REGENT COMPUTRONICS PVT. LTD.

Arul Daniel Appellant

V/S

SUGANYA Respondents

Referred Judgements :-

MUHAMMAD SULAIMAN KHAN VS. MUHAMMAD YAR KHAN [REFERRED TO]
NATIONAL TELEPHONE CO. LTD. VS. POSTMASTER GENERAL [REFERRED TO]
DR.SANDEEP SHEKAR SHETTY VS. DR.SARIKA SANDEEP SHETTY [REFERRED TO]
SANDIP MRINMOY CHAKRABARTY VS. RESHITA SANDIP CHAKRABARTY [REFERRED TO]
SANJAY KUMAR SRIVASTAVA VS. CHIEF JUSTICE [REFERRED TO]
COMMISSIONER OF INCOME TAX WEST BENGALI CALCUTTA VS. BENOY KUMAR SAHAS ROY [REFERRED TO]
NAND LAL MISRA VS. KANHAIYA LAL MISRA [REFERRED TO]
S A L NARAYAN ROW N D MEHROTRA VS. ISHWARLAL BHAGWANDAS VRAJLAL KEWALDAS [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
K M MATHEW VS. STATE OF KERALA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
STATE OF WEST BENGAL VS. SUJIT KUMAR RANA [REFERRED TO]
ADALAT PRASAD VS. ROOPLAL JINDAL [REFERRED TO]
RAGHUNATH RAI BAREJA VS. PUNJAB NATIONAL BANK [REFERRED TO]
ABDUL RAZAK VS. MANGESH RAJARAM WAGLE [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
V B DMONTE VS. BANDRA BOROUGH MUNICIPALITY [REFERRED TO]
BALAN NAIR VS. BHAVANI AMMA [REFERRED TO]
M A MONY VS. M P LEELAMMA [REFERRED TO]
VIJAYALEKSHMI AMMA VS. BINDU [REFERRED TO]
ANISH ANTONY THIMOTHY VS. NEETHA [REFERRED TO]
LAKSHMANAN VS. SANGEETHA [REFERRED TO]
DOROTHY THOMAS VS. REX ARUL [REFERRED TO]
K. RAJAMANICKAM AND ORS. VS. STATE OF TAMIL NADU, [REFERRED TO]
KUNAPAREDDY @ NOOKALA SHANKA BALAJI VS. KUNAPAREDDY SWARNA KUMARI & ANR [REFERRED TO]
C V S RAVI VS. RATNA SAILAJA [REFERRED TO]
RAM KISHAN FAUJI VS. STATE OF HARYANA AND ORS. [REFERRED TO]
VAISHALI ABHIMANYU JOSHI VS. NANASAHEB GOPAL JOSHI [REFERRED TO]
NANDKISHOR PRALHAD VYAWAHARE VS. SAU. MANGALA W/O PRATAP BANSAR [REFERRED TO]
VIRUDHUNAGAR HINDU NADARGAL DHARMA PARIBALANA SABAI VS. TUTICORIN EDUCATIONAL SOCIETY [REFERRED TO]
NUSLI NEVILLE WADIA VS. IVORY PROPERTIES [REFERRED TO]
STATE REP. BY THE INSPECTOR OF POLICE VS. M. MURUGESAN [REFERRED TO]
SATISH CHANDER AHUJA VS. SNEHA AHUJA [REFERRED TO]
P. PATHMANATHAN AND ORS. VS. V. MONICA AND ORS. [REFERRED TO]
MUTHULAKSHMI VS. VIJITHA [REFERRED TO]

JUDGEMENT

(1.) This Full Bench has been constituted under the orders of the Hon'ble Chief Justice on a reference made by our learned brother Justice N. Sathish Kumar vide order dtd. 12/8/2022 to answer the following questions:

(2.) As the order of reference is prefaced by a chequered history, it is necessary to briefly set out the manner in which these matters have come up before us:

(3.) The D.V. Act was enacted in response to the obligations under the U.N. Convention on the Elimination of All Forms of Discrimination Against Women (CEDAW) to which India had become a signatory in 1993. The object of the legislation is to provide women with civil remedies against acts of domestic violence. This is clear from the Statement of Objects and Reasons which reads as follows:

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ARUL DANIEL Vs. SUGANYA

Referred Judgements :-

JUDGEMENT

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