Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe || Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments || Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them || SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances || Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy || Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services || Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required || Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case || Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection || MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations

Sunil v. State Govt. NCT of Delhi - (High Court of Delhi) (13 Aug 2015)

Cause and reason are immaterial in determining if demand made in nexus of marriage is for dowry

MANU/DE/2299/2015

Criminal

Any demand for property or a valuable security, directly or indirectly, that has nexus with marriage would constitute a demand of dowry, regardless of the cause or reason for the demand. The Court held that the money given by the deceased's father to the Appellant, used for opening a shop, was provided only because a relationship was established between the Appellant and his deceased-wife.

Relevant : Appasaheb and Anr. vs. State of Maharashtra MANU/SC/7002/2007 Durga Prasad and Anr. vs. State of M.P. MANU/SC/0396/2010 Bachni Devi and Anr. Vs. State of Haryana MANU/SC/0101/2011

Tags : DOWRY CAUSE REASON DEMAND

Share :