Mad. HC: 'Love and Affection' is a Deeming Consideration for Executing the Gift Deed

SC Rules in Favor of Central Government in batch of pleas challenging the Abrogation of Article 370 || Bom HC: Unpublicized Tender Condition if Permitted to be Acted Upon Amounts to Denial of Opportunity || Raj. HC: Marriage Certificate Can’t be Merely Because one of the Parties is a Foreign National || Del. HC Calls for User-Friendly Handbook for Accessibility in Missing Children Cases || All. HC: Husband Not Liable for Marital Rape if Wife is 18 Years or Above || Del. HC: Obtaining of Voice Samples of Accused Must be in Compliance with Telegraph Act || P&H HC: Peaceful Protest is Not a Penal Offence Under Section 188 IPC || All HC: AO Must Consider Form 10 u/s 17 Supplied After Limitation But Before Assessment is Completed || Ker. HC Issues Guidelines on Handling Digital Evidence Containing Sexually Explicit Materials || Del. HC: Cyber Crimes Dissuade Aspirations of Advanced 'Digital Bharat'

Mad. HC: 'Love and Affection' is a Deeming Consideration for Executing the Gift Deed - (12 Sep 2023)