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2 articles

No Pre-Marriage ‘Deal’ Needed: MP High Court Says Dowry Demanded After Wedding Is Punishable, Restores 498A Conviction

Court News

No Pre-Marriage ‘Deal’ Needed: MP High Court Says Dowry Demanded After Wedding Is Punishable, Restores 498A Conviction

28 Oct 2026Read article ↗

Vague Allegations, Six-Year Delay: Supreme Court Quashes Dowry Case Against Sister-in-Law and Elderly Parents-in-Law

Court News

Vague Allegations, Six-Year Delay: Supreme Court Quashes Dowry Case Against Sister-in-Law and Elderly Parents-in-Law

28 Oct 2026Read article ↗