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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AdulteryClear topic ×
7 articles
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
Another Man in the House Is Not Proof of Adultery: Madras High Court Refuses Husband’s Divorce, Upholds Wife’s Restitution Decree
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Court News
Adultery Plea Against Wife’s Maintenance Must Be Examined at the Threshold, Says Supreme Court — and Flags Unregulated Private Detectives (Himanshu Chordia v. State of Rajasthan)
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Court News
Supreme Court Redefines Section 125 CrPC: Adultery and Interim Maintenance
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Court News
Supreme Court Rules Privacy Cannot Shield Infidelity in Adultery Cases
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Court News
Madhya Pradesh High Court Allows DNA Test of Child to Prove Wife’s Adultery
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