Supreme Court: Ad Valorem Court Fees Apply to Appeals Seeking Statutory Land Acquisition Benefits  ||  Supreme Court: Cruise Voyages Remain Shipping Business under Section 44B Despite Onboard Services  ||  Supreme Court: People Abandon Cattle on Roads But Object to Their Use For Food  ||  Supreme Court Stays CIC Decision Declaring NSE Subject to the RTI Act  ||  SC: Wife May Be Denied Interim Maintenance if Husband Ex Facie Establishes Adultery  ||  SC: Prior Testimony is Inadmissible without Section 299 CrPC Order against Absconder  ||  Supreme Court: Administrative Action Can't Be Invalidated Solely for Lacking Formal Order  ||  Calcutta High Court: Section 141 NI Act Does Not Apply to Sole Proprietorships  ||  Orissa High Court Criticizes Magistrate for Defying Direction in Cheque Bounce Case  ||  Delhi High Court Safeguards Yuvraj Singh's Personality Rights, Orders Deepfake Takedown    

SC Refuses to Entertain Habeas Corpus Plea Seeking Protection of Girl in Interfaith Relationship - (16 Mar 2021)

FAMILY

Supreme Court has refused to entertain a Habeas Corpus plea filed seeking protection of a girl in an inter-faith relationship with the petitioner, who is allegedly detained illegally by her parents and is under the threat of forceful marriage.

Tags : SUPREME COURT   PROTECTION OF GIRL IN INTERFAITH RELATIONSHIP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved