IT Rules Amendment 2023: Bombay High Court Strikes Down Amendment on Fact Check Units  ||  IT Rules Amendment 2023: Bombay High Court Strikes Down Amendment on Fact Check Units  ||  Raj. HC: MACT Empowered to Recall Order if Obtained through Fraud or Misrepresentation  ||  MP HC: While Hearing Bail Plea of Juvenile, Gravity of Offence Shouldn’t be Considered  ||  Orissa HC: Permanent Committee Can’t Withhold Candidature Without Submitting Names to Full Court  ||  Bom. HC: Person Working as Waiter Where Women are Dancing Cannot be Booked for Obscenity  ||  SC Allows Candidate with 45% Speech & Language Disability to Pursue Medical Education  ||  SC: In Acquittal Appeal, HC to Record Clear Finding While Reversing Judgement  ||  SC: Cannot Attach Contributory Negligence of Driver Vicariously to Passengers  ||  SC: Literal Construction to Be Considered if Language of Instrument/Document Is Clear & Unambiguous    

SC: Taking Custody of Jewellery for Safety Cannot Constitute Cruelty Under Section 498A IPC - (14 Jan 2022)

CRIMINAL

Supreme Court has observed that taking custody of jewellery for safety cannot constitute cruelty within the meaning of Section 498A of the Indian Penal Code, 1860.

Tags : SUPREME COURT   TAKING CUSTODY OF JEWELLERY  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved