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
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Hindu Marriage ActClear topic ×
86 articles
Court News
Called ‘Black Complexioned’ and ‘Fatty’? Not Enough for Divorce Without Proof, Says Chhattisgarh High Court
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Court News
Divorce Decree Silent on Alimony? Wife Can Still Apply Under Section 25 HMA, Says Madhya Pradesh High Court
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Court News
Calling Your Wife Mentally Ill Without Proof Won’t Get You a Divorce: Karnataka High Court Says Hospital Papers Must Be Proved, Not Just Marked
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Rajasthan HC Upholds Divorce: Prolonged Refusal of Marital Relations Without Reason and Suicide Threats Amount to Mental Cruelty
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Can the Six-Month Wait for Mutual Divorce Be Waived? The Story of Amardeep Singh v. Harveen Kaur
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Tribal Couple, Hindu Rites: Rajasthan High Court Grants Mutual-Consent Divorce Under the Hindu Marriage Act
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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
“Marriage Cannot Be Reduced to Procreation”: Madras High Court Refuses Divorce Over Childlessness
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Kerala High Court: Unjustified Demand for Separate Residence is Mental Cruelty
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Court News
Karnataka HC Upholds Hindu Marriage Sanctity: Sacrament vs Contract
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Court News
Understanding the Legal Invalidity of Notarized Divorce in Hindu Marriages
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