Court News
Didn’t Know Where His Wife Lived or What His Son Studied: Calcutta High Court Upholds Divorce for Cruelty After 14 Years of Separation
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
DivorceClear topic ×
60 articles
Court News
Called ‘Black Complexioned’ and ‘Fatty’? Not Enough for Divorce Without Proof, Says Chhattisgarh High Court
Read article ↗
Court News
Divorce Decree Silent on Alimony? Wife Can Still Apply Under Section 25 HMA, Says Madhya Pradesh High Court
Read article ↗
Court News
Ex Parte Divorce Does Not End a Wife’s Right to Maintenance: Allahabad High Court Revives Claim Against Army Husband Who Remarried
Read article ↗
Court News
Calling Your Wife Mentally Ill Without Proof Won’t Get You a Divorce: Karnataka High Court Says Hospital Papers Must Be Proved, Not Just Marked
Read article ↗
Court News
‘Children Are Not Chattels’: Gaurav Nagpal v. Sumedha Nagpal and the Welfare-of-the-Child Test in Custody Battles
Read article ↗
Court News
Rajasthan HC Upholds Divorce: Prolonged Refusal of Marital Relations Without Reason and Suicide Threats Amount to Mental Cruelty
Read article ↗
Court News
Acquitted in a 498A Case? That Alone Doesn’t Prove the Wife Lied: Chhattisgarh High Court Refuses Husband’s Divorce
Read article ↗
Court News
Signed a Mediated Divorce Settlement? You Cannot Simply Walk Away — Supreme Court Quashes ‘Afterthought’ DV Case and Grants Divorce Under Article 142
Read article ↗
Court News
A Wife’s Career Is Not Cruelty: Supreme Court Expunges ‘Regressive’ Divorce Findings Against Army Officer’s Dentist Wife
Read article ↗
Court News
Can the Six-Month Wait for Mutual Divorce Be Waived? The Story of Amardeep Singh v. Harveen Kaur
Read article ↗
Court News
Unchallenged WhatsApp Messages Can Prove Cruelty: Chhattisgarh High Court Grants Divorce to Working Wife
Read article ↗