Divorce Case Judgments by Supreme Court of India

Explore 100 Supreme Court divorce case judgments covering cruelty, desertion, mutual consent divorce, transfer petitions, alimony, maintenance, child custody, matrimonial criminal cases and Article 142 relief.

100 Supreme Court Divorce Case Judgments

1. 1. Subhransu Sarkar Vs Indrani Sarkar (Nee Das)

   Supreme Court Of India | 14 Sep 2021 | Civil Appeal No. 5696 Of 2021

   A leading matrimonial case where the Supreme Court considered cruelty, desertion, long separation and Article 142 power to dissolve an unworkable marriage. Useful for divorce research, maintenance issues and irretrievable breakdown arguments.

   Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

2. 2. Pramod Kumar Navratna Vs State Of Chhattisgarh

   Supreme Court Of India | 5 Feb 2026 | Criminal Appeal No. 693 Of 2026

   This judgment appears in divorce-related research because it involves matrimonial allegations and criminal proceedings connected with family disputes. It is useful for lawyers studying how criminal cases arise out of marital conflict.

   Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

3. 3. Dr. Rajiv Verghese Vs Rose Chakkrammankkil Francis

   Supreme Court Of India | 19 Nov 2024 | Civil Appeal No.12546 Of 2024

   A recent Supreme Court matrimonial dispute dealing with marriage breakdown and divorce-related reliefs. Important for understanding how the Court evaluates long-running marital disputes and family court orders.

   Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

4. 4. Mansi Khatri Vs Gaurav Khatri

   Supreme Court Of India | 19 May 2023 | Transfer Petition (Civil) No. 1595 Of 2022

   This transfer petition was filed by the wife seeking transfer of a divorce proceeding. It is useful for research on Section 25 CPC, convenience of wife and territorial transfer in matrimonial litigation.

   Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

5. 5. Sushila & Ors Vs State Of U.P. & Ors

   Supreme Court Of India | 16 Apr 2025 | Criminal Appeal No(s). 2020 Of 2025

   This case is relevant to divorce-linked criminal complaints and summoning orders. It helps readers understand Supreme Court treatment of criminal process emerging from matrimonial or family disputes.

   Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

6. 6. Sonal Talpada Vs Veerbhan Singh

   Supreme Court Of India | 2 Jun 2026 | Civil Appeal No. 8391 Of 2026

   A recent matrimonial appeal concerning divorce proceedings and appellate review of family court orders. Useful for tracking latest Supreme Court reasoning in divorce case judgments.

   Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

7. 7. Rinku Baheti Vs Sandesh Sharda

   Supreme Court Of India | 19 Dec 2024 | Transfer Petition (Civil) No.278 Of 2023

   This case concerns transfer of matrimonial proceedings under Section 25 CPC. It is relevant for divorce litigation strategy where parties seek transfer for convenience, safety or access to justice.

   Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

8. 8. Sivasankaran Vs Santhimeenal

   Supreme Court Of India | 13 Sep 2021 | Civil Appeal Nos. 4984-4985 Of 2021

   A notable divorce judgment involving long separation and matrimonial breakdown. This case is helpful for understanding divorce reliefs where marriage has become practically unworkable.

   Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

9. 9. X Vs Y

   Supreme Court Of India | 8 Jul 2024 | Civil Appeal No. 7210 Of 2024

   An anonymised Supreme Court matrimonial case involving husband-wife dispute and divorce-related relief. Useful for privacy-sensitive family law research and Article 142 dissolution principles.

   Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

10. 10. Ramanuj Kumar Vs Priyanka

    Supreme Court Of India | 22 Apr 2025 | Civil Appeal No. 14276 Of 2024

    This divorce case judgment discusses a decree of divorce and related matrimonial issues. It is useful for lawyers and litigants researching Supreme Court rulings on dissolution of marriage.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

11. 11. Rousanara Begum Vs S.K. Salahuddin @ Sk Salauddin & Anr

    Supreme Court Of India | 2 Dec 2025 | Criminal Appeal No(s). 5164-5165 Of 2025

    This case is relevant for matrimonial dispute research because it refers to divorce and family-related criminal proceedings. It helps understand the overlap between family settlement and criminal law.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

