Shikha Lodha Vs Suketu Shah And Others
.... the time of presentation of Divorce Petition in Mumbai, which was notarized in U.S.A. so therefore, the Divorce Petition could not be filed in Mumbai, as Section 19 (iv) of the Hindu Marriage Act, contemplates that the Divorce Petition can be filed at the place where petitioner is residing, if ...
Bombay High Court
Karan Goel Vs Kanika Goel
.... ance at Section 19 of the Act shows that it offers multiple options as to the local District Court where a divorce petition can be presented. It includes the place where the marriage of the parties was solemnized or where the respondent resides at the time of presentation of the petition or in ca ...
Delhi High Court
Anilesh Yadav Vs Swati Yadav
.... ars. During the afore separation period several efforts were made by the elders/family members for them to reconciliate which remained futile, leading to a written compromise dated 22.08.2018 through which they decided to finally part ways. As per the compromise all the articles including cash, ...
High Court Of Punjab And Haryana At Chandigarh
Ravindra Harshad Parmar Vs Dimple Ravindra Parmar
.... t by setting up issue of domicile. 24. In that case, as in the present, the intention of the appellant to return to his roots was evidenced from the fact that he was owner of the immovable property in Mumbai bought in the name of himself and parents of the respondents and his domicile of origin s ...
Bombay High Court
Karan Kamal Vs The State of Bihar
.... sclosure that petitioner as well as the victim had indulged in physical relationship. Though, the victim eloped with the petitioner but that was under subsequent event of marriage which the petitioner had disclosed to be solemnized subsequently and then putting belief upon him, even though the Vermi ...
Patna High Court
Rupak Rathi Vs Anita Chaudhary
.... here centres around exception (iii) where the respondent consents to the grant of relief although the jurisdiction of the forum is not in accordance with the provisions of the matrimonial law between the parties. The word, "relief and "grounds" has been employed in the major premise or what we may c ...
High Court Of Punjab And Haryana At Chandigarh
Sondur Gopal Vs Sondur Rajini <BR>Rajini Sondur
.... whether a nexus with something in India is necessary. It seems to us that unless such nexus exists Parliament will have no competence to make the law. It will be noted that Article 245(1) empowers Parliament to enact law for the whole or any part of the territory of India. The provocation for the la ...
Supreme Court of India
A.B. Bhaskara Rao Vs Inspector of Police, CBI, Visakhapatnam
.... ay may be a ground for reduction of sentence in other cases, the same may not be applicable to the case on hand when the statute prescribes minimum sentence. Accordingly, we reject the said contention. 12. It was further contended that the amount alleged to have been received by the Appellant acc ...
Supreme Court of India
Smt. Nanda Santosh Shirke Vs Smt. Jayashree Santosh Shirke and Another
.... ng presumption of lawful wedlock between a man and a woman who lived together for 50 years. However, that was not a case of two marriages of a single man. 8. In the case of Rameshwari Devi v. State of Bihar, decided on 27th January 2000, the Supreme Court considered the case of two wives claiming ...
Bombay High Court
Mrs. Deepalakshmi Vs Mr. K. Murugesh
.... on- (i) the marriage was solemnized, or (ii) the respondent, at the time of the presentation of the petition resides, or (iii) the parties to the marriage last resided together, or (iv) the petitioner is residing at the time of the presentation of the petition, in a case where the respondent is, at ...
Madras High Court
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