SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

SC Raps Tripura High Court over Dismissing Woman's Plea to Clailm ‘Streedhan’ - (23 Nov 2015)

SC has rapped Tripura HC for dismissing plea of woman for 'streedhan' on ground that she lost right over it after judicial separation. The court said Protection of Women from Domestic Violence Act was meant to provide an effective protection to woman and court should take sensitive approach.

Tags : SC   PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT   STREEDHAN   TRIPURA HC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved