Landmark Judgements
Cruelty Does Not Check the Marriage Register: Section 498A Extends to Live-In Relationships in the Nature of Marriage
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6 articles
Court News
Wife’s Earlier Marriage Was Still Subsisting: Gujarat High Court Quashes 498A and Bigamy FIR Against Mother-in-Law
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Court News
Can a Husband Get His Wife’s Family Prosecuted for ‘Giving’ Dowry? Supreme Court Says Section 7(3) of the Dowry Prohibition Act Protects Them
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Court News
Vague Allegations, Six-Year Delay: Supreme Court Quashes Dowry Case Against Sister-in-Law and Elderly Parents-in-Law
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Court News
No Automatic Arrest in 498A Cases: How Arnesh Kumar Changed Policing of Offences Up to Seven Years
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Court News
Can a False 498A Case Be Grounds for Divorce? Rajasthan High Court's 2026 Judgment
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