Delhi High Court
Case BriefsHigh Courts

The mere usage of the word “parent”, “relative” or “any person” in Section 14 of National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation, and Multiple Disabilities Act, 1999 does not convince this Court to conclude that a non-citizen could also claim a right to be appointed as a guardian of a person with a disability. Neither of those three expressions can be possibly understood as constituting a legislative intent to recognise foreign nationals as being entitled to be appointed as guardians.

Kerala High Court
Case BriefsHigh Courts

“It is not mere co-incidence that Article 51-A of our Constitution uses the expression ‘compassion’ and ‘humanism’ while enumerating the duties expected of the citizenry towards the environment and living creatures.”

Kerala High Court
Case BriefsHigh Courts

    Kerala High Court: While addressing the menace of dog bites in Kerala and the incidents of unauthorised killing of community

Madras High Court
Case BriefsHigh Courts

Madras High Court: The five-judge bench of P.N. Prakash, N. Anand Venkatesh, R. Mahadevan, M. Sundar, A.A. Nakkiran, JJ. in a 3:2

Madras High Court
Case BriefsHigh Courts

Madras High Court: In a case relating to the issue of concurrent jurisdiction of the High Court over matters of child custody

Madras High Court
Case BriefsHigh Courts

Madras High Court: A Division Bench of R Mahadevan and J Sathya Narayan Prasad, JJ. upheld the constitutional validity of Government Order

Case BriefsHigh Courts

Bombay High Court: Addressing a matter wherein a child’s mother was diagnosed with cancer due to which she started living at her

Case BriefsHigh Courts

Allahabad High Court: Dr Yogendra Kumar Srivastava, J., while examining the scope of the writ of habeas corpus, expressed that, The power

Case BriefsHigh Courts

Allahabad High Court: The Division Bench of Shashi Kant Gupta and Saurabh Shyam Shamshery, JJ., allowed the plea by the wife seeking 

Case BriefsHigh Courts

Himachal Pradesh High Court: The Single Judge Bench comprising of Tarlok Singh Chauhan, J., addressed a very unusual petition in which the

Case BriefsForeign Courts

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