MP High Court: Railways Liable for Deaths on Tracks if it Fails to Take Preventive Measures  ||  Ker HC: NDPS Case Stands Even if Contraband Listed in Ml, if Chemical Report Shows Equivalent Weight  ||  Kerala HC: Father’s Retirement Benefits Can Be Attached for Child Maintenance Despite S.60(1)(g) CPC  ||  Supreme Court: A Decree Declared 'Nullity' Can be Challenged at Any Stage, Including Execution  ||  SC Explains How 'Intention' & 'Knowledge' Decide if S.304 IPC Offence is Culpable Homicide Not Murder  ||  NCLAT New Delhi: Public Auction Not Required for Sale of Encumbered Assets if Charge Holders Consent  ||  SC: Rejection of Plaint is Appealable, but no Appeal Lies Against Order Refusing to Reject Plaint  ||  SC Mulls Guidelines After Accused in Lawyers’ Robes Commits Murder in Court Premises  ||  Supreme Court: Subsequent Purchaser Without Due Verification Bound by Previous Sale Agreement  ||  SC: Service Tax Not Applicable on Transfer of Title in Immovable Property    

P&H HC: Even Professional Beggar has Moral & Legal Liability to Maintain His Wife - (30 Mar 2023)

FAMILY

Punjab and Haryana High Court has observed that a husband has got a moral and legal liability to maintain his wife unable to maintain herself, even if he is a professional beggar.

Tags : PUNJAB AND HARYANA HIGH COURT   MAINTAIN   BEGGAR   HUSBAND  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved