Court News
Twenty Pending Cases Are Not Enough: Supreme Court Refuses Husband’s Plea for Article 142 Divorce as Wife Says the Marriage Is Not Over
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60 articles
Court News
Marriage Broken Beyond Repair? Tripura High Court Says Only the Supreme Court Can Dissolve It on That Ground, Dismisses Husband’s Divorce Appeal
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Court News
Hearsay Witnesses and an Unshared Pen Drive Won’t Prove Cruelty: Jharkhand High Court Upholds Dismissal of Husband’s Divorce Suit
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Court News
Two Prescriptions Don’t Prove Mental Disorder: Patna High Court Keeps Divorce on Cruelty and Desertion, but Orders Husband to Pay Wife Rs 20 Lakh Alimony
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Court News
Married in November, Apart Within Days: Telangana High Court Waives One-Year Wait So Young Couple Can File for Mutual Divorce
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Court News
Dowry Case Quashed, Marriage Over: Karnataka HC Grants Husband Divorce for Cruelty Through False Complaints, Orders Rs 20 Lakh Permanent Alimony
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Court News
A Marriage Kept Alive Only on Paper: Orissa High Court Upholds Wife’s Divorce for Cruelty, Says Sanctity Isn’t Served by Preserving the Legal Form Alone
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Court News
Living Apart Since 2012 Is Not Enough: Kerala High Court Refuses Husband’s Divorce, Upholds Wife’s Restitution Decree and ₹40,000 Monthly Maintenance
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Court News
Discord Is Not Cruelty, Separation Is Not Desertion: Jharkhand High Court Refuses Husband’s Divorce Plea
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Court News
Husband Claimed Rs 8,000 Monthly Expenses, Bank Statement Showed Rs 30 Lakh in Credits: Delhi HC Upholds Rs 15,000 Interim Maintenance
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Court News
Wife Waived Maintenance in Divorce Settlement, Then Filed a DV Case: Supreme Court Quashes It as Abuse of Process — But Leaves the Adult Daughter Free to Sue
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Court News
Separated Since 2005, Divorce Refused Twice: Supreme Court Finds Desertion Proved, Dissolves the Marriage and Orders ₹7 Lakh Permanent Alimony
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