Court News
Supreme Court Slams Separation of Twin Infants from Mother, Calls It ‘Cruelty of Highest Order’
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Family Law IndiaClear topic ×
71 articles
Court News
Delhi High Court Rejects 81-Year-Old Woman’s Plea to Re-Enter Matrimonial Home, Clarifies Limits of Domestic Violence Act
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Court News
Supreme Court Examines Dowry Complaint Against Married Man by Live-In Partner: A Landmark Case on Section 498A
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Delhi High Court: Mother’s Right to Education Abroad Cannot Be Curtailed by Custody Disputes
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Delhi High Court Allows Early Mutual Divorce, Says Non-Consummated Marriage Causes Exceptional Hardship
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Supreme Court: Husband Must Maintain Ex-Wife Even If She Is Educated or Supported by Parents
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Allahabad High Court: Husband as Sole Owner Can Sell Flat, Upholds Wife’s Eviction and ₹60,000 Monthly Damages
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Delhi High Court: Granddaughter’s Right to Maintenance Can Create Full Property Ownership
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Supreme Court Petition: Wife Seeks to Stop Husband’s Divorce Case in USA
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Court News
Bombay High Court: Adopted Child Entitled to Adoptive Parents’ Caste Certificate
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Court News
Madhya Pradesh High Court Blocks Husband’s Demand for Wife’s Virginity Test, Calls It Invasion of Privacy
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Court News
Chhattisgarh High Court Denies Child Custody to Father Living with Second Wife Without Divorce
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