Court News
He Said He Was Divorced. He Wasn’t. Madras High Court Says the Woman He Misled Can Still Claim Maintenance, Upholds ₹2.5 Lakh a Month
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52 articles
Court News
Daughter Turned 18? Father Can’t Escape Maintenance by Pointing to HAMA, Says Bombay High Court
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Court News
Adultery Plea Against Wife’s Maintenance Must Be Examined at the Threshold, Says Supreme Court — and Flags Unregulated Private Detectives (Himanshu Chordia v. State of Rajasthan)
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Court News
Given Land ‘Only for Life’, She Became Its Full Owner: Tulasamma v. Sesha Reddi and Section 14 of the Hindu Succession Act Explained
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Court News
He Hid His First Marriage, Then Said She Wasn’t His Wife: Badshah v. Urmila Badshah Godse on Maintenance for a Deceived Second Wife
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Court News
After Shah Bano: How Danial Latifi Secured a Divorced Muslim Woman’s Right to a Fair Provision Beyond Iddat
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Deeply Researched Wills Drafts
Is a Retirement Corpus Income? Delhi High Court Says No, But Still Denies Maintenance to Retired Wife
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Court News
No Section 125 Duty on a Mother-in-Law: Telangana High Court Quashes Widowed Daughter-in-Law’s Maintenance Case Against Her
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Court News
Third Mediation Works: Supreme Court Dissolves Marriage Under Article 142 With Rs 80 Lakh Settlement for Wife and Daughter
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Court News
A Working Mother Does Not Halve the Father's Duty: Supreme Court Restores Rs 30,000 a Month Each for Two Daughters
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Landmark Judgements
“Sharia Courts” Have No Recognition in Law: Supreme Court Restores Maintenance Denied on a Kazi-Court Compromise
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Court News
Six Months to Enforce Maintenance: Allahabad High Court Directs Trial Courts While Dismissing Husband's Late Revision
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