Court News
Woman Convicted in Dowry Death by Burning Must Serve 26 Years Before Release: Bombay High Court Says ‘The Case of the Victim Cannot Be Totally Neglected’
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Dowry DeathClear topic ×
10 articles
Court News
Anissia Batra Death Case: Delhi High Court Discharges Husband of Abetment and Cruelty Charges, Upholds Discharge of In-Laws on Dowry Death
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Court News
‘Epileptic Fit’ Story Falls Apart: Supreme Court Upholds Husband’s Life Sentence for Murder of Wife Nine Months After 1995 Marriage
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Court News
Wife Died in Toronto, Canadian Police Found No Foul Play: Supreme Court Quashes Dowry Death FIR Against Husband, Says Wedding and Diwali Gold Is Not Dowry
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Court News
Personal Bond Without Surety in a Dowry Death Case? Allahabad High Court Doubts Its Own ‘Bacchi Devi’ Bail Directions, Refers Three Questions to Larger Bench
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Court News
Bride Burnt in 1998: Delhi HC Upholds Sister-in-Law’s Life Sentence on Dying Declaration, Says Her Years as an Absconder Count Against Her
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Court News
On BSF Duty Between Shillong and Delhi: Supreme Court Quashes Dowry Death Case Against Husband After His Parents Were Acquitted
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Court News
No ‘Live Link’, No Dowry Death: Patna High Court Acquits Husband and In-Laws, Says Grave Suspicion Cannot Replace Proof Under Section 304-B
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Court News
Supreme Court Corrects Dowry Death Conviction: Seven Years in Jail Without Proof
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Court News
Supreme Court Calls Dowry a Constitutional Evil, Issues Strong Directions to End the Practice
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