Supreme Court: Compassionate Appointees Cannot Later Claim Entitlement to a Higher Post  ||  NCLAT New Delhi: Insolvency Pleas Cannot Be Admitted When Information Utility Records Show a Dispute  ||  NCLAT: Issuing Cheques For Another Entity’s Liabilities Does not Constitute Operational Debt  ||  NCLAT: SEBI Penalties Imposed After Liquidation Begins are Not Admissible as Claims  ||  NCLT Reiterates That an Auction Purchaser is Not Liable For a Corporate Debtor’s Electricity Dues  ||  Delhi HC Upholds Interim Injunction Against 'Power Flex' in Bata’s Trademark Infringement Case  ||  Calcutta High Court: Mere Presence of Alcohol in Post-Mortem Cannot Bar Compensation to Heirs  ||  Kerala High Court: Review Petition Cannot Be Entertained Against an Order Refusing Arbitration  ||  J&K High Court: Umadevi Judgment Does not Justify Perpetual Temporary Employment  ||  SC: Public Premises Act Prevails over State Rent Laws For Evicting Unauthorised Occupants    

Ker. HC: Penalty for Breach of Protection Order Appli. Where Order is in Addition to Residence Order - (09 Jul 2024)

CRIMINAL

Ker. HC has observed that while granting protection to a woman in a domestic relationship, if her right to a shared household is protected expressly, such an order can qualify as a protection order also.

Tags : KERALA HIGH COURT   RESIDENCE ORDER   SHARED HOUSEHOLD  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved