Jagdish Jugtawat v. Manju Lata

Pr. Commissioner of Income Tax vs. Smt. Kajal Chhabrab

Bench: MANINDRA MOHAN SHRIVASTAVA,SAMEER JAIN

Kumari Shruthi D/O Sangappa Konanagaon and Ors vs. Sri Sangappa S/O Gurubasappa Konkangaon

Bench: The Hon’Ble Mr. Justice B.Veerappa R.P.F.C.No. 200005/2014 C/W R.P.F.C.No. 200018/2014 R.P.F.C.No. 200005/2014 Between: Shri Sangappa S/O Gurubasappa Konakanagaon Aged About 56 Years, Occ: Lecturer R/O Plot No. 104, Sy. No. 97/D, Mahalbagayat, Aishwarya Nagar, Ashram Road, Bijapur & Also Resides At S.S.University College, Tamba Village, Tq: Indi, Dist: Bijapur ... Petitioner (By Sri S.S.Mamadapur, Advocate) And: 1. Kumari Shruti D/O Sangappa Konkanagaon Aged About 22 Years, Occ: Student 2. Kumar Shashikumar S/O Sangappa Konkanagaon Aged About 18 Years, Occ: Student 3. Smt. Shivaleela W/O Sangappa Konkanagaon

…Criminal Procedure. 20. The Hon’ble Supreme Court, while considering Section 125(1)(c) of the Code of Criminal Procedure, with regard to unmarried daughter who has attained majority, in the case of Jagdish Jugtawat vs. Manju Lata and others reported in (2002)5 SCC 422 has held that, “it is manifest that the right of a minor girl for 21 maintenance from parents after attaining majority till her marriage is recognized under the provisions of Section 20(3) of the Hindu Adoptions and Maintenance Act. Therefore, no exception can be taken to the judgment/ order passed by the learned single Judge for maintaining the…

Shri Sangappa S/O Gurubasappa Konakanagaon vs. Kumari Shruti D/O Sangappa Konkanagaon and Ors

Bench: The Hon’Ble Mr. Justice B.Veerappa R.P.F.C.No. 200005/2014 C/W R.P.F.C.No. 200018/2014 R.P.F.C.No. 200005/2014 Between: Shri Sangappa S/O Gurubasappa Konakanagaon Aged About 56 Years, Occ: Lecturer R/O Plot No. 104, Sy. No. 97/D, Mahalbagayat, Aishwarya Nagar, Ashram Road, Bijapur & Also Resides At S.S.University College, Tamba Village, Tq: Indi, Dist: Bijapur ... Petitioner (By Sri S.S.Mamadapur, Advocate) And: 1. Kumari Shruti D/O Sangappa Konkanagaon Aged About 22 Years, Occ: Student 2. Kumar Shashikumar S/O Sangappa Konkanagaon Aged About 18 Years, Occ: Student 3. Smt. Shivaleela W/O Sangappa Konkanagaon

…Criminal Procedure. 20. The Hon’ble Supreme Court, while considering Section 125(1)(c) of the Code of Criminal Procedure, with regard to unmarried daughter who has attained majority, in the case of Jagdish Jugtawat vs. Manju Lata and others reported in (2002)5 SCC 422 has held that, “it is manifest that the right of a minor girl for 21 maintenance from parents after attaining majority till her marriage is recognized under the provisions of Section 20(3) of the Hindu Adoptions and Maintenance Act. Therefore, no exception can be taken to the judgment/ order passed by the learned single Judge for maintaining the…