Poonam Gandhi Vs State (Nct) Of Delhi & Ors
.... he brother-in-law]. Respondent Nos. 5 and 6 were admittedly living in a separate household on a distinct floor of the East Azad Nagar property since 2013. Moreover, the Appellate Court observed that Petitioner was not seeking any relief of residence in the shared household with either Respondent ...
Delhi High Court
Sachin Dogra Vs Anju Bala
.... which is not imposed in accordance with the law which permits imposition of the tax, or in the levy, assessment and collection of which rights of the tax-payer are infringed in a manner not warranted by the statute, a proceeding to obtain relief whether it is from the tribunal set up by the tax ...
High Court Of Himachal Pradesh
Naimullah Sheikh And Another Vs State Of U.P. And 3 Others
.... granted under the DV Act has to be seen in a different perspective. 11. With the above perspective in mind, lets go through some of the judgments of the Supreme Court and the High Court as below:- In Noor Saba Khatoon vs. Mohd. Quasim; (1997) 6 SCC 233, before the Supreme Court, a Mus ...
Allahabad High Court
Zeba Mohasin Pathan @ Zeba Easak Pathan And Others Vs State Of Maharashtra And Others
.... d for matters connected therewith or incidental thereto.” 9. What is of great significance is that the 2005 Act is to provide for effective protection of the rights of women who are victims of violence of any kind occurring within the family. The preamble also makes it clear that the reach ...
Bombay High Court
Deepali Chopra @ Deepali Ahuja Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Social Welfare, Lko. And Others
.... sought for in addition to and along with any other relief that the aggrieved person may seek in such suit or legal proceeding before a civil or criminal court.(3) In case any relief has been obtained by the aggrieved person in any proceedings other than a proceeding under this Act, she shall be ...
Allahabad High Court, Lucknow Bench
Virendra Kumar Kushwaha And 4 Others Vs State Of U.P And Another
.... but it has to be exercised in accord with the guideline en-grafted in such power viz.: (i) to secure the ends of justice, or (ii) to prevent abuse of the process of any court." 17. In Criminal Appeal No. 675 of 2019 arising out of SLP (Crl.) No. 1151 of 2018, Mohd. Allauddin Khan v. S ...
Allahabad High Court
Hitesh Mahanta And 2 Ors Vs State Of Assam And Anr
.... ould be conducted are more civil in nature. The protection orders that would be granted under Section 18, the residence orders that would be granted under Section 19, the monetary reliefs that would be granted under Section 20, the custody orders that would be granted under Section 21 and the co ...
Gauhati High Court
Radical ARC Ventures Pvt Ltd Vs State Nct Of Delhi
.... the DV Act is concerned, would not stand the test in the light of the decision of the Hon'ble Supreme Court in the case of Satish Chander Ahuja (supra). 40. Consequently, this Court finds that this instant petition under Section 482 Cr.PC is maintainable. The submission and contention of th ...
Delhi High Court
Saktipada Sannigrahi & Anr. Vs State Of West Bengal & Anr.
.... together in a shared household at any point of time. 12. On perusal of the written complaint dated 17th February, 2020 it appears that no specific allegation has been attributed against the present petitioners. It also appears from the application filed under Section 12 of the said Act that ...
Calcutta High Court (Appellete Side)
Sunil Kumar Shukla And 3 Others Vs State Of U.P. And 2 Others
.... nts relied by learned counsel for the parties, it is found that the submission raised by learned counsel for the petitioners is not sustainable as the word "adult male" in Section 2(q) of the Act, 2005 has been struck down by Hon'ble the Supreme Court in the case of Hiral P. Harsora (s ...
Allahabad High Court
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