SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Bombay High Court: Financial Deprivation Amounts to Economic Abuse Under Domestic Violence Act, 2005 - (27 May 2019)

CRIMINAL

Bombay High Court has observed that financial deprivation amounts to economic abuse under the Protection of Domestic Violence Act, 2005. Court held that if a widow in a joint family, who is entitled to financial resources, is deprived of them then it qualifies as economic abuse.

Tags : BOMBAY HIGH COURT   DOMESTIC VIOLENCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved