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    

Karnataka HC: Only Indian Citizens Can Start Proceedings Under Senior Citizens Act - (31 Mar 2022)

FAMILY

Karnataka High Court has observed that only Indian Citizens can initiate proceedings under the Maintenance and Welfare of Parents and Senior Citizen Act, 2007. The Court has said that it is apparent that one of the essential elements for being designated a Senior Citizen for the purposes of the Act is the person being an Indian citizen.

Tags : KARNATAKA HIGH COURT   MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CITIZEN ACT   2007  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved