Kerala HC: Child Can’t be Forced to Live With a Parent Totally Unacceptable to Him/Her

Plea to Terminate 30 Weeks Pregnancy Dismissed, SC Talks About Right to Life of Child in Womb || Supreme Court: Written Grounds of Arrest Must be Given to the Accused in UAPA Cases Too || Supreme Court: Difference Between ‘Reasons of Arrest’ and ‘Grounds of Arrest’ Stated || All HC: No Bar on Anticipa. Bail to Accused Booked u/s 376(3) IPC through UP Amend. to S. 438 CrPC || NCDRC Cautioned by Supreme Court: Hierarchy of Judiciary Must Be Respected || Supreme Court: Cannot Allow Wrong Doers to Make Profit Out of Their Own Wrongs || AP HC: App. u/s 11(6) Can Only be Maintained if Parties Fail to Refer Dispute to Arbi. Even After Not || Del. HC: Father Held Guilty of Repeatedly Raping Minor Daughter for 2 Years, Acquittal Reversed || SC: Reconsideration Required of the Judgement That Brought Doctors Under Consumer Protection Act || SC: Person Purchasing Prop. Knowing About Appeal Pendency Can’t Claim Restit. as Bona Fide Purchaser

Kerala HC: Child Can’t be Forced to Live With a Parent Totally Unacceptable to Him/Her - (08 Apr 2024)