Court News
No Backing Out of a Mediated Divorce Settlement Without Fraud or Force: Supreme Court Dissolves Marriage Under Article 142
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20 articles
Court News
Reunited Through Mediation, Divorce Decree Undone: Kerala High Court Sets Aside Family Court Decree After Couple Reconciles
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Court News
Mediation Settlement Still Needs a Court Decree: Manipur High Court Flags Unnotified Section 27 of Mediation Act, Tells Government to Send Officers With Mandate
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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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Court News
Third Mediation Works: Supreme Court Dissolves Marriage Under Article 142 With Rs 80 Lakh Settlement for Wife and Daughter
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Court News
Family Settlements: A Harmonious Approach to Succession Disputes
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Court News
ADR in Commercial Contracts: Efficiency with Integrity
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Court News
ADR in Human Rights: A Path to Global Justice and Peace
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Court News
ADR in Labour and Employment Disputes: Dialogue Over Confrontation
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Court News
ADR in Family and Consumer Disputes: Humanizing Justice
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Court News
Court-Annexed Mediation in India: Section 89 CPC's Quiet Revolution
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Court News
India's ADR Evolution: From Colonial Roots to Global Standards
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