kerala high court
Case BriefsHigh Courts

“If an order of the nature is declined that would have the impact of bastardising the minor girl child among the public.”

delhi high court
Case BriefsHigh Courts

There is no pending matrimonial dispute between husband and wife that necessitates granting the prayer for DNA testing. Moreover, when the petitioner’s husband is not challenging the identity of wife and children, such a prayer is unwarranted.

Delhi High Court
Case BriefsHigh Courts

Delhi High Court: In a case seeking grant of medical termination of pregnancy by a 16-year-old rape victim (‘petitioner’), Yashwant Varma J.,

Case BriefsHigh Courts

Delhi High Court: The Bench of Sunil Gaur, J. upheld the order of the trial court directing DNA testing of the petitioner. DNA