12. 12. Jyoti Jaiswal Vs Neeraj Kumar Gupta

    Supreme Court Of India | 22 Nov 2021 | Transfer Petition (Civil) No. 113 Of 2018

    The Supreme Court allowed transfer of a divorce petition from Rajasthan to Uttar Pradesh. Important for Section 25 CPC and wife-friendly transfer principles in matrimonial cases.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

13. 13. Pradeep Bhardwaj Vs Priya

    Supreme Court Of India | 15 Jul 2025 | Civil Appeal No(s). 9502 Of 2025

    A Supreme Court divorce appeal where refusal to grant divorce was challenged. Useful for studying cruelty, matrimonial breakdown and appellate interference in family disputes.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

14. 14. A. Ranjithkumar Vs E. Kavitha

    Supreme Court Of India | 14 Aug 2025 | Civil Appeal No. 10654 Of 2025

    This case involves divorce decree, cruelty, desertion and Article 142 relief. It is an important Supreme Court judgment for understanding dissolution of marriage after prolonged matrimonial conflict.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

15. 15. M.V. Leelavathi Vs Dr. C. R. Swamy @ Dr. C. R. Kumara Swamy

    Supreme Court Of India | 18 Aug 2025 | Civil Appeal Nos. 10684-10685 Of 2025

    This matter deals with a decree of divorce and appeal by the wife. It is useful for studying how the Supreme Court reviews matrimonial cruelty and divorce granted by lower courts.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

16. 16. Sudhir Kumar Singh Vs Jaishri @ Jaishree @ Smt. Jaishri

    Supreme Court Of India | 9 Dec 2021 | Contempt Petition (Civil) No. 721 Of 2021

    This case is connected with divorce litigation and related proceedings. It helps researchers track how contempt or collateral proceedings may arise in matrimonial disputes.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

17. 17. Surbhi Goyal (Agrawal) Vs Ashutosh Banka

    Supreme Court Of India | 5 Sep 2022 | Transfer Petition (Civil) No. 1505 Of 2021

    This wife-filed transfer petition concerned transfer of a divorce case. It is relevant for legal research on matrimonial transfer petitions and convenience of the wife.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

18. 18. Bagdi Bai @ Bindu Vs Laxman

    Supreme Court Of India | 4 Oct 2021 | Transfer Petition (Civil) No. 759 Of 2019

    A divorce transfer petition decided by the Supreme Court. Useful for understanding transfer of matrimonial proceedings and access to justice in family disputes.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

19. 19. Mamta Vs Kailash Chand Agrawal

    Supreme Court Of India | 22 Nov 2021 | Transfer Petition (Civil) No. 2460 Of 2019

    This case concerns transfer of divorce proceedings under Section 25 CPC. It is useful for matrimonial lawyers handling transfer petitions before the Supreme Court.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

20. 20. Mahesh Chand Bareth & Anr Vs State Of Rajasthan & Ors

    Supreme Court Of India | 8 Jul 2024 | Civil Appeal No. 7906 Of 201

    Though not a pure divorce appeal, this judgment appears in divorce keyword results and can support broader legal research around judgments, civil appeals and connected rights.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

21. 21. Aarati Kumari Vs Sanjeev Kumar Singh

    Supreme Court Of India | 4 Oct 2021 | Transfer Petition (Civil) No. 232 Of 2018

    This Supreme Court result is relevant for divorce case judgment research because it discusses wife seeking transfer of divorce proceedings. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

22. 22. Director Of Treasuries In Karnataka & Anr Vs V. Somyashree

    Supreme Court Of India | 13 Sep 2021 | Civil Appeal No. 5122 Of 2021

    This Supreme Court result is relevant for divorce case judgment research because it discusses mutual consent divorce and service/family benefit issues. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

23. 23. Mohd. Abdul Samad Vs State Of Telangana & Anr

    Supreme Court Of India | 10 Jul 2024 | Criminal Appeal No. 2842 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses triple talaq, maintenance and divorce-related criminal law context. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

24. 24. Jaidev Rajnikant Shroff Vs Poonam Jaidev Shroff

    Supreme Court Of India | 3 Dec 2021 | Interlocutory Application Nos. 59776, 60354 Of 2021

    This Supreme Court result is relevant for divorce case judgment research because it discusses divorce petition and matrimonial proceedings between spouses. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

25. 25. Roopa Soni Vs Kamalnarayan Soni

    Supreme Court Of India | 6 Sep 2023 | Civil Appeal No. 5700 Of 2023

    This Supreme Court result is relevant for divorce case judgment research because it discusses grounds for granting divorce under Hindu Marriage Act. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

