Free Legal Advice from Top Lawyers in India
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer :
• Watching porn at home is not illegal in India.
• Saving pornographic content in smart-phones, storage devices etc. is also not illegal, unless it is child pornography.
• Distribution of such contents, even via private messages like Facebook messenger, Whats app is illegal.
• Sex stories are also covered under IT Act, being sexually explicit content.
• Child pornography is totally illegal: FBI and Interpol have regularly been cracking down such contents on dark net.
• Transmission i.e., sending text, photo, video or anything obscene or containing sexually explicit act (unless for bona fide purpose like sex education) is also illegal in India.
So Merely downloading and viewing such content does not amount to an offence. Joining of whats app group is not illegal but Publication of pornographic content online is illegal. The same time Storing Cyber pornographic content is not an offence. but Transmitting cyber pornography via instant messaging, emails or any other mode of digital transmission is an offence.
Browsing or downloading Child pornography online is also a punishable offence under the Information Technology Act. The creation of child pornography is also punishable under the Act.
The act of collecting and storing cyber pornography is not an offence, but if the content involves minors, then it is punishable with imprisonment upto 5 years and fine upto 10 lakhs.
Prudence Attorney's
Ernakulam High Court , Ernakulam
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Sorry of the answer which i wrote to your question previously. The answer was unfortunately written ,it was for another questions answer. I have no option to delete or edit the answer .
In your question ,
You are major , the constitution of India provide all the right which to provide to a citizen of India . You can live separately as per your wish. But the moral obligation does not leave away from you . If your parents are aged one then senior citizen act put some obligation on you
Prudence Attorney's
Ernakulam High Court , Ernakulam
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Our law permit majority aged person can take decisions independently ...
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Dear Sir/Madam,
It is suggested that you first start leaving away from parents on the name of the job and then slowly cut all the connections with them.
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Yes Under the law Majority person can separate from her parents. You are in Employment and can justify the place of work and your home proximity .
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Hey Niyati, I went through your query. As per our law a person after attaining an age of majority is independent to take his/her own decision which, you are of-course. since you are independent working woman, you can separate from your parents. But your rights on the self acquired properties of your parents would come to an end.
Ethically, i would ask you to re consider your thoughts, as it is wrong to leave your parents behind, who had spend their entire life for your well being.
Adv. Megha Mary Thomas
Tagore Garden , West Delhi
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Legally yes and morally no. No doubt, after being "independent" you will not be striped off from your rigths as far as the ancestral property is concerned, but regarding the self acquired property of your parents, you neither have any right in present nor in future. But you must reconsider your decision.
Umesh Gandhi
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Yes you can separate from parents , you have separate from your parents this information published in news paper .all about your details in news paper.
Jaiprakash KULDEEP
Jodhpur Mahamandir , Jodhpur
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Yes, since you have reached the age of majority, you can get separated from your parents, however, you might lose the rights in the self acquired property of your parents.
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Yes you can move anywhere in india as you have attained an age of majority as per law so you are not bound by your parents or by any other person or by law.. no one can stop you by moving freely and live happily as the way you like.
Your parents can not take any action legally if you move out as per your free will.
Advocate Anshul Kulshrestha
Delhi High Court , Gautam Buddha Nagar
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Article 21 of Indian Constitution which is protection of life and personal liberty:- No person shall be deprived of his life or personal liberty except according to procedure established by law. Besides this Unless a particular personal law specifies otherwise, every person domiciled in India is deemed to have attained majority upon completion of 18 years of age that means you have the liberty to live separately but you have to abide by the procedural aspects of law and if at the older age your parent seeks your support you have to support them physically or financially
geetima borah
Uzanbazar , Kamrup
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : it is your duty to maintain your parents but you can reside separately that is another point
Md Thajuddin
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Parents are like tree who help the children to grow, give them shelter, take care, and a helping hand in all circumstances of children. So, seperatoin is not good socially, morally . However every person who has attained the age of majority has right to live as per his/her wish or choice as per our constitution.
Question : I am 18yrs old . And want to get separate from Parents. I am doing a job. Can I do so ?
Subject : Want to get separate from Parents.
Answer By Lawyer : Yes you can