Praveen Kumar Vs Pooja Arya
.... nth until 2022. However, she was compelled to resign from her position due to the demands of single-handedly raising the minor child, coupled with the burden of long commuting hours. These circumstances, as reflected in the pleadings and submissions, reasonably explain her discontinuation from e ...
Delhi High Court
Rajesh Chaddha Vs State Of Uttar Pradesh
.... the Complainant wife cannot be brushed aside. The deposition of the father of the Complainant does establish that the Complainant was time and again harassed, and beaten her up for not bringing enough dowry. Reliance was placed on Bhagwan Jagannath Markad v. State of Maharashtra (2016) 10 SCC ...
Supreme Court Of India
Ms. Sharanjit Kaur Kohli Vs Ramandeep Singh Kohli
.... conduct of the other spouse, is to be drawn. Reference may be drawn to the decisions passed by the Supreme Court in Dr. N. G. Dastane v. Mrs. S. Dastane , (1975) 2 SCC 326; V. Bhagat v. D. Bhagat , (1994) 1 SCC 337; Parveen Mehta v. Inderjit Mehta , (2002) 5 SCC 706 and A. Jayachandra v Ane ...
Delhi High Court
Tejasswi Sharrma And Ors Vs State Of Nct Of Delhi & Anr
.... and the genuineness of the parties entering into settlement. Respondent no.2 and the petitioner no.1 have been identified by the learned counsel and the IO. This pre verified report along with the petition may be placed before the Hon'ble Court on 8th May 2025.” 5. Parties ...
Delhi High Court
Narender Kumar & Ors Vs State Nct Of Delhi & Anr
.... no.2 and the petitioner nos. 1, 2, 3 & 4 have been recorded to ascertain the veracity and the genuineness of the parties entering into settlement. Respondent no.2 and the petitioner nos. 1, 2, 3 & 4 have been identified by the learned counsel and the IO. Let the pre-verif ...
Delhi High Court
Dr. Ritesh Kumar Singh @ Ritesh Kumar Singh Vs State Of Jharkhand
.... nal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to a criminal court for compounding the offences under Section 320 of the Code. Inherent power is of wide plenitude with no statutory limitation but it has to be exercised i ...
Jharkhand High Court
Shivani And Ors. Vs State Of Uttarakhand And Ors.
.... mplaint, and Section 320 of Cr.P.C. does not limit or affect the powers under Article 226 of the Constitution of India. 9. Learned counsel for the parties also drew the attention of this Court towards the ruling of Gian Singh v. State of Punjab and another , (2013) 1 SCC (Cri) 160 , in wh ...
Uttarakhand High Court
Ashutosh Rajan And Ors. Vs State Of Uttarakhand And Ors.
.... of Cr.P.C. does not limit or affect the powers under Article 226 of the Constitution of India. 9. Learned counsel for the parties also drew the attention of this Court towards the ruling of Gian Singh v. State of Punjab and another, (2013) 1 SCC (Cri) 160 , in which Hon’ble Supreme Cour ...
Uttarakhand High Court
Disha Kapoor Vs State Of Uttar Pradesh & Ors
.... oceeding for restitution of conjugal rights under Section 9 of the HMA. The petition filed for annulment of marriage by the first respondent was allowed and that filed by the petitioner was dismissed by a common judgment. An appeal is said to have been filed from the said judgment of the Family ...
Supreme Court Of India
Dr. Madhu Upadhyay Vs Dr. Kumar Saurabh Priyadarshi
.... ural justice. 7. The order dated 14.03.2023 refers about the issuance of notice through the goswara, but, without getting a service report thereof, all of a sudden, on 20.03.2023 the draft of paper publication was accepted from the respondent-husband for allowing him to go for the paper pub ...
Jharkhand High Court
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