CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Delhi High Court: Issue of Paternity Cannot be Determined in Habeas Corpus Plea - (14 Jun 2019)

FAMILY

Delhi High Court has noted that the issue of paternity cannot be decided in a habeas corpus writ petition after a couple moved the plea seeking custody of a boy in a shelter home, claiming that he was their lost son. The Court rejected the couple's contention, while granting them liberty to file appropriate legal proceedings to seek declaration as parents and custody of the minor.

Tags : DELHI HIGH COURT   HABEAS CORPUS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved