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4 articles

Rajasthan High Court Quashes 498A Case Post Divorce Settlement

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Rajasthan High Court Quashes 498A Case Post Divorce Settlement

14 Jun 2026Read article ↗

Patna HC Affirms Alimony Despite Wife’s Income

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Patna HC Affirms Alimony Despite Wife’s Income

18 May 2026Read article ↗

SC Bars Withdrawal of Consent After Settlement in Mutual Divorce

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SC Bars Withdrawal of Consent After Settlement in Mutual Divorce

15 Apr 2026Read article ↗

Gujarat High Court: Family Court Must Enforce Consent Divorce Decrees Including Property Terms

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Gujarat High Court: Family Court Must Enforce Consent Divorce Decrees Including Property Terms

17 Jan 2026Read article ↗