SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

Mad. HC: Act of the Wife in Merely Watching Porn Privately by Itself May Not Constitute Cruelty - (20 Mar 2025)

FAMILY

Madras HC has observed that the act of the wife in merely watching porn privately by itself may not constitute cruelty to the husband. It may affect the psychological health of the viewing spouse which by itself will not amount to treating the other spouse cruelly.

Tags : MADRAS HIGH COURT   PSYCHOLOGICAL HEALTH   WATCHING PORN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved