CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Cal. HC: Promise to Marry After Divorce Doesn’t Amount to Cheating - (28 Apr 2023)

CRIMINAL

Calcutta High Court while observing that promise to marry after divorce made by accused was not promise simplicitor, it was contingent on dissolution of his marriage that was subsisting, has held that the same would not by itself amount to cheating as victim consciously accepted risk of uncertainty.

Tags : CALCUTTA HIGH COURT   PROMISE TO MARRY   DIVORCE   CHEATING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved