Court News
SC Declares Persistent Refusal of Intimacy as Mental Cruelty: Divorce Granted
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Matrimonial LawClear topic ×
32 articles
Court News
SC Rules DNA Evidence Can Override Presumption of Legitimacy in Maintenance Cases
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Court News
SC Rules Husband’s Duty to Maintain Wife Overrides Loan Repayments
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Court News
Not Every Section 498A Case Is Moral Turpitude: High Court Protects SBI Manager
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Court News
Supreme Court: Foreign Divorce Decrees Not Valid in India Without Fair Contest
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Court News
Supreme Court Petition: Wife Seeks to Stop Husband’s Divorce Case in USA
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Court News
Jharkhand High Court: Employment-Related Separation Not Desertion, Husband’s Divorce Plea Dismissed
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Court News
Jharkhand High Court: Concealing Pre-Marital Live-In Relationship Is Fraud, Marriage Annulled
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Court News
Karnataka High Court: Section 498A IPC Targets Grave Cruelty, Not Incompatibility in Marriage
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Court News
Supreme Court Transfers Conjugal Rights Case to Rajasthan, Citing Wife’s Lack of Income
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Court News
Karnataka High Court Orders Trial Courts to Follow Calcutta HC Child Custody Guidelines Until State Rules Are Framed
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Court News
Delhi High Court Rules One-Year Separation Not Mandatory for Mutual Consent Divorce
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