patna high court
Case BriefsHigh Courts

“If the girl is not a major and has eloped with a person and expresses fear of life if her custody is given back to her parents, then the Court shall send her to appropriate shelter home where her interest could be best taken care of till she becomes a major.”

rajasthan high court
Case BriefsHigh Courts

“The Trial Court has rightly convicted the accused and we do not find any illegality in the impugned judgment of conviction and therefore, the same deserves to be upheld.”

delhi high court
Case BriefsHigh Courts

“The counsel for the respondent was directed to take all necessary measures to protect the identity and right to privacy of the girl child and that the media acts in compliance with Section 23 of Protection of Children from Sexual Offences Act, 2012.”

Madras High Court
Case BriefsHigh Courts

Madras High Court: In a case where a mother administered poison to her daughters and she survived but the daughters died, D.

Case BriefsHigh Courts

Bombay High Court: Vibha Kankanwadi, J., while directing Child Welfare Committee, Jalna to hold an inquiry on an expeditious basis in respect

Case BriefsHigh Courts

Bombay High Court: Manish Pitale, J., while stressing upon the concept of adoption expressed that: The practice of adoption has been prevalent

Case BriefsHigh Courts

Chhattigarh High Court: A Division Bench of the High Court recently decided a case filed under Section 47 of the Guardians and