Patna High Court
Case BriefsHigh Courts

The essential element of dowry is payment or demand of money, property or valuable security given or agreed to be given as “consideration of marriage”.

Case BriefsSupreme Court

Supreme Court: Explaining the scheme of provisions under the Central Excise Act, 1944, the 3-judge bench of SA Bobde, CJ and AS

Op EdsOP. ED.

by Ayush Pandia*