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
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52 articles
Court News
Ex Parte Divorce Does Not Wipe Out Maintenance: Calcutta High Court Keeps Wife’s Section 125 Claim Alive, but Drops Major Daughter’s Share
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Court News
25% of the Husband’s Gross Salary, Deducted at Source: Allahabad High Court Raises Wife and Daughter’s Maintenance, Cites Manusmriti on a Husband’s Duty
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Court News
Fighting an Ex Parte Decree in Family Court? Wife Can Seek Interim Maintenance in That Proceeding, Says Bombay High Court
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Court News
Husband’s Plea to Cut DV Act Maintenance Stays With the Magistrate: Bombay High Court Refuses to Transfer It to Family Court
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Court News
Owning the Flat Isn’t Enough to Evict Your Son: Delhi High Court Upholds Refusal of Eviction Under Senior Citizens Act Amid Pending Family Property Suit
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Court News
₹15,000 a Month Is No Substitute for a Home: Madras High Court, in Interim Order, Restores 73-Year-Old Widow’s Residence Order Against Adopted Son, Orders Daily Police Welfare Checks
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Court News
Husband Appeals for Divorce, Pays Nothing Under Maintenance Order: Jharkhand High Court Grants Wife Rs 15,000 a Month Even Without an Application
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Court News
Family Court Assumed the Wife Earned ₹10,000 as a Lawyer: Andhra Pradesh High Court Raises Her Maintenance to ₹25,000 a Month
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Court News
₹7,000 Under the DV Act Is Not Enough to Deny Her Maintenance: Himachal High Court Grants Wife ₹3,000 More, Doubles School-Going Son’s Allowance
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Court News
Left the Matrimonial Home Without Proving Cruelty? Rajasthan High Court Upholds Denial of Maintenance Under Section 125(4) CrPC
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Court News
Educated, Earning Wife Still Gets Interim Maintenance: Allahabad High Court Trims Award to Rs 12,000 a Month, Keeps Litigation Costs
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