Guardians and Wards Act 1890

Chhattisgarh High Court
Case BriefsHigh Courts

“While fair and temperate criticism of the Court, may not be actionable, but attributing improper motives or tending to bring Judges or Courts into hatred and contempt or obstructing directly or indirectly with the functioning of Courts is serious contempt of which notice will be taken.”

delhi high court
Case BriefsHigh Courts

“If the intent of the appellant is to get the child admitted in Venkateshwar International School, Dwarka, the said school has a branch in Rohini and the respondent is agreeable if the appellant can ensure the admission of the minor child in the said school at Rohini.”

Case BriefsSupreme Court

    Supreme Court: While deciding a case filed under Section 125 of Code of Criminal Procedure (CrPC), in which the appeal

Op EdsOP. ED.

by Tanisha Saini†

Material Affairs
Op EdsOP. ED.

by Shrinivas Deshmukh†

Case BriefsHigh Courts

Kerala High Court: The question before a 2-Judge Bench comprising of C.K. Abdul Rehim and R. Narayana Pisharadi, JJ., was to determine

Case BriefsHigh Courts

Calcutta High Court: A Single Judge Bench comprising of Sahidullah Munshi, J. allowed an application under Section 24 CPC for transfer of