Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi HC Rejects Twenty Year Old’s Plea For Medical Termination of Twenty Eight Week Pregnancy - (06 Feb 2024)

LAW OF MEDICINE

Delhi High Court while dismissing a plea moved by a 20-year-old unmarried woman seeking medical termination of her pregnancy of 28 weeks has observed that there was neither congenital abnormality in the foetus nor any danger to the woman to carry on with the pregnancy.

Tags : DELHI HIGH COURT   MEDICAL TERMINATION OF PREGNANCY   CONGENITAL ABNORMALITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved