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Peaceful Living

Case Briefs High Courts

All HC | Can a boy and girl living together of their own free will be harassed or threatened by anyone in their peaceful living? Court restates legal position

Allahabad High Court: Dr Kaushal Jayendra Thaker, J., decided upon the prayer of protection being sought by a boy and girl living together

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Published on September 3, 2020September 3, 2020By Bhumika Indulia

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Case Briefs High Courts

Peaceful living is a right of adult married couple, no interference allowed

Allahabad High Court: A Single Judge Bench comprising of Kaushal Jayendra Thaker, J., partly allowed the writ petition where petitioner prayed for

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Published on September 25, 2018September 28, 2018By Bhumika Indulia

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