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    

Madras HC: Petition Under Article 227 Maintainable for Both Civil and Criminal Proceedings - (14 Jun 2021)

CONSTITUTION

Madras High Court has held that a petition under Article 227 of the Constitution of India, 1949 is maintainable to seek the quashing of proceedings under the Protection of Women from Domestic Violence Act 2005 regardless of whether proceeding is civil or criminal in nature. The Court has observed that Article 227 is "forum-neutral", which makes no distinction between civil court and criminal court.

Tags : MADRAS HIGH COURT   PETITION UNDER ARTICLE 227  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved