Court News
Desertion Label Removed, Marriage Still Dissolved: Supreme Court Uses Article 142 With ₹25 Lakh Settlement
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31 articles
Court News
15 Years Apart, No Support Paid: Supreme Court Dissolves Marriage Under Article 142 With ₹1.25 Crore Permanent Alimony
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Court News
65 Days of Marriage, 40+ Court Cases: Supreme Court Dissolves Marriage Under Article 142 Despite Husband’s Objection, Says Courts Are Not a Battlefield
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Court News
Twenty Pending Cases Are Not Enough: Supreme Court Refuses Husband’s Plea for Article 142 Divorce as Wife Says the Marriage Is Not Over
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Court News
Marriage Broken Beyond Repair? Tripura High Court Says Only the Supreme Court Can Dissolve It on That Ground, Dismisses Husband’s Divorce Appeal
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Court News
Caste Certificate Invalidated, But Pension Saved: Supreme Court Uses Article 142 to Protect 31 Years of Service of Retired BMC Engineer
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Court News
Signed a Mediated Divorce Settlement? You Cannot Simply Walk Away — Supreme Court Quashes ‘Afterthought’ DV Case and Grants Divorce Under Article 142
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Landmark Judgements
A Grave for His Father: The Split Verdict on a Christian Burial, Resolved Through Article 142
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Court News
The Child’s Wish Comes First: Supreme Court Gives Mother Exclusive Custody and Ends Years of Parallel Litigation
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Landmark Judgements
Protest Is Not a Crime, Grief Is Not a Statistic: FIRs Against NEET Protesters Quashed, Suicide-Compensation Policy Ordered
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Court News
Only the State Can Refer: Supreme Court on Delegated Wage References Under the Working Journalists Act
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Court News
No Order Against the State Without Making the State a Party: Supreme Court Sets Aside Absorption Direction, Awards Rs 10 Lakh
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