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“If the girl is not a major and has eloped with a person and expresses fear of life if her custody is given back to her parents, then the Court shall send her to appropriate shelter home where her interest could be best taken care of till she becomes a major.”
Kerala High Court denied the grant of maintenance to an unmarried Hindu major daughter as she could not prove any disability as required under Hindu Adoptions and Maintenance Act, 1956
by M.P. Venkateshwara Perumal*
Supreme Court: In a matter relating to the constitutional validity of 103rd Constitutional Amendment Act whichprovides for 10 percent reservation
Punjab and Haryana High Court: A writ petition was filed seeking the relief of protection of life and liberty at the hands
Karnataka High Court: M Nagaprasanna, J. allowed the petition filed seeking further cross examination of the child victim as the victim has
Supreme Court: In the high-voltage political drama that has reached the highest Court of the nation, the 3-judge bench of Dr. AK
Gujarat High Court: The present case being decided for a petition filed under Article 226 of the Constitution of India, for issuance
Jammu and Kashmir High Court: The High Court recently addressed a petition wherein the petitioner argued that despite her having attained the
Supreme Court: In the case where the appellant was accused to have caused the deaths of his wife and five daughters, the