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Supreme Court Of India

(From : Andhra Pradesh)*

Hon'ble Judge(s): A. S. Anand, M. K. Mukherjee , JJ

(A) Dowry Prohibition Act (28 of 1961) , S.2— 'Dowry' - Act prohibits not only actual receiving of dowry but also very demand for dowry made even before marriage. The Act is a piece of social legislation which aims to check the growing menace of the social evil of dowry and it makes punishable not only the actual receiving of dowry but also the very demand of dowry made before or at the time or after the marriage where such demand is referable to the consideration of marriage.(Para 9 10) (B) Construction of expression in statute - Text and context of entire Act must be looked into - Court must look to object which statutes seeks to achieve. It is a well known rule of interpretation of statutes that the text and the context of the entire Act must be looked into while interpreting any of the expression used in a statute. The Court must look to the object which the statute seeks to achieve while interpreting any of the provisions of the Act. A purposive approach for interpreting the Act is necessary.(Para 10) (C) Evidence Act (1 of 1872) , S.114— Adverse presumption - Complainant alleging cancellation of marriage by accused for non-fulfilment of dow....