Case BriefsHigh Courts

Uttaranchal High Court: The Division Bench of Sanjaya Kumar Mishra, ACJ. and Ramesh Chandra Khulbe, J. took up a PIL filed by

Case BriefsHigh Courts

Kerala High Court: While addressing a matter wherein an Indian Citizen intended to soleminse and register his marriage with a British Citizen,

Case BriefsHigh Courts

Kerala High Court: The Bench of N.Nagresh, J., directed the Local Registrar to register the marriage of couple living in Israel through

Case BriefsHigh Courts

Punjab and Haryana High Court: Sudhir Mittal, J., addressed a matter of registration of marriage. Issue in focus  Application for registration of marriage

Case BriefsHigh Courts

Madras High Court: In a landmark Judgment, G.R. Swaminathan, J. has held that a marriage solemnized between a male and a transwoman, both

Case BriefsHigh Courts

Bombay High Court: A Division Bench comprising of S.C. Dharmadhikari and Sangitrao S. Patil, JJ. heard a petition for quashment of circular

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The Department of Legal Affairs forwarded a request received from the Legislative Department, asking the Law Commission to examine and submit a