Calcutta HC: Cannot Deny Electricity Solely on Ground of Not Furnishing Ownership  ||  Madras HC: Cannot Hold Protests at Whim and Fancies  ||  Bombay HC: March of Development in Mumbai Cannot Trample Heritage Structures  ||  P&H HC: Seriousness of Offence of Drug Trafficking Can’t Trample Constitutional Safeguards  ||  Bombay HC: Cannot Deny ‘Right to Life’ to Accused who is in Custody  ||  Ker HC: Action Must be Taken against Private Nursing Colleges Not Paying Teachers as per Regulations  ||  Kerala HC: Can Make IRCTC Responsible for Managing Waste in Railway Stations  ||  J&K HC: Magistrate Can Revoke Orders or Drop Proceedings if No Case is Made Out  ||  Kerala HC Directs Placing of Draft Guidelines for Dealing With Snake Bites in Schools  ||  J&K HC: Cannot Equate Irregular Appointments with Illegal Appointments    

Ker. HC: Baptism Certificate Doesn’t Have Primacy Over Official Government Documents - (13 Sep 2023)

CIVIL

Kerala High Court has held that a baptism certificate is issued by the Church to record the baptism of a person and no primacy can be accorded to baptism certificate when public documents like SSLC Certificate, Aadhaar Card, PAN Card and driving license, are available indicating the date of birth.

Tags : KERALA HIGH COURT   BAPTISM CERTIFICATE   GOVERNMENT DOCUMENTS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved