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AdoptionClear topic ×

3 articles

Claimed a Job as ‘Adopted Daughter’ Without an Adoption Deed: MP High Court Rejects Compassionate Appointment Eight Years After Employee’s Death

Court News

Claimed a Job as ‘Adopted Daughter’ Without an Adoption Deed: MP High Court Rejects Compassionate Appointment Eight Years After Employee’s Death

10 Nov 2026Read article ↗

Motherhood Is Not Measured by the Child's Age: The Three-Month Cap on Adoptive Maternity Benefit Falls

Landmark Judgements

Motherhood Is Not Measured by the Child's Age: The Three-Month Cap on Adoptive Maternity Benefit Falls

31 Oct 2026Read article ↗

Two Children? No Adoption of a ‘Normal’ Child: Delhi HC Says CARA’s Referral Error Cannot Override Adoption Regulations, Orders Safeguards

Court News

Two Children? No Adoption of a ‘Normal’ Child: Delhi HC Says CARA’s Referral Error Cannot Override Adoption Regulations, Orders Safeguards

28 Oct 2026Read article ↗