SC: Valid Bareboat Charter Termination Extinguishes Demise Charter, Vessel Arrest Vacated  ||  SC: Absence of Train Ticket No Ground to Deny Compensation for Passenger’s Death  ||  Patna HC: Routine FIR Involvement alone cannot Deny Arms Licence without Safety Threat  ||  Chhattisgarh HC: WhatsApp Chats Proving Mental Cruelty cannot be Ignored on Evidence Grounds  ||  Delhi HC: Foreign Travel Restrictions must not Obstruct Pregnant Foreigner's Medical Care  ||  MP High Court: Article 227 Cannot Be Invoked to Quash Wife’s Conjugal Rights Proceedings  ||  Kerala High Court Issues Directions on Driver Profiling, Bus Regulation and Road Safety  ||  Delhi HC: Prior Permission for Foreign Travel Unjustified When Accused Was Never Arrested  ||  Air India Penalised Rs. 50K Over De-boarding Disabled Woman and Wheelchair Damage  ||  Delhi HC: Muslim Personal Law cannot Shield Sex with Minor Wife from POCSO Case    

Allahabad High Court: Muslims Can Use Guardians and Wards Act Provisions to Seek Minor’s Custody - (30 Mar 2026)

FAMILY

Allahabad High Court held that Muslims can seek custody of a minor under the Guardians and Wards Act, 1890, with personal law guiding the court, but the child’s welfare remains the paramount consideration.

Tags : GUARDIANS AND WARDS ACT   MINOR’S CUSTODY   MUSLIMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved