Supreme Court: Asking a Woman to Adjust in Marriage Does Not Amount to Cruelty By In-Laws  ||  Supreme Court Reiterates That Police Must Obtain Magistrate’s Permission For Further Investigation  ||  Supreme Court Upholds GST on Online Gaming, Ruling it Falls under Betting and Gambling  ||  Supreme Court: ECI Can Examine Citizenship For Electoral Rolls, But its Ruling is Not Final  ||  Supreme Court: Centre Must Consider State’s Views Before Rejecting All India Services Officer's VRS  ||  Madras High Court Bans Cow and Calf Slaughter For Bakrid, Saying it is Not an Essential Sacrifice  ||  Gauhati High Court: Confessions under Section 164 CrPC are Inadmissible if Police are Present  ||  Delhi HC: On-Duty Driver is Entitled to Compensation Unless Murder Was Personal and Targeted  ||  SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities  ||  SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities    

Mad. HC to State: Consider a Procedure for Registering Deed of Familial Association for LGBT Couples - (20 Nov 2023)

CIVIL

Madras High Court while directing State Government to consider the proposal for introducing “Deed of Familial Association” to recognize the civil union entered into between LGBTQAI+ partners, as it would at least give some respect and status to such relationship.

Tags : MADRAS HIGH COURT   DEED OF FAMILIAL ASSOCIATION   LGBT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved