Court News
Can a Husband Get His Wife’s Family Prosecuted for ‘Giving’ Dowry? Supreme Court Says Section 7(3) of the Dowry Prohibition Act Protects Them
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10 articles
Court News
Vague Allegations Against In-Laws Cannot Sustain a 498A Case: Supreme Court Quashes Proceedings
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Court News
Supreme Court Clarifies Arbitration Law: Seat vs. Venue Distinction
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Court News
Supreme Court Shields Wives from Prosecution Under Dowry Law
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Court News
Supreme Court: Delay in Filing Complaint Can Be Fatal in Matrimonial Disputes
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Court News
Supreme Court Clarifies: Quarrel With Daughter-in-Law Not Cruelty or Dowry Harassment
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Court News
Karnataka High Court: Section 498A IPC Targets Grave Cruelty, Not Incompatibility in Marriage
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Court News
Noida Marriage Row: Couples Ending Marriages Over Trivial Issues, Legal Battles Rising
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Court News
Supreme Court Calls Dowry a Constitutional Evil, Issues Strong Directions to End the Practice
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Court News
Allahabad High Court: NOC from Previous Counsel Not Mandatory for Bail Applications
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