Rajasthan HC Orders Cyber Safety Reforms, Covering Influencer Rules and Aadhaar-Linked Digital IDs  ||  Bombay HC: SEBI Exercised Due Care and Caution in Approving the Wework India IPO Proposal  ||  Delhi HC: FEMA Summons Follow CPC, Not CrPC; ED May Call Women to Office For Statement Recording  ||  Kerala HC: Further Probe under Section 173(8) CrPC Allowed Only by Original Investigating Agency  ||  Delhi HC: Parties Must First Ask Social Media Platforms to Remove Content Before Seeking Injunction  ||  Supreme Court: Prosecutor Cannot Neglect Duty to Court in Pursuit of Securing Conviction  ||  Supreme Court: Selection Criteria Cannot be Altered After Interviews are Conducted  ||  NCLT Mumbai: Pending Cheque-Bounce Case Does not Prevent Admission of Insolvency Petition  ||  Kerala HC: Applications under the Muslim Women’s Divorce Act Have a 3-Year Limitation Period  ||  Supreme Court: Property Transferred Before Filing a Suit Cannot be Attached under Order 38 Rule 5    

Bombay HC Allows Equal Custody of Child to Both Parents - (05 Oct 2016)

Bombay HC, while granting paramount importance to child’s need of both parents, has allowed equal custody of a seven-year-old boy, who is a slow learner, to both parents while rejecting wife’s plea for cohabitation.

Tags : BOMBAY HC   CUSTODY OF CHILD  

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