SC : Del HC can be Approached by CAPF Personnel for Service Disputes  ||  Delhi HC: Khurram Parvez Granted Bail in UAPA Case  ||  Allahabad HC: Magistrates, Police Personally Liable for Illegal Detention  ||  Bombay HC: No Case for Prior Restraint Against HDFC  ||  &K : Stalling Registration of Sale Deed over Pending Clarification from Higher Auth. Not Acceptable  ||  GujHC : Without Proving Acc. Holder’s Hand in Criminal Case Freezing Acc against Fundamental Right  ||  Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically  ||  Del HC : Remove Posts Calling Sitting Judge “Murderer”  ||  Mad HC :Waqf Board Can’t Take Control over Every Grave of Dargah Automatically  ||  Supreme Court: Seeks CBSE Reply on Gulf Students’ Plea    

Bombay High Court: No Adoption Sans Permission - (17 May 2018)

Bombay High Court has directed Central Adoption Resource Authority (CARA) not to consider the application of a couple from Karnataka for the adoption of a child without taking the court’s permission.

Tags : BOMBAY HIGH COURT   ADOPTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved