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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10 articles
Court News
Husband Quit His Job, Still Pays ₹10 Lakh: Orissa High Court Says Appeal Court Can Grant Permanent Alimony Under Section 25 HMA
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Court News
Married in 2004, Together for Barely a Month: Calcutta High Court Grants Divorce for Cruelty Over Non-Consummation, Fixes ₹10 Lakh Alimony
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Court News
Divorce Decree Silent on Alimony? Wife Can Still Apply Under Section 25 HMA, Says Madhya Pradesh High Court
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Court News
One Application, 18 Cases Ended: Supreme Court Grants Divorce Under Article 142 With Rs 35 Lakh Alimony
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Court News
Bombay High Court Rules Alimony Demands as Extortion in Bigamy Cases
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Court News
Rajasthan High Court Quashes 498A Case Post Divorce Settlement
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Court News
Breaking Bonds: Family Law in Transition
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Court News
Jharkhand High Court: Concealing Pre-Marital Live-In Relationship Is Fraud, Marriage Annulled
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Court News
Allahabad High Court Rules: Wife Entitled to 25% of Husband’s Earnings as Maintenance
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