Court News
Anissia Batra Death Case: Delhi High Court Discharges Husband of Abetment and Cruelty Charges, Upholds Discharge of In-Laws on Dowry Death
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33 articles
Court News
Husband Doubted the Child’s Paternity but Refused a DNA Test: Karnataka High Court Sets Aside His Divorce, Says Desertion Petition Came Too Early
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Court News
Desertion Claim Filed Too Early, But Cruelty Proved: Jharkhand High Court Upholds Judicial Separation for Ex-Army Man Under the Divorce Act, 1869
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Court News
FIR and Charge-Sheet Are Not Proof of Cruelty: Jharkhand HC Sets Aside Divorce Decree, Allows Wife’s Appeal
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Court News
Married in 2004, Together for Barely a Month: Calcutta High Court Grants Divorce for Cruelty Over Non-Consummation, Fixes ₹10 Lakh Alimony
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Court News
Irretrievable Breakdown Is Not a Ground Under the Hindu Marriage Act: Telangana High Court Sets Aside Divorce Granted to Retired Air Force Officer
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Court News
Twelve Years Apart, No Defence Filed: Bombay High Court Grants Husband Divorce on Cruelty and Desertion, Reverses Family Court
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Court News
Hearsay Witnesses and an Unshared Pen Drive Won’t Prove Cruelty: Jharkhand High Court Upholds Dismissal of Husband’s Divorce Suit
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Court News
Two Prescriptions Don’t Prove Mental Disorder: Patna High Court Keeps Divorce on Cruelty and Desertion, but Orders Husband to Pay Wife Rs 20 Lakh Alimony
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Court News
Dowry Case Quashed, Marriage Over: Karnataka HC Grants Husband Divorce for Cruelty Through False Complaints, Orders Rs 20 Lakh Permanent Alimony
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Court News
A Marriage Kept Alive Only on Paper: Orissa High Court Upholds Wife’s Divorce for Cruelty, Says Sanctity Isn’t Served by Preserving the Legal Form Alone
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Court News
Living Apart Since 2012 Is Not Enough: Kerala High Court Refuses Husband’s Divorce, Upholds Wife’s Restitution Decree and ₹40,000 Monthly Maintenance
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