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Jharkhand High Court: Anubha Rawat Choudhary, J., acquitted a person convicted under Section 497 of IPC contrary to the law laid down
Patna High Court: The Bench of Ahsanuddin Amanullah, J. quashed criminal proceeding filed in the year 2013 under Section 497 of the
Bombay High Court: A Single Judge Bench comprising of M.G. Giratkar, J. allowed revision petition and set aside appellant’s conviction under Section 497
The civility of a civilization earns warmth and respect when it respects more the individuality of a woman. The said concept gets
Supreme Court: A five-Judge Constitution Bench consisting of CJ Dipak Misra, R.F Nariman, A.M Khanwilkar, Dr D.Y Chandrachud and Indu Malhotra, JJ.,
Supreme Court: The 5-Judge Constitution bench comprising of CJ Dipak Misra and RF Nariman, AM Khanwilkar, Dr DY Chandrachud and Indu Malhotra,
Supreme Court: The 5-Judge Constitution Bench comprising of CJ Dipak Misra and Rohinton Fali Nariman, AM Khanwilkar, Dr DY Chandrachud and Indu
Supreme Court: Agreeing to hear the petition that sought for examining Section 497 of Penal Code, the 3-judge bench of Dipak Misra,