abuse
Karnataka HC | Charges under Prevention of SC/ ST (Atrocities) Act are applicable only when name of a victim’s caste is taken with the intention to insult and humiliate them
The Karnataka High Court held that merely mentioning an individual’s caste during an altercation with no intention to insult, would not attract the provisions of the SC/ ST Act
‘Contradictory Dying Declarations containing consistent statements about abuse and cruelty can be considered’;Telangana High Court upholds conviction of husband
The Telangana High Court upheld the conviction of a husband under Section 498A of Penal Code, 1860 (IPC) despite there being contradictions in the dying declarations as there were consistent statements about abuse and cruelty committed on the wife in all the dying declarations.
“Fair market opportunity is the hallmark of competition”; CCI imposes hefty monetary penalty on MakeMyTrip, Goibibo and OYO for their anti-competitive practices and abuse of dominant position
Competition Commission of India: In a significant development, the Commission while deliberating upon the alleged contravention of Sections 3 and
Chhattisgarh High Court |Abusing in-laws and stopping the husband from meeting his parents would amount to cruelty
Chhattisgarh High Court: In a case relating to the appeal filed by the wife against the decision of the family
Wife subjected husband to humiliation by publicly calling him impotent and abusing him resulting in assault by husband: Husband will be convicted for murder or culpable homicide? Bom HC analyses
Bombay High Court: The Division Bench of Sadhana S. Jadhav and Prithviraj K. Chavan, JJ., modified the conviction of a husband who
Matrimonial issues are generally confined to the bedroom and the matrimonial home, away from public eye and gaze: Will strict parameters of evidence still be followed? Read Del HC’s decision
Delhi High Court: While addressing a matrimonial dispute, Division bench of Vipin Sanghi and Jasmeet Singh, JJ., held that, In cases where
Ker HC | “Mere abusive, humiliating or defamative words by itself cannot attract an offence of obscenity under Section 294 (b) of IPC”; HC quashes proceedings against person who allegedly harassed the Police
Kerala High Court: Mohammed Nias C.P., J., quashed the proceedings against the petitioner for obstructing a police officer from performing his duty.
Conviction can be based on Testimony of Child Witness: Is it obligatory for a Judge to ask the child whether he/she is able to understand questions put to her? Bom HC [Full Story]
Bombay High Court: Anuja Prabhudessai, J., opined that where the witness is of tender age (as in the instant case before the
Ker HC | Harassment, abuse and torture of wife within seven months of marriage; HC denies anticipatory bail to doctor
Kerala High Court: Shircy V., J., rejected the bail application of a doctor and his family accused of dowry demand and cruelty
Law on Domestic Violence [Protection of Women from Domestic Violence Act, 2005]
Shubhodip Chakraborty, Editorial Assistant has put this story together
P&H HC | Observation in grant of regular bail not be construed as an expression on merit of the case; bail application allowed on the ground that culpability to be determined at trial
Punjab and Haryana High Court: Fateh Deep Singh, J. allowed the application of bail on the ground that petitioner was behind the
Allegations of abuse of dominant position by Prateek Realtors India Pvt. Ltd., dismissed
Competition Commission of India (CCI): An information alleging abuse of dominant position by Prateek Realtors India Pvt. Ltd. (Prateek Realtors) with regard