26. 26. Vibhor Garg Vs Neha

    Supreme Court Of India | 14 Jul 2025 | Civil Appeal No. 9489 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses marriage facts and Supreme Court review in divorce litigation. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

27. 27. Suman Mishra & Ors Vs State Of Uttar Pradesh & Anr

    Supreme Court Of India | 12 Feb 2025 | Special Leave Petition (Criminal) No. 9218 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses criminal proceedings arising from matrimonial relationship. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

28. 28. Manisha Jain Vs Rajeev Jindal

    Supreme Court Of India | 25 Feb 2022 | Transfer Petition (Civil) No. 437 Of 2020

    This Supreme Court result is relevant for divorce case judgment research because it discusses transfer of matrimonial proceedings for convenience. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

29. 29. V. Prabhakara Vs Basavaraj K. (Dead) By Lr. & Anr

    Supreme Court Of India | 7 Oct 2021 | Civil Appeal Nos. 1376-1377 Of 2010

    This Supreme Court result is relevant for divorce case judgment research because it discusses family and civil dispute appearing in divorce judgment search. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

30. 30. Ajay Kumar Rathee Vs Seema Rathee

    Supreme Court Of India | 10 Mar 2022 | Civil Appeal No. 5141 Of 2011

    This Supreme Court result is relevant for divorce case judgment research because it discusses husband-wife dispute and residential/matrimonial allegations. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

31. 31. Delma Lubna Coelho Vs Edmond Clint Fernandes

    Supreme Court Of India | 18 Apr 2023 | Transfer Petition (C) No. 1475 Of 2021

    This Supreme Court result is relevant for divorce case judgment research because it discusses divorce notice and transfer petition in matrimonial dispute. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

32. 32. Sau. Jiya Vs Kuldeep

    Supreme Court Of India | 31 Jan 2025 | Civil Appeal No. 1301 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses challenge to decree of divorce and appellate review. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

33. 33. Sonia Virk Vs Rohit Vats

    Supreme Court Of India | 5 Dec 2025 | Civil Appeal No(s). 14856 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses Family Court decree of divorce and High Court appellate order. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

34. 34. Abhishek Vs State Of Madhya Pradesh

    Supreme Court Of India | 31 Aug 2023 | Criminal Appeal No. 1456, 1457 Of 2015

    This Supreme Court result is relevant for divorce case judgment research because it discusses criminal case with subsequent divorce decree context. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

35. 35. Sharmila Bagchi @ Gangopadhayay Vs Sourav Gangopadhayay

    Supreme Court Of India | 18 Jan 2022 | Transfer Petition (Civil) No. 124 Of 2020

    This Supreme Court result is relevant for divorce case judgment research because it discusses petition for divorce and transfer of proceedings. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

36. 36. XXXX Vs State Of Madhya Pradesh & Another

    Supreme Court Of India | 6 Mar 2024 | Criminal Appeal No. 3431 Of 2023

    This Supreme Court result is relevant for divorce case judgment research because it discusses family dispute, criminal appeal and privacy-sensitive matrimonial context. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

37. 37. Mohtashem Billah Malik Vs Sana Aftab

    Supreme Court Of India | 4 Feb 2026 | Civil Appeal No. 771 Of 2026

    This Supreme Court result is relevant for divorce case judgment research because it discusses separate divorce petitions and matrimonial discord. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

38. 38. Dhanlaxmi Urf Sunita Mathuria & Anr Vs State Of Rajasthan & Ors

    Supreme Court Of India | 12 Feb 2025 | Special Leave Petition (Criminal) No. 15500 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses habeas corpus and divorce-related family law context. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

39. 39. Surbhi Sharma Vs Ranjeet Sharma

    Supreme Court Of India | 25 Feb 2022 | Transfer Petition (Civil) No. 545 Of 2020

    This Supreme Court result is relevant for divorce case judgment research because it discusses settlement deed and mutual consent divorce. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

40. 40. Abhilasha Gupta Vs Harimohan Gupta

    Supreme Court Of India | 24 Sep 2021 | Transfer Petition(s)(Civil) No. 1027 Of 2021

    This Supreme Court result is relevant for divorce case judgment research because it discusses wife seeking transfer of divorce petition. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

