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P&H HC Disapproves of False Assertions Made by Parties in Maintenance Suit - (21 Mar 2022)

CRIMINAL

Punjab and Haryana High Court has observed that false assertions should be discouraged by parties while they come to the Court seeking reliefs. The Court observed thus in connection with a case of a woman who hid her job details and her earnings in a maintenance plea filed by her under Section 125 of CrPC.

Tags : PUNJAB AND HARYANA HIGH COURT   FALSE ASSERTIONS   MAINTENANCE SUIT  

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