child's custody Archives

Adulterous spouse is not equivalent to incompetent parent; extramarital affair of either spouse cannot be the sole reason to determine child’s custody: Delhi HC

“The relationship between the father and the mother as husband and wife may not have been of trust, faith and cordiality, but their relationship inter se cannot be held to be the determining factor for working out the custody plan of the children.”

Case Briefs High Courts

Custody of a minor child cannot be denied to a working mother

High Court of Gujarat: While examining the legality and validity of the impugned judgment and order passed by the learned Family Court,

Case Briefs High Courts

Due process of law to be followed before depriving adoptive parent of child’s custody

Delhi High Court: Disposing of a petition wherein the petitioner had sought a writ of habeas corpus directing the respondents to produce