| Sl.No. | Judgments / Orders Title | Citation | |
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1
| Sheela Barse vs Union Of India And Ors on 29 August, 1988 (Legal Services to the Mentally Ill and Mentally Disabled Persons in Psychiatric Homes, Hospitals and other similar facilities and in jails) | JT 1988 (3)15 |
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2
| Suo Motu Writ Petition (CIVIL) No(s).6/2020 IN RE : PROBLEMS AND MISERIES OF MIGRANT LABOURERS | Civil No. (S) 6/2020 |
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3
| Judgment of Hon'ble Patna High Court on Adoption | Misc. App. No. 771 of 2018 |
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4
| Apne Aap Women Worldwide Trust ... vs The State Of Bihar & Ors (Measures relating to Sex Trafficking, Prostitution, Sexuality and Violence against women and girls) | Civil Writ Jurisdiction Case No. 1882 of 2013 |
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5
| M.C. Mehta vs State Of Tamil Nadu And Others on 10 December, 1996 | |
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6
| Urmila Masomat vs The State Of Bihar (Lok Adalats shall have no jurisdiction in respect of any matter relating to an offence not compundable under any law) | Cr. Writ Jurisdiction case no. 1105 of 2015 |
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7
| M/S Interglobe Aviation Ltd vs N.Satchidanand on 4 July, 2011 (Continuous Lok Adalat constituted u/s 19 of the act has no adjudicatory functions. Permanent Lok Adalat constituted u/s 22-B(I) of the act having both conciliatory and adjudicatory functions) | Civil App. No. 4925 of 2011 |
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8
| Surendra Singh & Ors vs Deo Muni Singh & Ors on 23 August, 2011 (Continuous Lok Adalat constituted u/s 19 of the act has no adjudicatory functions. Permanent Lok Adalat constituted u/s 22-B(I) of the act having both conciliatory and adjudicatory functions) | CWJC No. 13375 of 2011 |
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9
| Sampurna Behura vs Union Of India & Ors. on 9 February, 2018(Strengthening of Juvenile Justice System) | W.P. (Civil) No. 473 of 2005 |
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10
| Laxmi vs Union of India (Record of Proceedings-10.04.2015- Acid attack victims shall be paid compensation by the concerned State Government/Union Territory) | W.P. (CRL) No. 129 of 2006 |
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11
| Laxmi vs Union of India (Record of Proceedings- 06.02.2015- Acid attack victims shall be paid compensation by the concerned State Government/Union Territory) | W.P. (CRL) No. 129 of 2006 |
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12
| Re. Exploitation of Children in Orphanages in the State of Tamilnadu vs Union Of India & Ors on 16 December, 2013(Duty of State to implement the protective provisions contained in the Protection & Rights of Children) | W.P. (CRL) No. 102 of 2007 |
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13
| K.N. Govindan Kutty Menon vs C.D. Shaji (Every Award of Lok Adalat shall be deemed to be decree of Civil Court) | Civil App. No. 10209 of 2011 |
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14
| Nipun Saxena vs Union Of India on 11 December, 2018 (Protection of identity of adult victims of rape and children who are victims of sexual abuse) | W.P. (Civil) No. 565 of 2012 |
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15
| Lalu Kumar @ Lal Babu @ Lallu vs The State Of Bihar on 1 October, 2019 | Criminal Appeal (SJ) No. 2117 of 2019 |
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