delhi high court
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“In the present case, the future of families of the parties and the two daughters born out of this wedlock, and their beautiful harmonious life, they have built together in the last nine years, is at stake and dependent on the outcome of the present petition.”

orissa high court
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The Court found that none of the acts of the convict would come within the definition of ‘rape’ under Section 375 of the IPC or ‘penetrative sexual assault’ under Section 3 of the POCSO Act.

karnataka high court
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The Court strictly observed that in India, Gurus/teachers are considered akin to God and the Government Teacher’s perverse acts have created fear in the minds of the parents of minor girls students.

Delhi High Court
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The Delhi High Court suspended the sentence of a man who was convicted for raping the minor girl after noting that the girl herself had misrepresented her age and showed herself to be a major.

Delhi High Court
Case BriefsHigh Courts

In a case where a physics teacher was accused of sexual harassment and molestation of a minor girl, the Delhi High Court held that in dealing with such matters, paramount consideration must be given to the well-being of the child whose mental psyche was vulnerable, impressionable and in a developing stage.

Karnataka High Court
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    Karnataka High Court: While deciding the instant application seeking regular bail for offences under the provisions of Prohibition of Child

Punjab and Haryana High Court
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    Punjab and Haryana High Court: While dismissing the present appeal preferred by the appellant against judgment dated 09-08-2012 and the

Jharkhand High Court
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Jharkhand High Court: While deciding the instant petition, Sanjay Kumar Dwivedi, J., directed the State Legal Services Authority to ensure that the

Delhi High Court
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Similar cases are an exception to the precedent laid down in Imran v. State of Delhi, (2011) 10 SCC 192

Kerala High Court
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    Kerala High Court: V. G. Arun, J., allowed medical termination of 28-week pregnancy of a 14-year-old girl. The mother of

Case BriefsHigh Courts

Chhattisgarh High Court: Addressing a case wherein a minor girl was subjected to sexual, Deepak Kumar Tiwari, J., held that, In view

Case BriefsHigh Courts

Meghalaya High Court: The Division Bench of Sanjib Banerjee, CJ and W. Diengdoh, J., addressed that, if the victim’s underwear was not

Case BriefsDistrict Court

Court of Special Judge under the Protection of Children from Sexual Offences Act, 2012, Fort Greater Mumbai: Expressing that essence of a

Case BriefsHigh Courts

Bombay High Court: Mangesh S. Patil, J., while upholding the decision of Special Judge elaborated on the Sections of POCSO Act in

Case BriefsHigh Courts

Allahabad High Court: Ajit Singh, J., rejected the bail application observing that the incident involves the rape of a minor and family

Case BriefsHigh Courts

Karnataka High Court: K Natarajan, J., rejected the prayer for bail and dismissed the petition. The instant criminal petition was filed under

Case BriefsHigh Courts

Allahabad High Court: Vikas Kunvar Srivastav, J., addresses whether a minor girl on attaining majority can ratify the agreement of marriage that

Case BriefsHigh Courts

Bombay High Court: Bharati Dangre, J., while addressing a petition with regard to the rape of a minor girl, made an observation that:

Case BriefsHigh Courts

Delhi High Court: Yogesh Khanna, J., held that no coercive action shall be taken against the co-founder of ALT News with regard to

Case BriefsHigh Courts

Tripura High Court: A Division Bench of Akil Kureshi, CJ and S. Talapatra, J., initiated suo motu petition with regard to report wherein