41. 41. Manoj Dhankar Vs Neeharika & Ors

    Supreme Court Of India | 2 Sep 2025 | Civil Appeal No. 11332 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses long-standing matrimonial and custody dispute. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

42. 42. Jaspal Singh Kaural Vs State Of NCT Of Delhi & Anr

    Supreme Court Of India | 7 Apr 2025 | Criminal Appeal No. 4007 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses relationship dispute and criminal proceedings connected with family law. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

43. 43. Nayan Bhowmick Vs Aparna Chakraborty

    Supreme Court Of India | 15 Dec 2025 | Civil Appeal No. 5167 Of 2012

    This Supreme Court result is relevant for divorce case judgment research because it discusses wife allegations and matrimonial cruelty context. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

44. 44. Salil Dhawan Vs Priyanshi Ghai

    Supreme Court Of India | 27 May 2026 | Civil Appeal No. 8238 Of 2026

    This Supreme Court result is relevant for divorce case judgment research because it discusses dismissal of husband divorce appeal and family court order. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

45. 45. Sweety Kumari Vs State Of Bihar And Others

    Supreme Court Of India | 22 Sep 2023 | Civil Appeal No. 6072, 6073, 6074 Of 2023

    This Supreme Court result is relevant for divorce case judgment research because it discusses civil appeals connected with family/legal status issues. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

46. 46. Bhikhani Devi And Etc Vs Union Of India And Others

    Supreme Court Of India | 1 Jun 2026 | Civil Appeal Nos. 8354-8356 Of 2026

    This Supreme Court result is relevant for divorce case judgment research because it discusses civil appeals appearing in judgment research set. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

47. 47. State Of Telangana & Ors Vs M/s Tirumala Constructions

    Supreme Court Of India | 20 Oct 2023 | Civil Appeal No.1628 Of 2023

    This Supreme Court result is relevant for divorce case judgment research because it discusses batch of civil appeals listed in judgment research. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

48. 48. Pooja Hemani @ Namrata Hemdev Vs Manish Hemdev

    Supreme Court Of India | 4 Oct 2021 | Transfer Petition (Civil) No. 924 Of 2021

    This Supreme Court result is relevant for divorce case judgment research because it discusses wife seeking transfer of divorce proceedings. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

49. 49. Jagdeep Chowgule Vs Sheela Chowgule & Ors

    Supreme Court Of India | 29 Jan 2026 | Civil Appeal No(s). 574-575 Of 2026

    This Supreme Court result is relevant for divorce case judgment research because it discusses family dispute and civil appeal context. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

50. 50. D. Raja Rajeswari Vs R. Sathish Kumar

    Supreme Court Of India | 27 Sep 2021 | Transfer Petition (Civil) No. 1634 Of 2018

    This Supreme Court result is relevant for divorce case judgment research because it discusses pending divorce petition and transfer request. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

51. 51. M/S. K.P. Mozika Vs Oil And Natural Gas Corporation Ltd. & Ors.

    Supreme Court Of India | 9 Jan 2024 | Civil Appeal batch

    This Supreme Court result is relevant for divorce case judgment research because it discusses judgment research result; included for broader Supreme Court judgment indexing. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

52. 52. Pramina Devi (Dead) Thr. Lrs. Vs State Of Jharkhand

    Supreme Court Of India | 10 Mar 2022 | Civil Appeal No. 1761, 1762 Of 2022

    This Supreme Court result is relevant for divorce case judgment research because it discusses civil appeal appearing in judgments search. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

53. 53. Rajasthan Public Service Commission, Ajmer Vs Yati Jain & Ors

    Supreme Court Of India | 15 Jan 2026 | Civil Appeal Nos. 273-275 Of 2026

    This Supreme Court result is relevant for divorce case judgment research because it discusses Supreme Court judgment result in the keyword set. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

54. 54. Ruchika Swain Vs Sandeep Kumar Mallick

    Supreme Court Of India | 4 Oct 2021 | Transfer Petition (Civil) No. 833 Of 2020

    This Supreme Court result is relevant for divorce case judgment research because it discusses wife seeking transfer of divorce proceeding. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

55. 55. State Of Uttar Pradesh And Ors Vs Ajay Kumar Malik

    Supreme Court Of India | 20 Apr 2026 | Civil Appeals Nos. 4617-4618 Of 2026

    This Supreme Court result is relevant for divorce case judgment research because it discusses civil appeal result appearing in judgment search. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

56. 56. Munilakshmi Vs Narendra Babu & Anr.

    Supreme Court Of India | 20 Oct 2023 | Criminal Appeal No. 3297 Of 2023

    This Supreme Court result is relevant for divorce case judgment research because it discusses harassment allegation and pressure to sign divorce papers. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

57. 57. Neethu B. @ Neethu Baby Mathew Vs Rajesh Kumar

    Supreme Court Of India | 15 Jul 2025 | Review Petition (Civil) Nos. 2273-2274 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses settlement regarding terms of divorce. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

58. 58. Kiran Raju Penumacha Vs Tejuswini Chowdhury

    Supreme Court Of India | 17 Mar 2025 | Civil Appeal No.3842 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses divorce by mutual consent under matrimonial law. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

59. 59. Geeta @ Reeta Mishra Vs Ajay Kumar Mishra

    Supreme Court Of India | 12 Sep 2025 | Civil Appeal Nos. 11787-11792/2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses decree of divorce affirmed by High Court. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

60. 60. Mulakala Malleshwara Rao & Anr Vs State Of Telangana & Anr

    Supreme Court Of India | 29 Aug 2024 | Criminal Appeal No. 3599 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses divorce filing after long period and criminal proceedings. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

61. 61. Parvin Kumar Jain Vs Anju Jain

    Supreme Court Of India | 10 Dec 2024 | Special Leave Petition (Civil) Nos.21710-21711 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses husband petition under Section 13(1)(ia) HMA. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

62. 62. Dr. Nirmal Singh Panesar Vs Paramjit Kaur Panesar @ Ajinder Kaur Panesar

    Supreme Court Of India | 10 Oct 2023 | Civil Appeal No.2045 Of 2011

    This Supreme Court result is relevant for divorce case judgment research because it discusses Article 142 and divorce where ground not otherwise available. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

63. 63. State Of Karnataka & Anr. Etc. Vs State Of Meghalaya & Anr. Etc.

    Supreme Court Of India | 23 Mar 2022 | Civil Appeal batch

    This Supreme Court result is relevant for divorce case judgment research because it discusses Supreme Court judgment result in the keyword set. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

64. 64. M/S Trimurthi Fragrances (P) Ltd. Vs Government Of N.C.T. Of Delhi

    Supreme Court Of India | 19 Sep 2022 | Civil Appeal batch

    This Supreme Court result is relevant for divorce case judgment research because it discusses listed judgment for broader Supreme Court case law research. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

65. 65. In Re: Framing Guidelines Regarding Potential Mitigating Circumstances

    Supreme Court Of India | 19 Sep 2022 | Suo Motu Writ Petition (Crl.) No. 1 Of 2022

    This Supreme Court result is relevant for divorce case judgment research because it discusses Supreme Court judgment appearing in keyword result set. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

66. 66. State Of Haryana Vs Jai Singh And Others

    Supreme Court Of India | 16 Sep 2025 | Civil Appeal No. 6990 Of 2014

    This Supreme Court result is relevant for divorce case judgment research because it discusses judgment research result with constitutional court discussion. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

67. 67. Rajaram S/O Sriramulu Naidu Vs Maruthachalam

    Supreme Court Of India | 18 Jan 2023 | Criminal Appeal and Civil Appeal batch

    This Supreme Court result is relevant for divorce case judgment research because it discusses civil/criminal appeal appearing in judgment research. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

68. 68. Sukhdev Singh Vs Sukhbir Kaur

    Supreme Court Of India | 12 Feb 2025 | Civil Appeal No. 2536 Of 2019

    This Supreme Court result is relevant for divorce case judgment research because it discusses alimony and matrimonial financial relief. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

69. 69. Ashish Saraf Vs Bhuvan Madan & Ors.

    Supreme Court Of India | 27 Sep 2021 | Civil Appeal Nos. 5129, 5991-5992 Of 2021

    This Supreme Court result is relevant for divorce case judgment research because it discusses Supreme Court judgment result in the keyword set. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

70. 70. Sadhika & Ors. Vs Neeraj Shrivastav & Anr.

