Madhya Pradesh High Court
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JJ Act, 2015 and JJ Rules, 2012 are mandatory and have overreaching effect over any other provision.

Delhi High Court
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The Delhi High Court directed the Government to issue a circular to the effect that in case of any minor’s guardian or family approaching any Registered Medical Practitioner (RMP) for termination of pregnancy of the minor, the identity of the minor, guardian, or the family, should not be disclosed in the RMP’s report to the police, if a request to that effect was made by the guardian or the family to the RMP.

Madras High Court
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Madras High Court while dealing with the question that whether the mother had the intention to commit the murder of her daughter, set aside the conviction and sentence of the convict for the offence under Section 302 IPC and convicted her for offence under Section 304(1) IPC and sentenced to undergo 10 years rigorous imprisonment

Delhi High Court
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Delhi High Court denied bail to a married person as he wanted to take advantage of the complainant by getting the complainant’s Date of Birth on the Aadhar Card changed so that when the applicant established physical relationship with the complainant, she would not have been a minor.

Rajasthan High Court
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    Rajasthan High Court: The Court exercising its inherent powers under Section 482 of Criminal Procedure Code (Code), quashed the First

Case BriefsHigh Courts

    Allahabad High Court: In an appeal against the judgment passed by Trial Court, convicting the appellant/convict under Section 376 of

Kerala High Court
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A child marriage compromises the growth of the child to her full potential. It is the bane of society.

Delhi High Court
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    Delhi High Court: In an appeal challenging the order passed by the Additional Sessions Judge convicting the Father (Appellant) under

Allahabad High Court
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    Allahabad high Court: In a case under Protection of Children from Sexual Offences Act, 2012 (‘POCSO’ Act), Ajay Bhanot, J.

Case BriefsHigh Courts

The Court held that application filed by minor under Section 12 of Domestic Violence Act cannot be dismissed on the grounds of maintainability especially when she had attained majority before the date of final order.

Kerala High Court
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    Kerala High Court: In a criminal miscellaneous petition challenging the order passed by the Sessions Court, wherein the Court dismissed

Meghalaya High Court
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“In a case of rape or sexual assault, the act not only affects the physical well-being of the victim but would also leave a very deep emotional scar which would require prolonged counselling for the experience and the image to be erased from the mind of the victim. Such an act would have a more profound effect on a child.”

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

Allahabad High Court
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Allahabad High Court: In a criminal revision petition filed under Section 102 of the Juvenile Justice Act challenging the order passed by

Meghalaya High Court
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    Meghalaya High Court: In a criminal appeal filed by the convict/appellant, convicted under Section 5(m) of the Protection of Children

Manipur High Court
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    Manipur High Court: In a writ petition filed challenging the compensation awarded by the Lower Court, the division bench of

Delhi High Court
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A murderer destroys the physical frame of a victim, a rapist degrades and defiles the soul of a helpless female.

Madras High Court
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    Madras High Court: In an application seeking the appointment of the applicant as a fit and proper person to be

Bombay High Court
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Bombay High Court: In deciding the instant bail application filed by a juvenile applicant by invoking Section 12 of Juvenile Justice (Care

Jharkhand High Court
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    Jharkhand High Court: The division bench of Ravi Ranjan, C.J., and Sujit Narayan Prasad, J., took suo motu cognizance of