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Court News

No Interim Maintenance for the Years She Was Working: Delhi High Court Moves Start Date to When Wife Lost Her Job

Court News

Desertion Label Removed, Marriage Still Dissolved: Supreme Court Uses Article 142 With ₹25 Lakh Settlement

Court News

Refusing to Return Without Reasonable Cause Proved Desertion: Supreme Court Grants Divorce After Two Decades Apart

Court News

Reunited Through Mediation, Divorce Decree Undone: Kerala High Court Sets Aside Family Court Decree After Couple Reconciles

Court News

Six-Month Cooling-Off Is Not Mandatory: Gujarat High Court Restores Mutual Consent Petition Rejected as Premature

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Wife Remarried While Divorce Appeal Was Pending: Jharkhand High Court Treats It as Cruelty and Dissolves the Marriage

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A Marriage Certificate Without Rites Is No Marriage: Gujarat High Court Declares Registered "Marriage" Void on Wife's Own Admission

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No Desertion Without Intent: Chhattisgarh High Court Refuses Husband's Divorce and Leaves Stridhan Order Standing

Bank Officer's Marriage Dissolved After a Decade Apart: Jharkhand High Court Orders ₹60,000 a Month for Wife and Son

Court News

Divorce Upheld, ₹7,500 a Month Offer Rejected: Jharkhand High Court Fixes ₹30 Lakh Alimony on Husband's Tax Returns

Court News

Divorce Petition Filed Within a Year of Marriage Hit by Section 14: Madras High Court Upholds Wife's Restitution

Court News

Wife Left to Study on Husband's Advice: Madras High Court Refuses Divorce, Upholds Restitution Decree