Court News
Working Wife's Reasonable Cause to Live Apart: Jharkhand High Court Refuses Husband's Restitution Plea
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Restitution of Conjugal RightsClear topic ×
8 articles
Court News
Divorce Petition Filed Within a Year of Marriage Hit by Section 14: Madras High Court Upholds Wife's Restitution
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Court News
Wife Left to Study on Husband's Advice: Madras High Court Refuses Divorce, Upholds Restitution Decree
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Court News
Restitution Decree Ignored for Over a Year: Patna High Court Grants Husband Divorce Under Section 13(1-A)(ii)
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Court News
Ordinary Wear and Tear Is Not Cruelty: Madras High Court Refuses Husband’s Divorce, Upholds Wife’s Restitution Decree and ₹56,000 Monthly Alimony
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Court News
Another Man in the House Is Not Proof of Adultery: Madras High Court Refuses Husband’s Divorce, Upholds Wife’s Restitution Decree
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Court News
High Court Rules: Wife Living Apart Without Valid Reason Cannot Claim Maintenance
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Court News
Supreme Court Transfers Conjugal Rights Case to Rajasthan, Citing Wife’s Lack of Income
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