    Supreme Court Of India | 24 Sep 2021 | Transfer Petition (Civil) No. 2792 Of 2019

    This Supreme Court result is relevant for divorce case judgment research because it discusses divorce petition and maintenance petition withdrawal context. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

71. 71. Pharmacy Council Of India Vs Rajeev College Of Pharmacy And Ors.

    Supreme Court Of India | 15 Sep 2022 | Civil Appeal batch

    This Supreme Court result is relevant for divorce case judgment research because it discusses Supreme Court judgment result in keyword set. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

72. 72. Indresh Kumar Mishra And Ors. Vs State Of Jharkhand & Ors

    Supreme Court Of India | 13 Apr 2022 | Civil Appeal Nos. 2217-2221 Of 2022

    This Supreme Court result is relevant for divorce case judgment research because it discusses civil appeals from High Court judgments. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

73. 73. Kekhriesatuo Tep Etc. Vs National Investigation Agency

    Supreme Court Of India | 12 Apr 2023 | Criminal Appeal Nos. 415-418 Of 2019

    This Supreme Court result is relevant for divorce case judgment research because it discusses criminal appeal result appearing in judgment search. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

74. 74. Revenue Divisional Officer, Chevella Division Vs Mohd. Syeed Ather

    Supreme Court Of India | 2 Jan 2025 | Civil Appeal Nos.1919-1930 of 2016

    This Supreme Court result is relevant for divorce case judgment research because it discusses civil appeals directed against judgments. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

75. 75. Ravi Oraon Vs State Of Jharkhand & Ors

    Supreme Court Of India | 9 Oct 2025 | Civil Appeal No. 11748-11750 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses civil appeal result in Supreme Court judgment research. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

76. 76. Nandini Sharma & Anr. Vs Registrar Supreme Court Of India & Ors

    Supreme Court Of India | 16 Nov 2022 | Writ Petition (Civil) No. 1087 Of 2022

    This Supreme Court result is relevant for divorce case judgment research because it discusses Supreme Court judgment compilation reference. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

77. 77. Sandeep Kumar Vs GB Pant Institute Of Engineering And Technology

    Supreme Court Of India | 16 Apr 2024 | Civil Appeal No(s). 4989 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses appeal directed against judgments. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

78. 78. Smita Shrivastava Vs State Of Madhya Pradesh & Ors. Etc.

    Supreme Court Of India | 3 May 2024 | Civil Appeal No(s). 5938-5940 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses appeals seeking to assail impugned judgments. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

79. 79. Kukreja Construction Company & Others Vs State Of Maharashtra & Others

    Supreme Court Of India | 13 Sep 2024 | Civil Appeal Nos. 9702-9712 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses appeals against High Court judgments. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

80. 80. Union Of India & Ors. Vs K. Pushpavanam & Ors

    Supreme Court Of India | 11 Aug 2023 | Civil Appeal No. 5049 Of 2023

    This Supreme Court result is relevant for divorce case judgment research because it discusses queries relating to constitutional court judgments. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

81. 81. Deputy Commissioner And Special Land Acquisition Officer Vs M/s S.V. Global Mill Limited

    Supreme Court Of India | 9 Feb 2026 | Civil Appeal No(s). 909-910 Of 2026

    This Supreme Court result is relevant for divorce case judgment research because it discusses judgments and written submissions considered. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

82. 82. Ankita Bhati Vs Dev Raj Singh Bhati

    Supreme Court Of India | 13 Jul 2023 | Transfer Petition (Civil) No. 1770 Of 2021

    This Supreme Court result is relevant for divorce case judgment research because it discusses matrimonial dispute with multiple cases. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

83. 83. Aniruddha Khanwalkar Vs Sharmila Das & Others

    Supreme Court Of India | 26 Apr 2024 | Criminal Appeal No. 2272 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses criminal case from family dispute context. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

84. 84. Jatinder Kumar Sapra Vs Anupama Sapra

    Supreme Court Of India | 17 Feb 2025 | Miscellaneous Application in Civil Appeal No. 6088 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses husband appeal allowed and decree of divorce granted. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

85. 85. Komal Krishan Arora & Ors Vs Sandeep Kumar & Ors

    Supreme Court Of India | 16 Sep 2025 | Criminal Appeal No. 4052 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses child custody and cross-border matrimonial dispute. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

86. 86. Musstt Rehana Begum Vs State Of Assam & Anr

    Supreme Court Of India | 21 Jan 2022 | Criminal Appeal No. 118 Of 2022

    This Supreme Court result is relevant for divorce case judgment research because it discusses criminal complaint connected with family dispute. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

87. 87. Parul Jaiswal Vs Avinash Jaiswal & Anr.

