Court News
Husband in the USA Can Join His Mutual Divorce by Video Link: MP High Court Says Family Court Applied Santhini ‘Mechanically’
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60 articles
Court News
Alleging Your Wife Has Schizophrenia Needs Medical Proof: Jharkhand High Court Refuses Husband’s Divorce, Says Mere Mental Disorder Is Not Enough
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Court News
Another Man in the House Is Not Proof of Adultery: Madras High Court Refuses Husband’s Divorce, Upholds Wife’s Restitution Decree
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Court News
Divorce Stands, But ₹3 Lakh Alimony Was Too Little: Orissa High Court Doubles It, Says a B.Ed. Degree Is Not Financial Independence
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Court News
Divorce Granted on a ₹2.5 Crore Promise, Then Alimony Cheques Bounced: Telangana High Court Sends Ex-Husband to Six Months’ Jail for Contempt
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Court News
Divorce Case Five Years Old, Wife Sought to Have the Petition Thrown Out at Cross-Examination: Allahabad High Court Says Cruelty and Desertion Are Matters of Evidence
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Court News
Wife’s Own Mother and Brother Testified for the Husband: Allahabad High Court Grants Divorce, Says Forcing Him to Abandon His Widowed Mother Is Cruelty
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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
Ex Parte Divorce After 13 Years of Litigation: Delhi HC Refuses to Reopen Decree, Says Wife Should Have Appealed Within 30 Days
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