Case BriefsHigh Courts

Delhi High Court: Expressing that, allegations made by the wife with regard to the husband demanding dowry and indulging in alcohol consumption,

Case BriefsHigh Courts

Delhi High Court: Mukta Gupta, J., decided a bail matter wherein the husband suspicioned to have instigated the wife to commit suicide.

Case BriefsHigh Courts

Karnataka High Court: A Division Bench of B.A. Patil and Hanchate Sanjeevkumar, JJ., upheld the decision of the trial court with regard to

Case BriefsHigh Courts

Delhi High Court: Vibhu Bhakru, J. dismissed a criminal appeal filed against the trial court whereby the appellant was convicted for offences punishable under

Case BriefsHigh Courts

Madhya Pradesh High Court: S.K. Awasthi, J., dismissed the petition filed by the petitioner under Section 482 CrPC for quashing the maintenance

Case BriefsHigh Courts

Patna High Court: Ahsanuddin Amanullah, J. dismissed an application filed under Section 482 of the Code of Criminal Procedure, 1973 praying for