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154 articles

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

30 Oct 2026Read article ↗

Court News

PF and Employee Stock Plan Deductions Can’t Shrink a Husband’s Income for Maintenance: Supreme Court Raises Child Maintenance to ₹75,000 per Child

29 Oct 2026Read article ↗

Court News

Turning 18 Doesn’t End a Father’s Duty: Calcutta High Court Says Maintenance Continues for Adult Son With 70% Orthopaedic Disability

29 Oct 2026Read article ↗

Court News

Divorce Decree Silent on Alimony? Wife Can Still Apply Under Section 25 HMA, Says Madhya Pradesh High Court

29 Oct 2026Read article ↗

Court News

26 Years as Husband and Wife: MP High Court Presumes Valid Marriage Despite Unproved ’Kari’ Rites, Upholds Sons’ Share in Property

29 Oct 2026Read 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

29 Oct 2026Read article ↗

Court News

Daughter Turned 18? Father Can’t Escape Maintenance by Pointing to HAMA, Says Bombay High Court

29 Oct 2026Read article ↗

Court News

Can a Husband Get His Wife’s Family Prosecuted for ‘Giving’ Dowry? Supreme Court Says Section 7(3) of the Dowry Prohibition Act Protects Them

28 Oct 2026Read article ↗

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)

28 Oct 2026Read article ↗

Court News

‘Children Are Not Chattels’: Gaurav Nagpal v. Sumedha Nagpal and the Welfare-of-the-Child Test in Custody Battles

28 Oct 2026Read article ↗

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

28 Oct 2026Read article ↗

Court News

Stridhan Complaint Five Years After Divorce Time-Barred: Himachal HC Says Retention Is Not a Continuing Offence Once Marriage Ends

28 Oct 2026Read article ↗

Didn’t Know Where His Wife Lived or What His Son Studied: Calcutta High Court Upholds Divorce for Cruelty After 14 Years of Separation

PF and Employee Stock Plan Deductions Can&rsquo;t Shrink a Husband&rsquo;s Income for Maintenance: Supreme Court Raises Child Maintenance to &#8377;75,000 per Child

Turning 18 Doesn&rsquo;t End a Father&rsquo;s Duty: Calcutta High Court Says Maintenance Continues for Adult Son With 70% Orthopaedic Disability

Divorce Decree Silent on Alimony? Wife Can Still Apply Under Section 25 HMA, Says Madhya Pradesh High Court

26 Years as Husband and Wife: MP High Court Presumes Valid Marriage Despite Unproved &rsquo;Kari&rsquo; Rites, Upholds Sons&rsquo; Share in Property

Ex Parte Divorce Does Not End a Wife&rsquo;s Right to Maintenance: Allahabad High Court Revives Claim Against Army Husband Who Remarried

Daughter Turned 18? Father Can&rsquo;t Escape Maintenance by Pointing to HAMA, Says Bombay High Court

Can a Husband Get His Wife&rsquo;s Family Prosecuted for &lsquo;Giving&rsquo; Dowry? Supreme Court Says Section 7(3) of the Dowry Prohibition Act Protects Them

Adultery Plea Against Wife&rsquo;s Maintenance Must Be Examined at the Threshold, Says Supreme Court &mdash; and Flags Unregulated Private Detectives (Himanshu Chordia v. State of Rajasthan)

‘Children Are Not Chattels’: Gaurav Nagpal v. Sumedha Nagpal and the Welfare-of-the-Child Test in Custody Battles

He Hid His First Marriage, Then Said She Wasn’t His Wife: Badshah v. Urmila Badshah Godse on Maintenance for a Deceived Second Wife

Stridhan Complaint Five Years After Divorce Time-Barred: Himachal HC Says Retention Is Not a Continuing Offence Once Marriage Ends

PF and Employee Stock Plan Deductions Can’t Shrink a Husband’s Income for Maintenance: Supreme Court Raises Child Maintenance to ₹75,000 per Child

Turning 18 Doesn’t End a Father’s Duty: Calcutta High Court Says Maintenance Continues for Adult Son With 70% Orthopaedic Disability

26 Years as Husband and Wife: MP High Court Presumes Valid Marriage Despite Unproved ’Kari’ Rites, Upholds Sons’ Share in Property

Ex Parte Divorce Does Not End a Wife’s Right to Maintenance: Allahabad High Court Revives Claim Against Army Husband Who Remarried

Daughter Turned 18? Father Can’t Escape Maintenance by Pointing to HAMA, Says Bombay High Court

Can a Husband Get His Wife’s Family Prosecuted for ‘Giving’ Dowry? Supreme Court Says Section 7(3) of the Dowry Prohibition Act Protects Them

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)