foetus Archives | SCC Times

No conviction for causing miscarriage if there is no expulsion of embryo or foetus from the mother’s womb: Chhattisgarh HC

“Since miscarriage itself has not been proved beyond doubt, the other ingredients that Appellant 1 did that act with such intention and the miscarriage caused the death of woman and without the consent of woman are absolutely missing.”

United States Court of Appeals (Seventh Circuit)

Case Briefs Foreign Courts

US Court of Appeals (7th Circuit) reverses bar on enforcement of Indiana law requiring abortion providers to dispose of foetal remains either by burial or cremation

The court has reversed the US District Court order that had barred the enforcement of a law passed by Southern District of Indiana, requiring the medical providers to dispose of foetal remains via burial or cremation instead of as “medical waste” stating that the law violated the First Amendment.

Case Briefs High Courts

Delhi High Court allows medical termination of pregnancy for a 16-year-old rape victim having foetus beyond 28 weeks

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 Briefs High Courts

Madras High Court allows termination of 27+weeks pregnancy of minor child victim of 13 years; Foetus to be preserved for criminal case under POCSO

Madras High Court: Abdul Quddhose, J. permitted the termination of pregnancy of 27+ week of a minor child victim of offence under

Case Briefs High Courts

Foetus with severe cardiac anomaly, but pregnancy beyond 24 weeks: Can a mother be permitted for termination of pregnancy? Del HC explains in light of ‘mental health’ of mother

Delhi High Court: While explaining whether a pregnant woman can seek termination of pregnancy beyond 24 weeks, Jyoti Singh, J. (Vacation Judge)

Case Briefs High Courts

Law on Termination of Pregnancy | If a pregnancy extends gestation period of 24 weeks, can Constitutional Courts direct termination of pregnancy? Telangana HC explains

Telangana High Court: Expressing that, A woman has the right to make choice to carry pregnancy, at the same time, it’s her

Case Briefs High Courts

Bom HC | DNA report can be challenged only on ground of tampering with accused’s blood sample at any stage

Bombay High Court: The Bench of V.M. Deshpande, J. dismissed an appeal challenging the judgment and order of Additional Sessions Judge whereby the

High Courts

Ultrasound sonography machines should be installed with GPS system to keep check on sex determination of foetus

Rajasthan High Court: Deeply concerned with the increasing crime of female feticide in the State of Rajasthan, a division bench of Sunil