monetary relief Archives

Kerala High Court| Section 31 of Domestic Violence Act only applies to breach to protection orders; No penalty can be imposed for failure to pay maintenance

Kerala High Court held that Section 31 of D.V Act would apply only on violation of protection order passed under Section 20 of the D.V Act.

Case Briefs High Courts

Whether right to claim monetary reliefs, protection order and compensation under the D.V. Act, extinguish on death of “aggrieved person”? Bom HC explains

Bombay High Court: Sandeep K. Shinde, J., examines whether an application under Section 12 of the Domestic Violence Act on behalf of

Case Briefs High Courts

Due to employer’s negligence, an employee suffered 100% disability | Read how Del HC emphasises on principle of res ipsa loquitur and strict liability to pronounce decision

Delhi High Court: Anup Jairam Bhambhani, J., emphasizing the principle of res ipsa loquitur and placing a detailed explanation on the same

Case Briefs High Courts

Bom HC | Classic case of unfair labour practice: Workmen not given permanency on being engaged in a rotational pattern || Pool of Temporaries, Termination, Perennial Work & more

Bombay High Court: S.C. Gupte, J., addressed a group of petitions that challenged four sets of identical awards passed by Labour Courts

Case Briefs High Courts

Cal HC | A mother is entitled to claim relief under Domestic Violence Act against his son; law on “aggrieved person” under DV Act restated

Calcutta High Court: Madhumati Mitra, J., dismissed an application filed against the order of the Sessions Judge whereby he upheld the order passed

Case Briefs High Courts

Del HC | Wife can claim monetary relief under S. 20 of Domestic Violence Act in addition to maintenance under S. 125 CrPC; trial court order holding contrary set aside

Delhi High Court: Sanjeev Sachdeva, J., reiterated that proceedings under the Protection of Women from Domestic Violence Act, 2005 and under Section 125

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC: 15 students of Tribal communities get Rs. 30 lakh as relief for missing NEET due to the negligence of teachers in Tripura

National Human Rights Commission: On the recommendations of the National Human Rights Commission, 15 students of the State run Eklavya Model Residential School,