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Court News

A Father's Duty to Fund His Daughter's Wedding: Supreme Court Upholds Divorce, Orders ₹10 Lakh

Court News

Persistent Denial of Intimacy and Counterblast FIRs: Delhi High Court Upholds Husband's Divorce

Court News

Desertion Label Removed, Marriage Still Dissolved: Supreme Court Uses Article 142 With ₹25 Lakh Settlement

Court News

Six-Month Cooling-Off Is Not Mandatory: Gujarat High Court Restores Mutual Consent Petition Rejected as Premature

Bank Officer's Marriage Dissolved After a Decade Apart: Jharkhand High Court Orders ₹60,000 a Month for Wife and Son

Court News

Wife Left to Study on Husband's Advice: Madras High Court Refuses Divorce, Upholds Restitution Decree

Court News

15 Years Apart, No Support Paid: Supreme Court Dissolves Marriage Under Article 142 With ₹1.25 Crore Permanent Alimony