In Judgment Text:
- in the said newspaper on 25.07.2007
defaming the reputation of the complainant by making allegation - and Editor, have published the alleged article intentionally to
defame the complainant and the said newspaper - except in the cases hereinafter excepted, to
defame that person. - offence of
defamation , there must be a public imputation intending to harm reputation of a person
In Headnote:
- of innocence - Offence of
defamation - Allegation that accused-Reporter of a weekly newspaper run by co - accused, published article
defaming reputation of complainant by claiming that he indulged in manufacture - his involvement at time of alleged
defamation - There was business rivalry between complainant
In Judgment Text:
- are of such nature that unless proved, they amount to
defamation , which in turn constitutes to mental cruelty
In Judgment Text:
- unestablished. The averments made in Ex-R.5 are of such nature that unless proved, they amount to
defamation
In Judgment Text:
- was to
defame her by making false imputations and for insulting her.
In Judgment Text:
- ruined/
defamed as he is a man of repute and is a President of Resident Welfare Association, East Kamal
J
J
Prev Next
