Whoever, being bound by a lawful contract to attend on or to supply the wants of any person who, by reason of youth, or of unsoundness of mind, or of a disease or bodily weakness, is helpless or incapable of providing for his own safety or of supplying his own wants, voluntarily omits so to do, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five thousand rupees, or with both.
Wednesday, 20, May, 2026
- Hindu Woman married under Muslim Law entitled to Maintenance pending formal declaration of invalidity, says HC
- 'हमारी शादी को अपराध साबित करने लिए रची गई साजिश...' वायरल गर्ल मोनालिसा और फरमान पहुंचे हाईकोर्ट
- SC Issues Notice on PIL seeking Reservation for Women Advocates in Government Legal Appointments
- हाईकोर्ट में आम आदमी पार्टी की मान्यता खत्म करने की मांग..क्या कहते हैं कानून
- 'मुस्लिम प्रेमी के साथ रह रही मेरी बेटी, मानसिक जांच हो'; हाईकोर्ट ने नहीं सुनी मां की 'फरियाद'
- Fear of Losing Job forced Victim into Silence: Nashik Court rejects Bail in TCS Workplace harassment case
- SC Issues Notice on plea challenging sale of Alcohol in Sachets and Tetra Packs
- विलायती बबूल से खतरे में सूर सरोवर, देसी पौधे लगाने की मांग; सुप्रीम कोर्ट से लगाई गुहार
- जेपी नड्डा के घर के बाहर ऐसा क्या हुआ, आरोपी को हाई कोर्ट ने नहीं दी राहत, कहा-' विरोध का अधिकार है, लेकिन...'
- No One can be a Practitioner of Medicine as well as Law simultaneously, Rules HC
- JOB POST: Senior Legal Manager & Legal Manager at North Eye Advisors, Indore [2-4 PQE; Offline]: Apply Now!
- HC seeks Disqualification of Kejriwal, Sisodia over alleged Boycott of Justice Sharma’s Court
- HC sends Advocate-YouTuber to jail over ‘Taanashahi’ Remark targeting Judicial System
- 40 लाख नहीं दे सकता', तलाक मामले में पति की दलील पड़ी भारी, हाई कोर्ट ने बढ़ाकर कर दी 70 लाख एलिमनी
- एमपी लोकायुक्त को आरटीआई से छूट पर सुप्रीम कोर्ट सख्त, सरकार से मांगा जवाब
