high courts roundup
High Court Round UpLegal RoundUp

A quick legal roundup to cover important stories from all High Courts in April 2023

Madras High Court
Case BriefsHigh Courts

While the constitutionality of the Surrogacy (Regulation) Act, 2021 is pending consideration before the Supreme Court, Madras High Court noted that even those who are eligible under the Act are not able to have their treatment procedures done because the authorities concerned are unaware of the procedures to be followed.

Ministry of Health and Family Welfare
Legislation UpdatesRules & Regulations

On 14-3-2023, the Ministry of Health and Family Welfare notified the Surrogacy (Regulation) Amendment Rules, 2023 to amend the Surrogacy (Regulation) Rules,

Central Government Notification
Legislation UpdatesRules & Regulations

The Central Government has notified Surrogacy (Regulation) Rules, 2022 which provides Form and manner for registration and fee for a surrogacy clinic

Legislation UpdatesStatutes/Bills/Ordinances

On December 25, 2021, the Surrogacy (Regulation) Act, 2021 received President’s assent in order to regulate the practice and process of surrogacy,

Op EdsOP. ED.

by Deepika Singhvi* and Mohit Singhvi**

Case BriefsHigh Courts

Bombay High Court: A Division Bench of Pradeep Nandrajog, CJ and N.M. Jamdar, J. allowed a writ petition filed by a commissioning mother

Op EdsOP. ED.

by Aparajita Amar and Arjun Aggarwal