवजा देगी यूपी सरकार
- 'हमारे साथ लुका-छिपी मत खेलो', मुस्लिम धर्मगुरु पर हमले के मामले में सुप्रीम कोर्ट की यूपी पुलिस को फटकार
- Supreme Court warns Bar Associations that defying 30% Women's Quota will cost them Suspension
- Once a Decree is Passed, Execution Court can't Modify it's terms, Rules SC
- Right of Regularisation of Employment can't be Defeated by short Breaks in Ad-hoc Service, Rules SC
- Bar Council of Delhi Elections 2026: Bar Council bans entry of Eliminated Candidates and Representatives in the counting area of Delhi HC
- ‘Award is not a Decree of Civil Court’: Case Summary of Apex Court’s Sundaram Finance decision on Execution of Awards
- Bar Council of Delhi Election 2026 Scandal: Bar Council issues Show cause notice to Adv. Vishnu Sharma for alleged involvement in vote forgery
- Ministry of Women and Child Development Internship 2026, New Delhi [4–12 Weeks; 20 Interns; Stipend of Rs. 20,000]
- One Day National Workshop on Intellectual Property and Sports, 2026 by NLUJ-CIPS [Virtual; April 26]: Register by April 25
- JOB POST: Research Scholars at Judicial Academy, Jharkhand [Salary of Rs. 50k; Contractual; 1 Year; 2 Vacancies]: Apply Now!
- HC to Govt & Police: Waiting for a Judge to be attacked before acting is not an option, mandates Fresh Meeting within a Week
- SC allows Chhattisgarh Court employee to sit LL.B. 3rd Year Exams, says losing academic year over Permission Dispute would cause "Disproportionate Harm"
