Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Marriage Certificate Comes Back to Haunt Kolkata Man in Wife's Murder Case - (01 Jun 2018)

Malik was held to be a juvenile as on the date of the incident, September 10, 2014, by the Calcutta High Court last year. The a Supreme Court bench, in a recent order, underlined that the marriage document certifies Malik to be 21 years of age on the date of marriage.

Tags : COURT   HIGH COURT   SUPREME COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved