Kar HC | When can Court presume under S. 113-A Evidence Act, that dowry death has been caused? HC explains
Karnataka High Court: A Division Bench of B.A. Patil and Hanchate Sanjeevkumar, JJ., upheld the decision of the trial court with regard to
ill-treatment
Bom HC | “Easy to accuse somebody of ill-treatment after someone dies, but not wise to convict somebody based on general statements”; Every Cruelty is not an offence under S. 498A IPC
Bombay High Court: K.R. Shriram, J., while deciding the appeal filed impugning the order and judgment passed with regard to acquittal for
Bom HC | Accused having secured acquittal, presumption of innocence is further reinforced, reaffirmed and strengthened by trial court
Bombay High Court: K.R. Shriram, J., while upholding the decision of the trial court with regard to the acquittal of the accused,
Bom HC | Reiteration by husband of cruelty inflicted by mother-in-law held sufficient to quash acquittal for offence under S. 498-A IPC
“There is pain in being a woman, yes but there is pride in it too.” -Marry Pauline Lowry Bombay High Court: A
Bom HC | In-laws acquitted of offences under Ss. 306 and 498-A, veracity of dying declaration of deceased doubted
Bombay High Court: In absence of convincing evidence for sustaining the conviction of the appellants (in-laws), Sadhana S. Jadhav, J. reversed the trial
NHRC Notice | Ill-treatment of Kashmiri people and students in different parts of the country post Pulwama terror attack
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports regarding attack on Kashmiri people, including students
Asking wife to cook properly is not ill-treatment as envisaged in Penal Code
Bombay High Court: A Single Judge Bench comprising of Sarang V. Kotwal, J., dismissed an appeal concerning the aspect of cruelty being
Senior citizens entitled to institute application seeking eviction of son/ daughter or other legal heir on grounds of ill-treatment or non-maintenance
Delhi High Court: A Division Bench of the Delhi High Court comprising of Siddharth Mridul and Deepa Sharma, JJ., dismissed a Letters