Shivani And Another Vs State Of U.P. And Another
.... ed voidable under Article 21 of the Constitution of India. 7.9 Learned counsel for the petitioners has relied upon Jitendra Kumar Sharma v. State and Another1, and T. Shiva Kumar v. The Inspector of Police2, wherein the minor wife was allowed to reside with her husband considering the welfa ...
Allahabad High Court
Shigorika Singh Vs Dr. Abhinandan Singh & Others
.... der the provisions of this section-- ( a) if he has ceased to be a Hindu, or (b) if he has completely and finally renounced the world by becoming a hermit (vanaprastha) or an ascetic (yati or sanyasi). Explanation.--In this section, the expressions "father" and "mother& ...
Allahabad High Court, Lucknow Bench
Smt. Santra Devi Vs Nitin and others
.... r by a personal covenant. (2) The natural guardian shall not, without the previous permission of the court,- (a) mortgage or charge, or transfer by sale, gift, exchange or otherwise any part of the immovable property of the minor or (b) lease any part of such property for a term exceeding f ...
High Court Of Punjab And Haryana At Chandigarh
V. Vinod Kumar Vs V. Arunadevi
.... considering the feeling of the natural father, to have custody, vis-�-vis, the mother''s care, at Paragraph 20, the Hon''ble Supreme Court, observed as follows: "A man in his social capacity may be reckless or eccentric in certain respects and other may even develop a considerable distaste for hi ...
Madras High Court
Roxann Sharma Vs Arun Sharma
.... years old. It carves out the exception of interim custody, in contradistinction of guardianship, and then specifies that custody should be given to the mother so long as the child is below five years in age. We must immediately clarify that this Section or for that matter any other provision includ ...
Supreme Court of India
Digvijay Singh and Others Vs Sant Ram and Others
.... The judgment of Apex Court in case of R. Kuppayee and Another Vs. Raja Gounder, relied upon by the learned counsel Mr. Kasliwal is more helpful to the appellants than to the respondents, inasmuch as it has been specifically held in the said judgment that "the position in Hindu Law is that wherea ...
Rajasthan High Court (Jaipur Bench)
Shailesh Khandelwal Vs Meenakshi Khandelwal
.... pending proceedings before a court of competent jurisdiction, will have to be borne in mind. We are conscious of the emphasis laid by the learned Counsel for the Petitioner that the lap of a mother is the natural cradle where the safety and welfare of the child can be assured and there is No. subst ...
Chhattisgarh High Court
Sh. Jitender Kumar Sharma Vs State and Another
.... , valuables, ornaments and other gifts received on the occasion of the marriage by them from the other side, or an amount equal to the value of such valuables, ornaments, other gifts and money: Provided that no order under this section shall be passed unless the concerned parties have been given ...
Delhi High Court
Gaurav Nagpal Vs Sumedha Nagpal
.... fspring, is prompted by deeper and holier feeling than the most liberal allowance of nurses'' wages could possibly stimulate. 23. It is further observed that an incidental aspect, which has a bearing on the question, may also be adverted to. In determining whether it will be for the best interest ...
Supreme Court of India
Pravat Kumar Saha Vs Dilip Pramanick
.... t, in view of section 13(1) of the Hindu Minority and Guardianship Act, 1956 the welfare of the minor shall be the paramount consideration. Section 2 of the Hindu Minority and Guardianship Act, 1956 has laid down that the provisions of the said Act shall be in addition to, and not, save as expressly ...
Calcutta High Court
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