Court News
Ex Parte Divorce After 13 Years of Litigation: Delhi HC Refuses to Reopen Decree, Says Wife Should Have Appealed Within 30 Days
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Family LawClear topic ×
154 articles
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
Read article ↗
Court News
Husband Abroad Skips the Domestic Violence Case, Police Lock His Mother Out: Supreme Court Says Attachment Doesn’t Mean Eviction, Orders House Reopened
Read article ↗
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
Read article ↗
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
Read article ↗
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
Read article ↗
Court News
Married in November, Apart Within Days: Telangana High Court Waives One-Year Wait So Young Couple Can File for Mutual Divorce
Read article ↗
Court News
‘A Child Cannot Be Used as a Pawn’: Madras High Court Rejects Husband’s DNA Test Plea Filed Years Into Wife’s Case, Imposes ₹50,000 Costs
Read article ↗
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
Read article ↗
Court News
Left the Matrimonial Home Without Proving Cruelty? Rajasthan High Court Upholds Denial of Maintenance Under Section 125(4) CrPC
Read article ↗
Court News
Educated, Earning Wife Still Gets Interim Maintenance: Allahabad High Court Trims Award to Rs 12,000 a Month, Keeps Litigation Costs
Read article ↗
Court News
Desertion Proved, No Maintenance: Gujarat High Court Upholds Family Court’s Refusal of Section 125 Maintenance to Wife Living Apart Since 2008
Read article ↗