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    

Supreme Court: Seeking Financial Assistance can Also Amount to Demand for Dowry - (20 Dec 2019)

CRIMINAL

Supreme Court has observed that seeking financial assistance can also constitute demand for dowry. The Court noted that any money or property or valuable security demanded by any of the specified persons in Section 2 of the Dowry Prohibition Act, 1961 at or before or at any time after the marriage which is reasonably connected to the death of a married woman would necessarily be in connection with or in relation to the marriage unless the facts of a given case clearly point out otherwise.

Tags : SUPREME COURT   DOWRY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved