Supreme Court Directs Preventive Detention to Curb Illegal Mining in Chambal Sanctuary  ||  SC: Courts Must Frame Points For Determination and Give Reasoned Judgments in Ex Parte Cases  ||  Supreme Court: Clause Saying ‘Can Be Settled By Arbitration’ Does Not Mandate Arbitration  ||  SC: Employees Appointed Without Advertisement or Interview Cannot be Regularised  ||  Delhi HC: Non-Disclosure of Conflict By Andre Yeap Vitiates Arbitral Award in MSA Global Dispute  ||  Punjab & Haryana High Court: Arrest Memo Alone Not Final Proof of Arrest Time  ||  Rajasthan HC: Govt Department Cannot Terminate Outsourced Employee, Only Recommend Action  ||  Raj HC: HRA and Allowances Part of Deceased's Income for Motor Accident Compensation Calculation  ||  J&K& Ladakh HC: Executing Court Cannot Issue Levy Warrants While S.47 CPC Challenge is Pending  ||  J&K &L HC: Husband’s Girlfriend Not ‘Relative’ Under Sec 498A IPC, Cannot Be Prosecuted for Cruelty    

Karnataka HC Issues Guidelines on CWCs When Child Being Surrendered - (20 Aug 2021)

CIVIL

Karnataka High Court has issued guidelines on how the Child Welfare Committees (CWCs) will have to proceed to hold inquiry and counselling when parents or guardians want to surrender children on being unable to look after them for physical, emotional, and social factors beyond their control, as per the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2015.

Tags : KARNATAKA HIGH COURT   GUIDELINES ON CWCS WHEN CHILD BEING SURRENDERED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved