Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

P&H HC Sets Aside Order Denying Children Custody to Mother Relying on Infidelity Allegations - (05 Apr 2021)

FAMILY

Punjab and Haryana High Court has set aside a Trial Court's Order by which the custody of the children was denied to the Mother by relying on allegations of infidelity levelled against her. The Court observed that in view of Section 17 of the Guardian and Wards Act, 1890 as well as Section 13 of the Hindu Minority and Guardianship Act, 1956, the welfare of the minor is the paramount consideration to be kept in mind by the Court while appointing a guardian.

Tags : PUNJAB AND HARYANA HIGH COURT   CHILDREN CUSTODY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved