SC Refuses to Entertain PIL Seeking Criminalisation of Sexual Offences Against Men, Trans Persons  ||  SC: If Sale Hit by Lis Pendens, Bona Fide Purchase Can’t be Used as a Defence  ||  SC: Lawyer Covered Within Doctrine of Absolute Privilege While Responding During Proceedings  ||  SC: If Public Land Used Without Compliance of Condition, Land Will be Restored to Original Condition  ||  Supreme Court: A Sale Cannot be Said to be a Contract  ||  Kerala HC: The More Popular You Become, Your Rights Also Diminish to That Extent  ||  SC: Right Claimed Under A. 29 for Preserving Language Can’t Result in an Absolute Right  ||  Bombay High Court: Person Shaking Neck Towards Woman While Riding is Not Stalking  ||  SC: By Operation of S. 31(7)(b), Sum Directed to be Paid Under Arbitral Award Shall Carry Interest  ||  SC: By Operation of S. 31(7)(b), Sum Directed to be Paid Under Arbitral Award Shall Carry Interest    

Kar. HC: Husband Misusing Wife’s Signed Cheque Constitutes Cruelty - (12 Sep 2023)

FAMILY

Karnataka High Court has held that husband making wife a scapegoat by subjecting her to criminal proceedings initiated by his creditors by misusing her signed cheque constitutes cruelty.

Tags : KARNATAKA HIGH COURT   CRUELTY   CHEQUE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved