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Cal. HC: Mental Cruelty Can’t Have Uniform Standard in Matrimonial Cases - (08 Aug 2023)

CRIMINAL

Calcutta High Court while observing that Mental cruelty is a state of mind and such feeling and intensity are felt differently by each person, has observed that it is impossible to have a uniform standard to decide ‘mental cruelty’ in different cases as facts and circumstances are not same.

Tags : CALCUTTA HIGH COURT   MENTAL CRUELTY   UNIFORM STANDARD   MATRIMONIAL CASES  

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