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    

Bombay High Court Orders to Re-Unite A Hindu Husband with His Muslim Wife - (23 Nov 2015)

Bombay High Court on plea of a Hindu husband whose wife was reportedly kept captive in Gujarat by her relatives since July following opposition to her marriage with petitioner in June, has directed Rajasthan police to produce her (being in custody of Rajasthan police). She was also forcefully remarried later.

Tags : BOMBAY HIGH COURT   RAJASTHAN POLICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved