SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void  ||  SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family  ||  J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation  ||  Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act  ||  J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable  ||  Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail  ||  Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence  ||  Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla  ||  Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator    

Madras HC: Proceedings U/S 12 of DV Act Can Be Challenged Only Under Article 227 - (18 Nov 2022)

CRIMINAL

Madras High Court has held that proceedings under Section 12 of Domestic Violence Act can be challenged in High Court only under Article 227 of Constitution and not by invoking the court's power under Section 482 of CrPC.

Tags : MADRAS HIGH COURT   DOMESTIC VIOLENCE   CONSTITUTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved