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Calcutta HC: Economic Abuse Enables DV Case at Current Residence - (19 Feb 2026)

CRIMINAL

Calcutta HC has held that under the Domestic Violence (DV) Act, a court has jurisdiction where the aggrieved person temporarily resides or where a cause of action arises. "Economic abuse" is considered a continuous cause of action, justifying the case filing where the victim currently lives

Tags : CALCUTTA HIGH COURT   DOMESTIC VIOLENCE   ECONOMIC ABUSE  

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