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Court News

Husband Over 55, Wife Within Age Limit: Chhattisgarh HC Says Couple Cannot Be Denied IVF on the Husband's Age Alone

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“Marriage Cannot Be Reduced to Procreation”: Madras High Court Refuses Divorce Over Childlessness

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Father-in-Law Cannot Be Held Liable Under DV Act for Failing to Control an Adult Son, Rules Delhi High Court

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Elderly Parent Wants Her Daughter-in-Law Out? She Doesn't Need a Maintenance Case First, Rules Delhi High Court

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A Child's Drawing of Her Mother's Umbrella: Supreme Court Bars a Father Facing POCSO Charges From Custody, Allows Relocation to the UK

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Delhi High Court's Landmark 2026 Ruling: Can a Wife Claim Maintenance After 40 Years of Separation?

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Karnataka HC: No Maintenance for Second Wife Without Divorce Verification

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Understanding Wife Maintenance Under Section 125 CrPC: Karnataka High Court's 2026 Ruling

Supreme Court Upholds Karnataka HC's Child Custody Visitation Framework

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Supreme Court Upholds Child Maintenance: Fathers' Obligations Unaffected by Mothers' Income

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Kerala High Court: Unjustified Demand for Separate Residence is Mental Cruelty

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Supreme Court Invokes Article 142 to Dissolve Omar Abdullah's Marriage