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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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Adultery Needs Specific Pleading and Proof: Jharkhand High Court Upholds Refusal of Divorce in Ex Parte Case

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Wife Remarried While Divorce Appeal Was Pending: Jharkhand High Court Treats It as Cruelty and Dissolves the Marriage

Bank Officer's Marriage Dissolved After a Decade Apart: Jharkhand High Court Orders ₹60,000 a Month for Wife and Son

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Divorce Upheld, ₹7,500 a Month Offer Rejected: Jharkhand High Court Fixes ₹30 Lakh Alimony on Husband's Tax Returns

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Ticket Found on the Deceased, Yet Claim Rejected: Jharkhand HC Awards ₹8 Lakh to Family of Passenger Who Fell From Ranchi–Jaynagar Express

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Mental Disorder Must Be Proved by Expert Evidence: Jharkhand High Court Refuses Divorce on Bare Allegations

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Five Years in Custody Is Not Enough on Its Own: Jharkhand High Court Refuses UAPA Bail in 2021 IED Blast Case, Says Delay Is ‘Not a Trump Card’

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Job or Monthly Compensation? Jharkhand High Court Says Female Dependant Under 45 Gets to Choose Under Coal Wage Agreement, Dismisses CCL Appeal

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Alleging Your Wife Has Schizophrenia Needs Medical Proof: Jharkhand High Court Refuses Husband’s Divorce, Says Mere Mental Disorder Is Not Enough

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83-Year-Old Father-in-Law Must Maintain Son’s Widow and Grandsons From His Pension: Jharkhand High Court Upholds ₹17,000 a Month

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Desertion Claim Filed Too Early, But Cruelty Proved: Jharkhand High Court Upholds Judicial Separation for Ex-Army Man Under the Divorce Act, 1869