Calcutta HC: Cannot Deny Electricity Solely on Ground of Not Furnishing Ownership  ||  Madras HC: Cannot Hold Protests at Whim and Fancies  ||  Bombay HC: March of Development in Mumbai Cannot Trample Heritage Structures  ||  P&H HC: Seriousness of Offence of Drug Trafficking Can’t Trample Constitutional Safeguards  ||  Bombay HC: Cannot Deny ‘Right to Life’ to Accused who is in Custody  ||  Ker HC: Action Must be Taken against Private Nursing Colleges Not Paying Teachers as per Regulations  ||  Kerala HC: Can Make IRCTC Responsible for Managing Waste in Railway Stations  ||  J&K HC: Magistrate Can Revoke Orders or Drop Proceedings if No Case is Made Out  ||  Kerala HC Directs Placing of Draft Guidelines for Dealing With Snake Bites in Schools  ||  J&K HC: Cannot Equate Irregular Appointments with Illegal Appointments    

Cal. HC: Promise to Marry After Divorce Doesn’t Amount to Cheating - (28 Apr 2023)

CRIMINAL

Calcutta High Court while observing that promise to marry after divorce made by accused was not promise simplicitor, it was contingent on dissolution of his marriage that was subsisting, has held that the same would not by itself amount to cheating as victim consciously accepted risk of uncertainty.

Tags : CALCUTTA HIGH COURT   PROMISE TO MARRY   DIVORCE   CHEATING  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved