Court News
Dowry Case Against Parents-in-Law Quashed: Supreme Court Says Allegations Must Be Specific to Each Accused
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Matrimonial DisputesClear topic ×
43 articles
Court News
Weaponizing the Penal Code: Escalating Matrimonial Disputes in India
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Court News
Madras High Court: Pension Cannot Be Withheld for Maintenance Enforcement
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Court News
SC Declares Persistent Refusal of Intimacy as Mental Cruelty: Divorce Granted
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Court News
Impotency Allegation in Police Complaint Not Defamation, Rules Allahabad HC
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Court News
Patna HC Affirms Alimony Despite Wife’s Income
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Court News
Habeas Corpus Not a Tool for Family Control: Karnataka HC
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Court News
Allahabad High Court: Short-Lived Marriage Still Entitles Wife to Maintenance
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Court News
Delhi HC Bars RTI Route for Husband’s Tax Records in Maintenance Disputes
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Court News
Marriage and Property Rights Under the Indian Succession Act, 1925
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Court News
SC Bars Withdrawal of Consent After Settlement in Mutual Divorce
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Story
Student Status No Shield Against Maintenance Duty, Rules Punjab & Haryana HC
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