Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

P&H HC: Minor Girl Cannot be Allowed to Reside with Adult Male in a Live-in Relationship - (28 Jun 2021)

FAMILY

Punjab and Haryana High Court has observed that a minor girl residing with an adult male in a live-in relationship is not morally and socially acceptable and has refused to grant protection to a couple living in a live in relationship.

Tags : PUNJAB AND HARYANA HIGH COURT   LIVE-IN RELATIONSHIP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved