SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest  ||  SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits  ||  SC: Rajpal Yadav gets Relief from Surrender in Cheque Bounce Case Subject to Rs. 5 Crore Deposit  ||  Gauhati High Court: Local NGOs Cannot Lock Homes Over Alleged Liquor Law Violations  ||  Madras High Court: Environmental, PCB Clearances Not Needed for Medical Essentiality Certificate  ||  Tripura HC: Police Report Not Contemplated By Rules Alone Cannot Be Basis to Deny Premature Release  ||  P&H HC: Senior Citizens Act cannot Remove Estranged Daughter-In-Law from Shared Home  ||  P&H HC: Foreign Licence Alone Does Not Authorize Driving in India  ||  Allahabad HC: Parental Concern Cannot Override Adult’s Choice of Life Partner  ||  Calcutta HC: Defamation Injunction Requires Truth Defence to Be Clearly Unsustainable    

SC: Abortion Can't be Denied Solely Because Woman is Unmarried - (21 Jul 2022)

LAW OF MEDICINE

Supreme Court has passed an ad-interim order to allow an unmarried woman to abort her pregnancy of 24-weeks arising out of live-in relationship, subject to a medical board concluding that the foetus can be aborted without risk to the life of the woman.

Tags : SUPREME COURT   ABORTION   UN-MARRIED WOMAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved