Woman Archives | SCC Times

Woman can be ‘Karta’ of Hindu Undivided Family; societal perceptions cannot be reason to deny rights expressly conferred by legislature: Delhi High Court

“Experience has shown that any culture or practice that is ingrained in the society is bound to face some apprehension and resistance by the society when systemic changes are made to it. But with passage of time, it becomes a tool of social change.”

Case Briefs High Courts

Gender cannot be a ground for bail when the alleged offence is grave in nature; Karnataka High Court dismisses bail petition

The Court was considering a bail petition wherein the petitioner was accused of murdering her husband.

Case Briefs High Courts

Delhi High Court grants bail to a under trial pregnant woman prisoner ; Refusal for delivery outside prison only in case of high security risk

Delhi High Court: In a case where very serious allegations are made and 16 members from the same family are

Case Briefs High Courts

Woman cannot be made to choose between career and child; Bombay High Court allows mother to relocate to another country with the child

Bombay High Court: While deciding a custody case, the single judge bench of Bharati Dangre, J. observed that the Family Court failed

Case Briefs High Courts

P&H HC | Extra-marital affair cannot lead to conclusion that woman would not be a good mother; HC grants custody of 4-year-old to the mother

Punjab and Haryana High Court: In a habeas corpus case regarding custody of the child the Bench of Anupinder Singh Grewal, J.,

Case Briefs High Courts

Ker HC | Will provisions of POSH, 2013 cover only an express or implied sexual advance, sexual undertone or unwelcome behaviour which has a sexual tone behind it under its umbrella? Let’s read what HC says

Kerala High Court: The Division Bench of A.M. Shaffique and Gopinath P., JJ., while observing a matter in regard to sexual harassment at

Case Briefs High Courts

Madras HC | What factors are to be considered while fixing compensation in cases of permanent disability caused due to accidents? HC explains

Madras High Court: S.M. Subramaniam, J., while determining the compensation in the cases of accident, observed that, “…job of Homemaker can never be

Case Briefs High Courts

Orissa HC | Women are exempted in the State of Orissa from payment of Court Fees

Orissa High Court: A Bench comprising of Dr A.K. Rath, J. clarified the point on exemption of paying court fees in respect