Rajasthan High Court
Case BriefsHigh Courts

“There can be no second opinion that preservation of human life is of paramount consideration. This is so on account of the fact that once life is lost, the status quo ante cannot be restored as resurrection is beyond the capacity of man.”

uttaranchal high court
Case BriefsHigh Courts

“The result of children being denied the right to play outdoor sports in their own localities and colonies is that they get reduced to display screen addicts. They spend time watching television; computer screens; tablets, and mobile phones. They do not actually play sporting games which involve physical activity but become good at playing virtual sports.”

books state of Texas sexual content children
Case BriefsForeign Courts

State has a strong interest in protecting children from obscene content in the school setting. However, READER (HB900) misses the mark on obscenity with a web of unconstitutionally vague requirements.

delhi high court
Case BriefsHigh Courts

“The Court stated that it is pained to note that in such acrimonious proceedings, the parents tend to make their children their pawns, thereby sidelining their children's happiness in order to vindicate themselves.”

delhi high court
Case BriefsHigh Courts

“The seriousness of the allegations in the case at hand and its impact on children, who are the future of the country, cannot be overlooked. It is the duty of the petitioner to ensure that nutritious meal is provided to the children for their development.”

himachal pradesh high court
Case BriefsHigh Courts

The Court said that the right of a mother to have custody of her children is not absolute, but subject to the welfare of her children.

Gauhati High Court
Case BriefsHigh Courts

Gauhati High Court was deliberating over a PIL filed to highlight ineffective implementation of State govt.’s policies framed as per the mandate in Section 12(1)(c) of RTE Act, 2009

Delhi High Court
Case BriefsHigh Courts

The Delhi High Court dismissed frivolous PIL filed by toy manufacturers to avoid compliance with Toys (Quality Control) Order, 2020 and held that the 2020 Order had been issued to ensure that the children below the age of 14 years were not exposed to sub-standard goods/goods containing toxic material/ toys containing toxic material.

Delhi High Court
Case BriefsHigh Courts

Children who ought to have been studying in schools are forced to work in unhygienic, inhabitable places where accidents await. What is more saddening is that these units are working right under the nose of the Government which includes Police officers who are aware of these factories being run, and yet no steps are being taken by the State to curb this menace.

Legislation UpdatesNotifications

The Central Consumer Protection Authority has issued Guidelines for Prevention of Misleading Advertisements and Endorsements for Misleading Advertisements, 2022 to provide for

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: H.P. Sandesh, J. allowed the petition and granted bail to the petitioner in connection with a crime registered in 

Bombay High Court
Case BriefsHigh Courts

Bombay High Court: Anuja Prabhudessai, J., expressed that the children also have the right to love and affection from both parents as

Case BriefsHigh Courts

Karnataka High Court: M Nagaprasanna J. allowed the petition and quashed the impugned order and remitted the matter back to Sessions Judge

Legislation UpdatesRules & Regulations

The Government of Himachal Pradesh has amended Himachal Pradesh Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules,

Case BriefsHigh Courts

Rajasthan High Court: Sanjeev Prakash Sharma, J., allowed a petition which dealt with the issue as to whether the third child born

Case BriefsHigh Courts

Madras High Court: The Division Bench of Sanjib Banerjee, CJ and Senthilkumar Ramamoorthy, J., while addressing a matter with respect to menace

Case BriefsHigh Courts

Delhi High Court: Subramonium Prasad, J., while allowing in part the revision petition filed challenging the Family Court’s maintenance order made a

Case BriefsHigh Courts

Patna High Court: While addressing the issue of minors being put to observational homes in routine manner in spite of them (minors)

Hot Off The PressNews

The persistence of the National Human Rights Commission, India in a case of food poisoning of 15 children in a government school

Case BriefsHigh Courts

Kerala High Court: Mary Joseph, J., while addressing an issue of maintenance under Section 125 of Criminal Procedure Code, 1973, expressed that