Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common  ||  Gujarat HC Quashes Cruelty FIR Against Mother-in-Law as Complainant’s Earlier Marriage Subsisted  ||  Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels    

P&H HC: S.24 CPC Can't Be Construed Loosely To Allow Transfer On Frivolous & Flimsy Grounds - (06 May 2022)

CIVIL

Punjab and Haryana High Court, while dealing with a transfer application concerning a matrimonial dispute, held that provisions of Section 24 of Code of Civil Procedure, 1908 cannot be construed so loosely to come to the aid of a party on frivolous and flimsy grounds.

Tags : PUNJAB AND HARYANA HIGH COURT   SECTION 24   CODE OF CIVIL PROCEDURE   1908   MATRIMONIAL DISPUTE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved