Granth Verma Vs State Of U.P. And 4 Others
.... of the children remains uncontroverted. We are, hence, convinced that the respondents will be in a position to provide sufficient love and care for the children until the disposal of the guardianship application. 44. The second marriage of the appellant, though a factor that cannot disentit ...
Allahabad High Court
Nasrin Begum And Another Vs Prof. Mohd Sajjad And Another
.... impressions as recorded by the learned Judges of the Bombay High Court, go to indicate that the minor has expressed different kinds of wishes at different times under different conditions. It also appears from the report of the Social Welfare Expert that these interviews cast a gloom on the sensi ...
Allahabad High Court
Nirali Dixit V State Of U.P. Thru. District Magistrate, Lko.& Anr @RESPONDENT Vs
.... ted, nay bound, to give due weight to a child's ordinary comfort, contentment, health, education, intellectual development and favourable surroundings. But over and above physical comforts, moral and ethical values cannot be ignored. They are equally, or we may say, even more important, essentia ...
Allahabad High Court
Smriti Madan Kansagra Vs Perry Kansagra
.... oreigner and under-stood the implications of getting married in another country and culture. The decision to marry was based on false representation and subterfuge of Perry and his family. At the time of talk of the marriage, the family projected to be very humble, loving and car-ing Indian fami ...
Supreme Court Of India
Smriti Madan Kansagra Vs Perry Kansagra
.... HM&G Act is irrelevant at the time of invocation of the G&W Act. Assuming Section 5 were to apply, even then, the G&W Act would have to first be read harmoniously and only in case of irreconcilable inconsistency, the G&W Act would have to bow to the HM&G Act. There being not ...
Delhi High Court
Mukta Agarwal Vs Vineet Gupta
.... and especially that of the mother itself confers Territorial jurisdiction upon the concerned Court to entertain a Custody Petition (See : Lakshmi Bhat Vs. C.H.Venkata Krishna, Mat. A. No.192 of 2010, dated 25.3.2010; V.Vasu Vs. Muralidharan, Mat. A. No.137 of 2008 dated 13.1.2009; S. Prabhu vs. ...
High Court Of Punjab And Haryana At Chandigarh
Inderbir Singh Vs Amandeep Bains & Ors.
.... the tuition fees and other school expenses upon the return of the minor child at Manav Mangal Smart School, Mohali besides all other expenses etc. Hence, no substantial financial burden will be imposed on the petitioner. 17. That in the totality of the above facts and circumstances, no sub ...
High Court Of Punjab And Haryana At Chandigarh
Naveen Sharma Vs State Of Rajasthan And Ors
.... ing in the UK at least for a month to attend and contest proceedings instituted by him before the English court. In Surya Vadanan, supra, the Supreme Court held that the interim/interlocutory order for making child ward of court passed by foreign (UK) court of competent jurisdiction first ...
Rajasthan High Court (Jaipur Bench)
M Vs State Of Nct & Anr
.... ppropriate visa. He is eligible for an X-2 (Entry) visa, subject to usual checks.” Change in the Petitioner’s position 40. In its order on that date, the Court noted that the above clarification was of particular relevance should it decide to determine the question of the child”s cust ...
Delhi High Court
BHARAT SAHU Vs SMT. CHITRALEKHA SAHU
.... ndent No. 2 from the custody of respondent No. 1. For not doing so, he has not given any plausible explanation. 18. This is admitted that the appellant has been convicted in a murder case and sentenced with imprisonment for life and now he has been released on bail by the order of the High C ...
CHHATTISGARH HIGH COURT
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