Court News
Father Died Before She Was Born: Sikkim HC Says a Suit to Declare Her His Legitimate Daughter Belongs in the Family Court, Not a Civil Court
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154 articles
Court News
Zoho Founder’s California Divorce: Madras High Court Allows Wife’s Request to Record Evidence in India, but Trims Document Demands
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Court News
‘Gold Digger’ Label Has No Place: Madras High Court Upholds ₹6.14 Lakh Child Expenses, Says a Working Mother Doesn’t End the Father’s Duty
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Court News
Divorce Decree and 498A Acquittal Don’t End Maintenance: MP High Court Upholds ₹11,000 a Month for Doctor’s Ex-Wife and Daughter, Leaves Door Open for Increase
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Court News
Son Sat on His Challenge for Over Two Years: Punjab and Haryana High Court Refuses to Reopen Order Raising Aged Parents’ Maintenance to ₹10,000
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Court News
Ordinary Wear and Tear Is Not Cruelty: Madras High Court Refuses Husband’s Divorce, Upholds Wife’s Restitution Decree and ₹56,000 Monthly Alimony
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Court News
Apart Since 2013, No Hope of Reunion: Kerala High Court Grants Divorce, Says Keeping a Broken Marriage Alive Causes Cruelty to Both Spouses
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Court News
Caring for a Child Does Not Make a Stepfather Her Guardian: Madras High Court Refuses Joint Guardianship While the Mother Is Alive and Fit
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Court News
Working Wife’s Maintenance Sent Back, Children’s ₹10,000 Each Upheld: Kerala High Court Makes Husband Clear Arrears in 45 Days to Keep the Remand
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Court News
Mother Took ₹1 Lakh and Gave Up Maintenance for Herself and Her Child: Bombay High Court Says the Daughter’s Right Was Never Hers to Waive
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Court News
Husband Quit His Job, Still Pays ₹10 Lakh: Orissa High Court Says Appeal Court Can Grant Permanent Alimony Under Section 25 HMA
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Court News
Alleged Adultery, a Suicide Attempt and Missing Gold, but No Witnesses: Telangana High Court Refuses Divorce After 16 Years, Says Allegations Must Be Proved
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