Medical Termination of Pregnancy Act 1971

foeticide not ethical if no danger to carry on pregnancy
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“If the petitioner is inclined to give the newborn child to adoption, then the petitioner is at liberty to approach the Union of India and the Union of India is directed to ensure that the process of adoption takes place at the earliest and in a smooth fashion.”

Kerala High Court
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    Kerala High Court: In a petition filed by a 21-year-old girl, seeking medical termination of her pregnancy, V.G. Arun, J.

Allahabad High Court
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Allahabad High Court: In a case relating to unwanted 23-week pregnancy of a 12-year-old rape victim, the division bench of Attau Rahman

Delhi High Court
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Delhi High Court: A Division Bench of Sathish Chandra Sharma, CJ and Subramonium Prasad, J refused termination of pregnancy to an unmarried

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“Court can only iron out the creases but while doing so, it must not alter the fabric, of which an Act is

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Madhya Pradesh High Court: A writ petition was contemplated by Vivek Rusia, J. for allowing medical termination of pregnancy of the said

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Tripura High Court: S. Talapatra, J., in his own words, departed from Section 3(2)(b) of the Medical Termination of Pregnancy Act, 1971 and