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    

SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child - (18 Jul 2025)

FAMILY

Supreme Court has passed an order to trace the child who was last in custody of his Russian mother and handover the unconditional custody of the child to the father. The Court further directed the Union and Delhi authorities to ensure that the woman does not leave the country.

Tags : SUPREME COURT   RUSSIAN MOTHER   DELHI AUTHORITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved