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2 articles

Bombay High Court: Women in De Facto Marriages Entitled to Maintenance Under DV Act

Court News

Bombay High Court: Women in De Facto Marriages Entitled to Maintenance Under DV Act

3 Mar 2026Read article ↗

Supreme Court Examines Dowry Complaint Against Married Man by Live-In Partner: A Landmark Case on Section 498A

Court News

Supreme Court Examines Dowry Complaint Against Married Man by Live-In Partner: A Landmark Case on Section 498A

15 Feb 2026Read article ↗