Bombay HC: Judicial Remand Extension Beyond 60 Days Without Hearing, Reasons is Illegal  ||  Telangana HC: Changing Arbitration Venue Without Consent is Legally Perversive  ||  J&K&L HC: Properly Addressed and Sent Notice Deemed Served Under General Clauses Act  ||  Jharkhand HC: Fresh Anticipatory Bail Plea Not Maintainable After Earlier Rejection under S. 482 BNSS  ||  Orissa HC: Res Judicata Principle Doesn’t Apply to Execution Proceedings under Order 21 CPC  ||  Orissa HC: Railways Strictly Liable for Passenger’s Death After Falling From Train  ||  Del. HC: Director Not Individually Liable for Asset Transfer Without Consideration under S.276 IT Act  ||  Delhi HC: No Blanket Protection for Litigants from Counsel’s Negligence  ||  Bombay HC: Board under Mathadi Act Has No Power to Review its Own Orders  ||  Delhi HC: Father Granted Custody When Mother’s Adultery Allegation Includes Neglect    

Marital Discord Shouldn’t Deny Child Love of Both Parents: Madras High Court - (19 Feb 2018)

Madras High Court has ruled that matrimonial disputes between couples should not deny their children the care and affection of both the parents.

Tags : MADRAS HIGH COURT   MATRIMONIAL DISPUTES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved