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These proofs serve as pillars of trust and accountability in numerous domains, from financial transactions to access to social services. Balancing innovation with protection remains paramount to ensure that identity verification mechanisms remain reliable and secure in an increasingly digitized world.
“Wherever the dispute with respect to the age of a person arises in the context of her or him being a victim under the Protection of Children Against Sexual Offences Act, 2012, the courts have to take recourse to the steps indicated in Section 94 of the Juvenile Justice (Care and Protection of Children) Act, 2015.”
“The right to freely profess, practice or propagate any religion, includes in it the citizens right to say that they do not believe in any religion, and they do not want to profess, practice, or propagate any religion. The State cannot compel the citizen to profess or declare that he belongs to one religion or the other.”
The Patna High Court directed the Regional Passport Officer to issue fresh passport to a girl by correcting her date of birth and held that the date of birth mentioned in Matriculation Certification granted by CBSE must be accorded highest preference
“The children of unwed mothers and the children of the rape victims can also live in this country with the fundamental rights of privacy, liberty, and dignity. None can intrude into their personal life, and if it happens, the Constitutional Court of this country will protect their fundamental rights.”
Jammu and Kashmir and Ladakh High Court, Srinagar: Sanjay Dhar, J., addressed a matter with regard to providing maintenance to a minor
Himachal Pradesh High Court: Tarlok Singh Chauhan J. directed all the Panchayat Secretaries in the State of Himachal Pradesh to provide death
Kerala High Court: Satish Ninan, J., held that the mandatory requirement for disclosing Father’s name in Birth/Death Certificate was violative of Fundamental
CBSE cannot put fetters on its duties so as to cause grave prejudice to the students with legitimate causes for changing their certificates.
Allahabad High Court: Vikas Kunvar Srivastav, J., addresses whether a minor girl on attaining majority can ratify the agreement of marriage that
Madras High Court: P.T. Asha, J., addressed a matter in relation to adoption and modification in the birth certificate of a minor in
Madras High Court: A Single Judge Bench comprising of M.S. Ramesh, J. addressing a Writ Petition filed under Article 226 of the