Court News
Delhi High Court Rules: Intestacy Petition Not Maintainable When Will Exists
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Family LawClear topic ×
154 articles
Court News
Supreme Court Declares Age Limit for Maternity Benefits Unconstitutional
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Court News
J&K High Court: No Monthly Maintenance for Wife Living Separately by Consent
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Delhi High Court: Husband Must Support Wife and Child Living with Her, Even in Shared Custody Cases
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Supreme Court Uses Article 142 to End Marriage, Closes 20 Cases Between Couple
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MP High Court: Long Separation and Financial Instability Amount to Mental Cruelty, Divorce Granted on Irretrievable Breakdown
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Delhi High Court: Marriage Registration Not a Bar to Mutual Divorce Before One Year
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Madhya Pradesh High Court Allows DNA Test of Child to Prove Wife’s Adultery
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Why September 9, 2005, Changed Daughters’ Rights in HUF Property Forever
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Court News
Punjab & Haryana High Court: Wife Concealing Income Not Entitled to Maintenance Under Section 125 CrPC
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Court News
Supreme Court Flags AI-Fabricated Evidence in Matrimonial Cases, Urges Mediation to Save Judicial Time
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Court News
Madras High Court Invokes Gandharva Marriage to Protect Women in Live-In Relationships
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