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Delhi Court: Domestic Violence Act Does Not Override Personal Laws - (04 Aug 2016)

A Delhi Court, while observing that the ‘Protection of Women from Domestic Violence (PWDV) Act does not override personal laws completely’, has reduced interim relief granted to a Muslim widow from Rs.30,000 to 15,000 per month.

Tags : DELHI COURT   ‘PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE (PWDV) ACT   PERSONAL LAWS  

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