Bombay High Court
Case BriefsHigh Courts

Bombay High Court: In a case filed by a father (‘petitioner’) seeking for setting aside the order passed by the Juvenile Justice

Case BriefsHigh Courts

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

Case BriefsHigh Courts

Madras High Court: In a landmark Judgment, G.R. Swaminathan, J. has held that a marriage solemnized between a male and a transwoman, both