The provisions of sections 3 to 13 (both inclusive) shall not apply in case of medical examination or medical treatment of a child when such medical examination or medical treatment is undertaken with the consent of his parents or guardian.
Saturday, 02, May, 2026
- No Legal Right to ‘Badhai’ Collection: Allahabad High Court Rejects Transgender Community’s Territorial Claim
- No Legal Right to ‘Badhai’ Collection: Allahabad High Court Rejects Transgender Community’s Territorial Claim
- बधाई लेना कोई विधिक अधिकार नहीं: इलाहाबाद उच्च न्यायालय ने ट्रांसजेंडर समुदाय के क्षेत्रीय दावे को खारिज किया
- इलाहाबाद उच्च न्यायालय ने जनहित याचिका की आड़ में व्यक्तिगत हितों के लिए रिट याचिका दायर करने के लिए एक वकील पर 25000 रुपये का जुर्माना लगाया
- Allahabad High Court imposes 25000 costs on an advocate to set a deterrent example to discard invoking Writ Jurisdiction for personal interest under the camouflage of PIL
- वैवाहिक डिक्री में मृतक तलाकशुदा पुत्री की समझौता राशि पर माता का अधिकार : इलाहाबाद उच्च न्यायालय
- Mother Entitled to Deceased Divorced Daughter’s Settlement Amount: Allahabad High Court Clarifies Succession Law in Matrimonial Decrees
- Bombay HC quashes FIR against Shekhar Suman, Bharti Singh over Comedy Show Remarks on Muslim Community
- 14-year-old gets Life Sentence in China for Rape and Murder of Classmate
- Call for Papers: AMUCM Law Society Review 2026 – Flagship Journal of Aligarh Muslim University Centre Murshidabad: Submit by May 9
- Webinar on From Classroom to Courtroom – Bridging the Gap in Legal Practice by IILS [May 8]: Register Now!
- JOB POST: Senior Legal Manager at North Eye Advisors, Multiple Locations [3-7 PQE; Offline]: Apply Now!
- राहुल गांधी को हाईकोर्ट से राहत, इंडियन स्टेट वाले बयान के लिए FIR की मांग वाली याचिका खारिज
- कस्टडी मौत मामले में हाई कोर्ट सख्त, 5 मई तक दस्तावेज जमा करने का अल्टीमेटम; नहीं तो IG-गृह सचिव की होगी पेशी
- "Politically Motivated": SC grants Anticipatory Bail to Congress leader Pawan Khera in Defamation case
