Omana Thomas Vs Ajith Prakash
.... ission of the learned Senior that 'satisfaction' for the purpose of Section 19 cannot be split up and segregated as between the reliefs under Section 19(1)(a) and the one under Section 19(1)(b). 6. Having heard the learned Senior Counsel appearing for the respective parties, this Court will ...
High Court Of Kerala
Shaurabh Kumar Tripathi Vs Vidhi Rawal
.... g, which shall not ordinarily be beyond three days from the date of receipt of the application by the court. (5) The Magistrate shall endeavour to dispose of every application made under sub-section (1) within a period of sixty days from the date of its first hearing.” 16. ...
Supreme Court Of India
Sushila Devi Mittal Vs Shikha Garg
.... caution and be judicious in entertaining criminal proceedings arising out of domestic disputes; and such proceedings should only be entertained when specific allegations are made with supporting material. 16 . In the Written Submissions, the Respondent-Complainant-Smt. Shikha Garg submitte ...
Delhi High Court
Akshay Thakur Vs State Of H.P. And Ohers
.... edings under Sections 12, 15,18,20,21,22 and 23 and offences under Section 31 shall be governed by the provisions of Cr.P.C. 11. Certain rules have been framed under Section 37 of the Act, which enables the Central Government to make rules. 12. Rule 15 of the Protection of Women from D ...
High Court Of Himachal Pradesh
Rashmi Roshan @ Nigar Vs Union Of India Represented Through Secretary Ministry Of Defence
.... egistering a marriage, issues a Solemnisation Certificate in his capacity as Priest, as defined by Section 2(e) of the Act. Neither the Act nor the Rules insist upon the presence of the Priest during Registration. The scope of Registration is to check the identity of the parties and the witnesses ...
Orissa High Court
Surendra Kumar And Anr Vs State State Of U.P. And Anr
.... A similar view has been taken by this Court in the case of Ashoke Mal Bafna (supra). 40. In the present case, leaving aside there being no reasons in support of the order of the issuance of process, as a matter of fact, it is clear from the order of the learned Single Judge of the High Cour ...
Allahabad High Court
Fathima Vs Vappinu
.... not in derogation of the provisions of any other law, for the time being in force. 17. Section 26 of the DV Act provides that any relief available under Sections 18 to 22 may also be sought in any legal proceeding, before a civil Court, family Court or a criminal Court, affectin ...
High Court Of Kerala
Prakash And Others Vs State Of Maharashtra And Another
.... being the matter of delicate analysis of human behaviour, each case is required to be examined on its own facts, while taking note of all the surrounding factors having bearing on the actions and psyche of the accused and the deceased. 16.2. We may also observe that human mind could be aff ...
Supreme Court Of India
Manjubai And Others Vs Padamsingh
.... ught within the inclusive definition of the term '''wife'' consistent with the objective. However, under the law a second wife whose marriage is void on account of the survival of the first marriage is not a legally wedded wife and is, therefore, not entitled to maintenance under this provision. ...
Madhya Pradesh High Court (Indore Bench)
Sanjay Bapurao Aarewar Vs Sangita Sanjay Aarewar
.... rt was of the opinion that after passing the decree of divorce the wife is not entitled to the reliefs claimed under the PWDV Act including the relief of grant of maintenance. However, the Hon’ble Apex Court in the case of Prabha Tyagi (supra) has referred all the earlier Judgments on this asp ...
Bombay High Court (Nagpur Bench)
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