Court News
Husband Doubted the Child’s Paternity but Refused a DNA Test: Karnataka High Court Sets Aside His Divorce, Says Desertion Petition Came Too Early
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
DNA TestClear topic ×
7 articles
Court News
No DNA Test for a Child When Paternity Is Undisputed: Kerala High Court Orders Correction of Father’s Name in Birth Register, Urges Law Change
Read article ↗
Court News
‘A Child Cannot Be Used as a Pawn’: Madras High Court Rejects Husband’s DNA Test Plea Filed Years Into Wife’s Case, Imposes ₹50,000 Costs
Read article ↗
Landmark Judgements
DNA Is Not a Default: Supreme Court Reaffirms the Legitimacy Presumption, Allows Paternity Tests Only on “Eminent Need”
Read article ↗
Court News
Supreme Court Upholds DNA Testing in Paternity Disputes Despite Acquittal
Read article ↗
Court News
AP High Court: No DNA Tests of Children to Prove Wife’s Adultery
Read article ↗
Court News
Madhya Pradesh High Court Allows DNA Test of Child to Prove Wife’s Adultery
Read article ↗