Court News
Calcutta HC Acquits Army Officer in Tinder Case: False Promise to Marry Not Rape in Consensual Long-Term Relationship
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Rape Law IndiaClear topic ×
12 articles
Court News
Supreme Court Quashes Rape Case Based on False Promise of Marriage
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Court News
Allahabad High Court: Consensual Intimacy Cannot Be Retrospectively Branded as Rape
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Court News
Madhya Pradesh High Court Quashes FIR Against Army Officer: False Promise of Marriage Allegation Not Tenable
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Court News
Delhi HC Grants Anticipatory Bail to Army Officer in False Promise of Marriage Case
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Court News
Delhi High Court Denies Bail, Rules Kundali Mismatch Cannot Justify False Promise of Marriage
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Court News
Supreme Court Rules: Married Woman Cannot Claim Rape on False Promise of Marriage
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Court News
Punjab & Haryana HC: Rape Charges Cannot Be Used to Force Marriage
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Court News
Allahabad High Court Quashes Rape Conviction, Highlights Rise of Live-In Relationships Among Youth
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Court News
Supreme Court’s Liberal Approach: Rape Cases on False Promise of Marriage Must Be Judged with Nuance
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Court News
Supreme Court: Victim’s Testimony Central in Rape Trials, FIR Alone Cannot Secure Conviction
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Court News
Supreme Court Flags Disturbing Trend: Criminal Law Misused When Consensual Relationships Break Down
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