Court News
Kerala High Court: Hindu Wife Can Claim Maintenance Against Husband’s Property Even If Sold
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Family Law IndiaClear topic ×
71 articles
Court News
Gujarat High Court: Family Court Must Enforce Consent Divorce Decrees Including Property Terms
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Court News
Supreme Court: Hindu Widow Daughter-in-Law Entitled to Maintenance from Father-in-Law’s Estate
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Court News
Delhi High Court: Child’s Security Comes First, Parents’ Visitation Rights Can Be Curtailed
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Court News
Jharkhand High Court Grants Divorce to Wife Humiliated Over Pre-Marriage Photos, Calls It Cruelty
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Court News
Noida Marriage Row: Couples Ending Marriages Over Trivial Issues, Legal Battles Rising
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Court News
Supreme Court Transfers Conjugal Rights Case to Rajasthan, Citing Wife’s Lack of Income
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Court News
Delhi High Court: Senior Citizens Act Cannot Override Daughter-in-Law’s DV Act Rights
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Court News
Delhi High Court: Foreign Income Cannot Be Directly Converted for Maintenance Awards
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Court News
Delhi High Court: Non-Earning Spouse Cannot Be Forced to Show ITRs for Maintenance Claims
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Court News
Delhi High Court Invokes Parens Patriae: Wife Appointed Legal Guardian of Comatose Husband
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Court News
Allahabad High Court: YouTube Content Alone Not Proof of Income, Maintenance Cannot Be Denied
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