Court News
Divorce Decree Can Be Challenged Even After Husband's Death: Andhra Pradesh High Court Sets Aside Divorce Based on Unproven Adultery
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21 articles
Court News
Arranging Daughter's Marriage Behind Husband's Back Was Cruelty: Madras High Court Sets Aside Refusal of Divorce
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Court News
Specialist Doctor Who Chooses Not to Work Gets No Interim Maintenance: Allahabad High Court; ₹60,000 for Children Continues
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Court News
Retired After 26 Years Apart: Jharkhand High Court Ends "Dead Wood" Marriage With ₹50 Lakh Alimony
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Court News
Adultery Needs Specific Pleading and Proof: Jharkhand High Court Upholds Refusal of Divorce in Ex Parte Case
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Court News
False Section 498A Case Ending in Acquittal Is Cruelty: Chhattisgarh High Court Grants Husband Divorce on Remand
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Court News
No Backing Out of a Mediated Divorce Settlement Without Fraud or Force: Supreme Court Dissolves Marriage Under Article 142
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Court News
Letters, Photos and Joint Accounts Do Not Prove a Hindu Marriage: Telangana High Court Rejects Restitution Claim Against Already-Married Man
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Court News
Separate Rooms Alone Are Not Cruelty, but the Whole Pattern Was: Karnataka High Court Upholds Wife's Divorce and ₹25,000 Monthly Alimony
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Court News
Public Accusations in the Media Were Cruelty: Karnataka High Court Grants Actor Divorce, Orders ₹2 Crore Alimony
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Court News
No Interim Maintenance for the Years She Was Working: Delhi High Court Moves Start Date to When Wife Lost Her Job
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Court News
Refusing to Return Without Reasonable Cause Proved Desertion: Supreme Court Grants Divorce After Two Decades Apart
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