Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Allahabad HC: Two Adults Have the Right of Choice of Matrimonial Partner - (17 Sep 2021)

FAMILY

Allahabad High Court has observed that it cannot be disputed that two adults have the right of choice of their matrimonial partner irrespective of the religion professed by them in a plea filed by one Shifa Hasan (19-year-old) and her male partner (24-year-old) who claimed to be in love with each other and submitted that they are living together out of their sweet will.

Tags : ALLAHABAD HIGH COURT   RIGHT OF CHOICE OF MATRIMONIAL PARTNER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved