Mother, being the only natural guardian after biological father’s death, can decide child’s surname Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Published on July 30, 2022October 16, 2025By Bhumika Indulia Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Related Leave a comment
Case Briefs, High Courts Undertaking missionary activities without requisite permission violative of Citizenship Act: Madras HC upholds cancellation of American Citizen’s OCI registration
Case Briefs, Supreme Court Digital Arrest Scams: Supreme Court calls for mandatory compensation by financial institutions for victims of cyber frauds, emphasises preventive safeguards
Case Briefs, High Courts “Review petition cannot become an appeal in disguise”; Delhi HC reiterates scope of review under Order 47 Rule 1 CPC
Legislation Updates, Rules & Regulations FSSAI milk logo: all milk and milk products to carry a prescribed logo from 1 July 2028
Case Briefs, High Courts Public purpose cannot be a pretext for private benefit: Bombay HC quashes acquisition of 84 hectares of Tata Power Bhivpuri Hydro Project Land under MID Act
Case Briefs, High Courts Political satire crosses line when it attacks individual dignity: Inside Delhi HC order directing takedown of CM Rekha Gupta’s defamatory AI-generated deepfakes