Shashank Gupta Vs Dimple Gogna
.... herefore, any Court, while dealing with any such custody battle, should not generally feel bound by statute or by strict rule of evidence or procedure or even by precedents and the paramount consideration should be the welfare and well-being of the child Nil Ratan Kundu & Anr. vs. Abhijeet K ...
Delhi High Court
Parameeta Singh Vs Harsh Vardhan Singh
.... ddition to Rs.5,000/-. The parties are directed to behave with maturity and see that the order of the Court is strictly complied with. The application U/s 12 of Guardian and Wards Act is disposed of accordingly. So far as the application of the respondent U/s 151 CPC for permanent exemption ...
Delhi High Court
Siddharth Govindani Vs Leepakshi
.... of the appellant, learned counsel for the appellant relied upon decision of Honb'ble Supreme Court in Nil Ratan Kundu Vs. Abhijit Kundu (2008) 9 SCC 413; Smriti Madan Kansagra Vs. Perry Kansagra (2021) 15 SCC 717 and Vivek Singh Vs. Romani Singh (2017) 3 SCC 231. 20. On the other hand, lea ...
Delhi High Court
Karnati Ravi Vs K.V.Kavitha
.... ce, since the amount awarded per month is Rs.8,000/-, whereas his monthly salary is only Rs.5,000/- and it is not possible for him to pay the maintenance. However, he has been requesting the Court for the interim custody of his minor child but the Court has put a condition that unless he pays the ...
High Court For The State Of Telangana:: At Hyderabad
Smriti Madan Kansagra Vs Perry Kansagra
.... dings in connection with the custody or guardianship of a child. I decline to grant it, and I hereby dismiss it with costs. 13. The Court therefore makes a finding that the judgment from the Supreme Court of India, being from a superior court of a non-reciprocating country, and further being ...
Supreme Court Of India
Sahil And Ors Vs State Of U.P And Ors
.... inor under Sec. 17 of the Act is concerned, the personal law of the minor concerned is to be taken into consideration, but that law is not necessarily binding upon the court, which must look to the welfare of the minor consistently with that law. This is so in cases where Sec. 17 applies. In such ...
Allahabad High Court
Neha Vs State Of Haryana & Ors
.... ndmother of the minor daughter is since deceased. It is only the grand father and the father of the minor daughter who live with her at the paternal house of respondent No.4. Qua the same query, the response of the petitioner was that she has taken a permission from her employer to work full tim ...
High Court Of Punjab And Haryana At Chandigarh
Hazura Singh And Others Vs Jaspreet Kaur And Others
.... he same. 5. Notice of motion was issued on 12.05.2016 and appearance was caused by respondent No. 1 as far as back 07.04.2017 for herself and her two minor children and she sought time to engage a counsel. On the next date of hearing, no appearance was put in either by the respondent N ...
High Court Of Punjab And Haryana At Chandigarh
S Vs K K
.... able with continuous overnight stay with the father. She further submits that whenever the child is in the company of the father, the father takes this opportunity to talk ill about her and it has caused a bad influence over the child. The father, on the other hand, submits that the visitation r ...
Delhi High Court
Mrs. Neetu Kaith and Another Vs Parmjit Singh Sagar
.... paper no. 13D was a deliberate act of delay consideration of application paper 12C on the pretext of change of counsel, this act if permitted to perpetuate it would be an abuse of process and harassment for the adversary to the proceedings. 5. As a matter of fact by virtue of the said appl ...
Uttarakhand High Court
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