Delhi HC: Passing Off is a Distinct Right, Which Resides in its Own Common Law Space  ||  Delhi HC Seeks ICICI’s Response on Plea Alleging Lack of Accessibility Standards for PWDs  ||  Bombay HC: Saying ‘I Love You’ in with No Sexual Intent Isn’t Sexual Harassment  ||  Rajasthan HC: Centre & State to Issue Directions Regarding Excessive Use of Mobile Phones by Children  ||  Allahabad HC: Undressing Woman but Failing to Commit Intercourse Amounts to ‘Attempt to Rape’  ||  MP HC: Taxpayers with Appeals that are Pending are Eligible for 50% Relief under Samadhan Scheme  ||  Del. HC: Indian Citizen Apprehending Arrest for Offence Committed Abroad Can Invoke Sec. 438 of CrPC  ||  Delhi HC: Can Grant Ad-Interim Maintenance without Filing Specific Application  ||  Delhi HC: Govt. to Take Steps for Involving Mental Health Professionals in Premature Release Process  ||  Del. HC: “Goodwill” for Purposes of Passing off, is in the Name Under Which Business Is Done    

Cal. HC: Misuse of Section 498A Unleashing New Legal Terrorism - (22 Aug 2023)

CRIMINAL

Calcutta High Court while quashing a criminal proceeding has remarked that the legislature has enacted the provision of Section 498A to strike out the dowry menace from the society, but it is observed in several cases that by misusing of said provision new legal terrorism is unleashed.

Tags : CALCUTTA HIGH COURT   SECTION 498A   LEGAL TERRORISM  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved