delhi high court
Case BriefsHigh Courts

The primary intent of the Pre-Conception and Pre-Natal Diagnostic Techniques Act, 1994 Act is to safeguard the rights of the unborn girl child and promote gender equality by curbing the misuse of diagnostic techniques for sex determination. Therefore, while deciding applications seeking condonation of delay, Courts should prioritize the Act’s underlying purpose over technicalities.

gujarat high court
Case BriefsHigh Courts

The duty to maintain register and to keep copy of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 and Rules is enshrined on the owner and staff of the hospital not of the visiting doctors.

bombay high court
Case BriefsHigh Courts

Bombay High Court considered whether the said statement amounted to an offence under PCPNDT Act and propagation of sex selection/advertisement of any diagnostic technique.

delhi high court
Case BriefsHigh Courts

The Delhi High Court observed that it was aware of the conflict that plagued women who were torn between societal and familial pressure to bear sons and the emotional stress and moral uncertainty they experienced for not bearing a male child.

Case BriefsHigh Courts

Delhi High Court: Mukta Gupta, J., held that, the Metropolitan Magistrate/ Judicial Magistrate of the first class is competent to take cognizance

Case BriefsHigh Courts

Uttaranchal High Court: Ravindra Maithani, J., while discussing the scope of Section 482 of the Code of Criminal Procedure, 1973 and the object

Case BriefsSupreme Court

Supreme Court: Refusing to strike down Section 23 of the Pre-­conception and Pre­-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, the

Case BriefsSupreme Court

Supreme Court: Explaining the scope of the order directing the Microsoft Corporation (I) Pvt. Ltd., Google India and Yahoo ! India to

Case BriefsSupreme Court

Supreme Court: The Bench of Dipak Misra and R. Banumathi, JJ directed Google India, Yahoo! India and Microsoft Corporation (I) Pvt. to