Marriages Archives

Self-respect marriages can be performed only between two Hindus; Madras High Court upholds denial of marriage registration of an inter faith couple

Madras High Court: G R Swaminathan J. dismissed the petition of an inter-faith couple seeking registration of their self-respect marriage on the

Op Eds OP. ED.

Erosion of Choice, but dignity should remain intact: How are Courts saving young adults’ choice of marriage?

“Neither the State nor the law can dictate a choice of partners or limit the free ability of every person to decide

Case Briefs High Courts

J&K HC | Hindu woman embraces Islam to marry a Muslim man; HC grants protection to the inter-faith couple

Jammu and Kashmir High Court: The Bench of Ali Mohammad Magrey, J., granted protection to an inter-faith couple as guaranteed under Article

Case Briefs High Courts

“Shocking reality! Marriages being given contractual tinge to attain sinister design in Punjab”: Court says can’t shut eyes, a debatable issue arising over applicability of S. 420 IPC

Punjab and Haryana High Court: Fateh Deep Singh, J. granted anticipatory bail to the petitioner, the father of the bride, while observing that marriages

High Courts

Majority and wish of a girl is necessary in inter- religion or inter- caste marriages

Punjab and Haryana High Court: While hearing upon the petition where the petitioner had prayed to the Court to issue directions to