Mother, being the only natural guardian after biological father’s death, can decide child’s surname Bhumika Indulia 4 years ago 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 Watch| Dowry Deaths & the Law: What Legal Remedies Exist?DateSeptember 9, 2025In relation toLaw Made EasyDo convicts have a fundamental right to procreate? Watch to know what Delhi High Court recently heldDateFebruary 4, 2024In relation toSCC Times NewsflashWatch the full episode on SCC Online YT Channel where we have covered everything under POSH Act and She Box in our Law Made Easy video seriesDateOctober 27, 2025In relation toLaw Made Easy
