Court News
Twelve Years Apart, No Defence Filed: Bombay High Court Grants Husband Divorce on Cruelty and Desertion, Reverses Family Court
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Hindu Marriage ActClear topic ×
86 articles
Court News
Fighting an Ex Parte Decree in Family Court? Wife Can Seek Interim Maintenance in That Proceeding, Says Bombay High Court
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Court News
Ex Parte Divorce After 13 Years of Litigation: Delhi HC Refuses to Reopen Decree, Says Wife Should Have Appealed Within 30 Days
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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
Educated, Earning Wife Still Gets Interim Maintenance: Allahabad High Court Trims Award to Rs 12,000 a Month, Keeps Litigation Costs
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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
Discord Is Not Cruelty, Separation Is Not Desertion: Jharkhand High Court Refuses Husband’s Divorce Plea
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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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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
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