child marriage

Calcutta High Court
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Calcutta High Court emphasised on the importance of sensitization and awareness programs to prevent marriages involving minors or adults who have not attained the legal age of marriage.

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Op EdsOP. ED.

by Ana Khan†

Kerala High Court
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A child marriage compromises the growth of the child to her full potential. It is the bane of society.

Karnataka High Court
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    Karnataka High Court: While deciding the instant application seeking regular bail for offences under the provisions of Prohibition of Child

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Karnataka High Court: M Nagaprasanna J. allowed the petition and quashed the impugned order and remitted the matter back to Sessions Judge

High Court Round UpLegal RoundUp

Here’s a short recap of what we covered under the High Court’s section on the SCC Online Blog for the month of November.

Case BriefsHigh Courts

Punjab and Haryana High Court: The Division Bench of Ritu Bahri and Arun Monga, JJ., held that marriage with minor is valid

Case BriefsHigh Courts

Punjab and Haryana High Court: The Division Bench of Ritu Bahri and Arun Monga, JJ., held that in case of child marriage,

Legislation UpdatesStatutes/Bills/Ordinances

On September 17, 2021, the Rajasthan Assembly passed the Compulsory Registration of Marriages (Amendment) Bill, 2021 in order to amend the Rajasthan

Case BriefsHigh Courts

Allahabad High Court: Vikas Kunvar Srivastav, J., addresses whether a minor girl on attaining majority can ratify the agreement of marriage that

Case BriefsHigh Courts

Allahabad High Court: J.J. Munir, J., directed that the minor in the instant case who stated that she married the accused of

Case BriefsHigh Courts

Madras High Court: R. Pongiappan, J., observed that: “…saptpadi for Hindus is the necessary requirement, which if completed make a marriage valid in

Case BriefsHigh Courts

Calcutta High Court: A Division Bench of Harsh Tandon and Soumen Sen, JJ., addressed the matter in regard to the child marriages in

Case BriefsSupreme Court

Supreme Court: In order to harmonise Exception 2 to Section 375 IPC of the with the Protection of Children from Sexual Offences

Hot Off The PressNews

Supreme Court: Hearing the plea questioning the validity of a provision permitting a man to have physical relationship with his wife, even

Hot Off The PressNews

Supreme Court: The bench of Madan B. Lokur and Deepak gupta, JJ has sought response from the Centre as to whether Parliament has