Skip to content

SCC Times

Bringing you the Best Analytical Legal News

Site navigation

Home
News
OP. ED.
Experts Corner
Case Briefs
Legislation
Legal RoundUp
Cases
Law School News
Law made Easy
Know thy Judge
Interviews
Mental Health
- Articles
- A Talk
Book Reviews
Watch Now
Subscribe

best interest theory

Case Briefs High Courts

Pregnancy of above 20 weeks can be terminated if it serves the ‘best interest’ of pregnant girl

Gujarat High Court: A Bench comprising of J.B. Pardiwala, J. allowed a writ application filed by a victim of rape for termination

Click to share on Facebook (Opens in new window)
Click to share on Twitter (Opens in new window)
Click to share on LinkedIn (Opens in new window)
Click to share on WhatsApp (Opens in new window)
More

Click to print (Opens in new window)
Click to email a link to a friend (Opens in new window)
Click to share on Telegram (Opens in new window)
Click to share on Reddit (Opens in new window)
Click to share on Tumblr (Opens in new window)
Click to share on Pinterest (Opens in new window)
Click to share on Pocket (Opens in new window)
Click to share on Skype (Opens in new window)

Published on May 23, 2017By Saba

Leave a comment4445 views

Advertisement

Advertisement

SUBSCRIBE OUR NEWSLETTER for Latest Updates including Case Briefs, Legislation Updates, Law School News, Experts Corner and a lot more

Subscribe to our Newsletter

Get weekly latest news and updates in your e-mail

Subscribe to our Newsletter

Get weekly latest news and updates in your e-mail

News Submissions

blog@scconline.com

Article Submissions

articles@scconline.com

Download SCC Online App for Android Users/IOS Users

Disclaimer : The content of this Blog are for informational purposes only and for the reader's personal non-commercial use. The views expressed are not the personal views of EBC Publishing Pvt. Ltd. and do not constitute legal advice. The contents are intended, but not guaranteed, to be correct, complete, or up to date. EBC Publishing Pvt. Ltd. disclaims all liability to any person for any loss or damage caused by errors or omissions, whether arising from negligence, accident or any other cause.

© EBC Publishing Pvt. Ltd. All rights reserved.

×