section 340 CrPC Archives

Calcutta High Court dismisses Section 340 CrPC applications due to lack of prima facie Forgery evidence

Calcutta High Court clarified that Court’s findings are confined to the allegations related to the applications under Section 340 CrPC and would not prejudice the outcome of any independent criminal cases or investigations against the petitioner.

Case Briefs High Courts

Utt HC | Before proceeding in the matter, Court has to form an opinion that an enquiry is needed; Court dismisses application moved under S. 340 CrPC

Uttaranchal High Court: Manoj Kumar Tiwari, J., dismissed a petition which was filed before this Court seeking to issue a writ, order

Case Briefs High Courts

Del HC | Interim maintenance enhanced; husband duty bound to maintain wife as per his status

Delhi High Court: Suresh Kumar Kait, J. while deciding the petition enhanced the interim maintenance amount to be paid to the wife

Case Briefs Supreme Court

Merely making contradictory statement in a judicial proceeding is not by itself always sufficient to justify a prosecution under Sections 199 and 200 IPC

Supreme Court: Dealing with the scope of initiating the proceedings under Section 340 CrPC, the Court said that the mere fact that