Court News
High Court Rules: Wife Living Apart Without Valid Reason Cannot Claim Maintenance
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Section 125 CrPCClear topic ×
40 articles
Court News
Allahabad High Court: Wife Cannot Claim Maintenance If Her Family’s Criminal Act Made Husband Incapable of Earning
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Court News
Punjab & Haryana High Court: Wife Concealing Income Not Entitled to Maintenance Under Section 125 CrPC
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Court News
Allahabad High Court: Husband’s Failure to File Income Affidavit Can Lead to Adverse Inference
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Court News
Allahabad High Court Rules: Wife Entitled to 25% of Husband’s Earnings as Maintenance
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Court News
Delhi High Court: Non-Earning Spouse Cannot Be Forced to Show ITRs for Maintenance Claims
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Court News
Allahabad High Court: YouTube Content Alone Not Proof of Income, Maintenance Cannot Be Denied
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Court News
Karnataka High Court: Family Courts Cannot Use Look Out Circulars to Enforce Maintenance Orders
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Court News
Allahabad High Court: YouTube Content Alone Not Proof of Income, Maintenance Cannot Be Denied
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Court News
Allahabad High Court: No Maintenance for Woman in Live-In Relationship if First Marriage Still Valid
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Court News
Delhi High Court Rules: Stridhan Gifts Not Income, Wife Entitled to Maintenance
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Court News
Allahabad High Court: Earning Woman with Adequate Income Not Entitled to Maintenance Under CrPC
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