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154 articles

A Flat and ₹10 Lakh Beat an Undivided Share in Bare Land: Supreme Court Lets Mother Sign Development Deal for Minor Son, With Safeguards

Court News

A Flat and ₹10 Lakh Beat an Undivided Share in Bare Land: Supreme Court Lets Mother Sign Development Deal for Minor Son, With Safeguards

9 Nov 2026Read article ↗

An MBA and a Past Job Don’t Mean She Can Maintain Herself: Bombay High Court Raises Wife’s Maintenance to Rs 25,000 From the Date She Applied

Court News

An MBA and a Past Job Don’t Mean She Can Maintain Herself: Bombay High Court Raises Wife’s Maintenance to Rs 25,000 From the Date She Applied

6 Nov 2026Read article ↗

Rs 3,100 a Month From an Army Husband? ‘Maintenance Is Not a Bounty’, Says Allahabad High Court, Nearly Doubling Wife’s Award After 11 Years

Court News

Rs 3,100 a Month From an Army Husband? ‘Maintenance Is Not a Bounty’, Says Allahabad High Court, Nearly Doubling Wife’s Award After 11 Years

6 Nov 2026Read article ↗

Earning ₹54,700 and Supporting Her Parents: Karnataka High Court Says Working Wife Is Not ‘Dependent’, Sets Aside ₹20,000 Monthly Maintenance

Court News

Earning ₹54,700 and Supporting Her Parents: Karnataka High Court Says Working Wife Is Not ‘Dependent’, Sets Aside ₹20,000 Monthly Maintenance

3 Nov 2026Read article ↗

Divorce Stands, But ₹3 Lakh Alimony Was Too Little: Orissa High Court Doubles It, Says a B.Ed. Degree Is Not Financial Independence

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

3 Nov 2026Read article ↗

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

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

2 Nov 2026Read article ↗

Being the Father Is Not Enough: Madras High Court Lets Six-Year-Old Stay With Maternal Grandparents After Mother’s Death, Sets Father’s Visits

Court News

Being the Father Is Not Enough: Madras High Court Lets Six-Year-Old Stay With Maternal Grandparents After Mother’s Death, Sets Father’s Visits

2 Nov 2026Read article ↗

CRPF Husband Earning Over ₹1 Lakh, Family Court Gave Wife ₹7,000: Tripura High Court Raises Maintenance and Makes It Payable From the Date of Application

Court News

CRPF Husband Earning Over ₹1 Lakh, Family Court Gave Wife ₹7,000: Tripura High Court Raises Maintenance and Makes It Payable From the Date of Application

2 Nov 2026Read article ↗

Visits Cut Short, Child Kept on Mother’s Lap: MP High Court Moves Father’s Visitation From Court Creche to His Home, Adds Weekends, Eid and Birthdays

Court News

Visits Cut Short, Child Kept on Mother’s Lap: MP High Court Moves Father’s Visitation From Court Creche to His Home, Adds Weekends, Eid and Birthdays

2 Nov 2026Read article ↗

FIR and Charge-Sheet Are Not Proof of Cruelty: Jharkhand HC Sets Aside Divorce Decree, Allows Wife’s Appeal

Court News

FIR and Charge-Sheet Are Not Proof of Cruelty: Jharkhand HC Sets Aside Divorce Decree, Allows Wife’s Appeal

2 Nov 2026Read article ↗

Wife Who Is a Qualified Doctor Denied ₹1.77 Lakh a Month: Telangana High Court Upholds Refusal of Interim Maintenance Under Section 24 HMA

Court News

Wife Who Is a Qualified Doctor Denied ₹1.77 Lakh a Month: Telangana High Court Upholds Refusal of Interim Maintenance Under Section 24 HMA

2 Nov 2026Read article ↗

Twelve Years Apart, No Defence Filed: Bombay High Court Grants Husband Divorce on Cruelty and Desertion, Reverses Family Court

Court News

Twelve Years Apart, No Defence Filed: Bombay High Court Grants Husband Divorce on Cruelty and Desertion, Reverses Family Court

2 Nov 2026Read article ↗