    Supreme Court Of India | 4 Oct 2021 | Transfer Petition (Civil) No. 2189 Of 2019

    This Supreme Court result is relevant for divorce case judgment research because it discusses wife seeking transfer of divorce proceeding. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

88. 88. Rakhi Sadhukhan Vs Raja Sadhukhan

    Supreme Court Of India | 29 May 2025 | Civil Appeal No. 10209 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses husband appeal and decree of divorce. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

89. 89. Debananda Tamuli Vs Kakumoni Kataky

    Supreme Court Of India | 15 Feb 2022 | Civil Appeal No. 1339 Of 2022

    This Supreme Court result is relevant for divorce case judgment research because it discusses desertion and divorce-related matrimonial facts. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

90. 90. Neha Lal Vs Abhishek Kumar

    Supreme Court Of India | 20 Jan 2026 | Transfer Petition (Criminal) No.338 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses Article 142 dissolution of marriage application. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

91. 91. Rashmi Rohan Shetty Vs Rohan Raghunath Shetty

    Supreme Court Of India | 25 Oct 2021 | Transfer Petition(s)(Civil) No. 3044 Of 2019

    This Supreme Court result is relevant for divorce case judgment research because it discusses wife seeking transfer of divorce proceedings. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

92. 92. Babita Srivastava Vs Vinod Srivastava

    Supreme Court Of India | 25 Oct 2021 | Transfer Petition(s)(Civil) No. 1867 Of 2019

    This Supreme Court result is relevant for divorce case judgment research because it discusses Section 25 CPC transfer of divorce case. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

93. 93. Deepti Sharma Vs State Of Uttar Pradesh & Anr

    Supreme Court Of India | 17 Dec 2024 | Criminal Appeal No.5389 Of 2024

    This Supreme Court result is relevant for divorce case judgment research because it discusses long history of matrimonial/family dispute. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

94. 94. Neha Tyagi Vs Lieutenant Colonel Deepak Tyagi

    Supreme Court Of India | 1 Dec 2021 | Civil Appeal No. 6374 Of 2021

    This Supreme Court result is relevant for divorce case judgment research because it discusses husband-wife dispute and service/matrimonial facts. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

95. 95. Shafiya Khan @ Shakuntala Prajapati Vs State Of U.P. & Anr.

    Supreme Court Of India | 10 Feb 2022 | Criminal Appeal No(s). 200 Of 2022

    This Supreme Court result is relevant for divorce case judgment research because it discusses marriage, conversion and criminal/family dispute context. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

96. 96. Rakesh Raman Vs Kavita

    Supreme Court Of India | 26 Apr 2023 | Civil Appeal No. 2012 Of 2013

    This Supreme Court result is relevant for divorce case judgment research because it discusses divorce proceeding under Section 13 Hindu Marriage Act. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

97. 97. Madhukar & Ors Vs State Of Maharashtra & Anr

    Supreme Court Of India | 14 Jul 2025 | Criminal Appeal No(s). 2957 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses criminal allegations connected with personal relationship dispute. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

98. 98. Navneesh Aggarwal & Others Vs State Of Haryana & Another

    Supreme Court Of India | 12 Aug 2025 | Criminal Appeal No. 3472 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses marriage facts and family-criminal dispute. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

99. 99. Bhagyashree Bisi Vs Animesh Padhee

    Supreme Court Of India | 18 Dec 2025 | Civil Appeal No. 14904 Of 2025

    This Supreme Court result is relevant for divorce case judgment research because it discusses High Court affirmed decree of divorce. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

    Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.

100. 100. Seema Kaushal Vs Dheeraj Kumar

     Supreme Court Of India | 10 Feb 2023 | Transfer Petition (Civil) No. 1621 Of 2022

     This Supreme Court result is relevant for divorce case judgment research because it discusses wife seeking transfer of divorce petition. It supports topical coverage for matrimonial litigation, transfer petitions, divorce decrees and connected family law proceedings.

     Read this judgment for Supreme Court views on divorce case judgments, matrimonial litigation, transfer of divorce petitions, cruelty, desertion, alimony, maintenance and Article 142 relief.