Court News
No Written Care Clause? Elderly Father Can Still Undo Property Transfer to Daughter, Rules Karnataka High Court
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Family LawClear topic ×
154 articles
Court News
Rajasthan HC Upholds Divorce: Prolonged Refusal of Marital Relations Without Reason and Suicide Threats Amount to Mental Cruelty
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Court News
Not a Legal Guardian by Right, but Court Can Appoint Her: Orissa High Court Lets Muslim Mother Sell Minor Daughter’s Property Share With Safeguards
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Court News
‘A Child Cannot Be Made a Football Between Two Parents’: Delhi HC Upholds Father’s Visitation Despite Earlier Settlement
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Court News
Two Children? No Adoption of a ‘Normal’ Child: Delhi HC Says CARA’s Referral Error Cannot Override Adoption Regulations, Orders Safeguards
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Court News
Acquitted in a 498A Case? That Alone Doesn’t Prove the Wife Lied: Chhattisgarh High Court Refuses Husband’s Divorce
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Court News
Signed a Mediated Divorce Settlement? You Cannot Simply Walk Away — Supreme Court Quashes ‘Afterthought’ DV Case and Grants Divorce Under Article 142
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Landmark Judgements
DNA Is Not a Default: Supreme Court Reaffirms the Legitimacy Presumption, Allows Paternity Tests Only on “Eminent Need”
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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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Court News
Can the Six-Month Wait for Mutual Divorce Be Waived? The Story of Amardeep Singh v. Harveen Kaur
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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
Third Mediation Works: Supreme Court Dissolves Marriage Under Article 142 With Rs 80 Lakh Settlement for Wife and Daughter
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