Delhi HC: Hymen Rupture is Not Required to Prove Penetrative Sexual Assault under the POCSO Act  ||  Delhi HC: Organised Crime Groups Exploit Juveniles, Misuse Juvenile Justice Laws for Serious Crimes  ||  Patna HC Directs Smooth Lok Adalat For Traffic Challan Settlement, Ensuring Access to Justice  ||  Supreme Court Holds Revenue Records Alone Do Not Confer Title Over Land Ownership  ||  SC: Disciplinary Authority Cannot Punish Employee Without Fresh Show-Cause Notice on New Charges  ||  Supreme Court: No Separate Plea is Needed to Cancel Agreement to Sell For Buyer’s Default  ||  Supreme Court Directs District Collectors to Strictly Implement Solid Waste Management Rules 2026  ||  Bombay HC: Courts Cannot Mandate Mediation under Mediation Act 2023 Without Mutual Consent  ||  Kerala HC: Embassy NOC Not Required For Indian-Foreigner Marriage under Special Marriage Act  ||  MP High Court: Penalty May Stand if Misconduct is Proven, Even if Inquiry is Vitiated    

Kerala HC: Embassy NOC Not Required For Indian-Foreigner Marriage under Special Marriage Act - (06 May 2026)

FAMILY

Kerala High Court directed the Mavelikkara Sub-Registrar to solemnize the marriage of an Indian man and a Sri Lankan woman under the Special Marriage Act, 1954 without insisting on Embassy NOC, relying on precedent that no legal bar exists for such marriages between an Indian and a foreigner.

Tags : EMBASSY; SPECIAL MARRIAGE ACT; FOREIGNER MARRIAGE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved