Court News
Supreme Court Quashes 498A Case Against Father-in-Law After Divorce
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Matrimonial DisputesClear topic ×
42 articles
Court News
J&K High Court: No Monthly Maintenance for Wife Living Separately by Consent
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Court News
Bombay High Court: Divorce Cannot Be Granted Solely on WhatsApp Chats
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Court News
Andhra Pradesh High Court: Maintenance Is a Continuing Liability, Pending Matrimonial Cases No Shield for Husband
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Court News
Delhi High Court Allows Early Mutual Divorce, Says Non-Consummated Marriage Causes Exceptional Hardship
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Court News
Delhi High Court: Husband Must Support Wife and Child Living with Her, Even in Shared Custody Cases
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Court News
Supreme Court Uses Article 142 to End Marriage, Closes 20 Cases Between Couple
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Court News
MP High Court: Long Separation and Financial Instability Amount to Mental Cruelty, Divorce Granted on Irretrievable Breakdown
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Court News
Allahabad High Court: Husband as Sole Owner Can Sell Flat, Upholds Wife’s Eviction and ₹60,000 Monthly Damages
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Court News
High Court Rules: Wife Living Apart Without Valid Reason Cannot Claim Maintenance
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Court News
Karnataka High Court Flags Dangerous Trend of Criminal Cases Against Opposing Lawyers
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Court News
Madhya Pradesh High Court Blocks Husband’s Demand for Wife’s Virginity Test, Calls It Invasion of Privacy
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