Court News
Marking a Medical Document Is Not Proving It: Karnataka High Court Refuses Divorce on Unproven Mental Disorder Claim
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Mental DisorderClear topic ×
4 articles
Court News
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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Court News
Two Prescriptions Don’t Prove Mental Disorder: Patna High Court Keeps Divorce on Cruelty and Desertion, but Orders Husband to Pay Wife Rs 20 Lakh Alimony
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Court News
Telangana High Court Quashes ‘Psychic Disorder’ Label: Trial Court Rebuked for Stigmatic Order
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