delhi high court
Case BriefsHigh Courts

The Court directs that the petitioner should be released on bail after noting the FSL report which shows that the DNA of the unborn child of the prosecutrix did not match with the accused.

delhi high court
Case BriefsHigh Courts

The attitude towards early love relationships, especially adolescent love, had to be scrutinized in the backdrop of their real-life situations to understand their actions in each situation because the teenagers who try to imitate romantic culture of films and novels, remain unaware about the laws and the age of consent.

Case BriefsHigh Courts

Bombay High Court: In a petition filed by the husband challenging on the ground of legitimacy of the child born from wedlock,

Case BriefsHigh Courts

Tripura High Court: T. Amarnath Goud, J., dealt with a petition wherein the case of the petitioner was that the respondent was

Case BriefsSupreme Court

“Indian law leans towards legitimacy and frowns upon bastardy. The presumption in law of legitimacy of a child cannot be lightly repelled.”

Case BriefsHigh Courts

Kerala High Court: A.Muhamed Mustaque and Kauser Edappagath, JJ., addressed an interesting question of law, Can a direction to undergo DNA Test

Case BriefsSupreme Court

“While the crime is important, the criminal is equally important insofar as the sentencing process is concerned.” -Madan B. Lokur, J. Supreme

Case BriefsHigh Courts

Delhi High Court: A Division Bench comprising of S. Muralidhar and V. Kameswar Rao, JJ. dismissed an appeal filed against the judgment

Case BriefsHigh Courts

Bombay High Court: A Single Judge Bench comprising of Manish Pitale, J., reversed the judgment of the trial court where the appellant

Case BriefsHigh Courts

Delhi High Court: A Division Bench of Gita Mittal and I.S. Mehta JJ. evaluated a plea of legitimacy of a child by