THE COURTKUTCHEHRY BLOG

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3 articles

Bombay High Court: Divorce Cannot Be Granted Solely on WhatsApp Chats

Court News

Bombay High Court: Divorce Cannot Be Granted Solely on WhatsApp Chats

7 Mar 2026Read article ↗

Delhi High Court: Father’s Duty to Maintain Minor Children Non-Negotiable, Even If Mother Earns More

Court News

Delhi High Court: Father’s Duty to Maintain Minor Children Non-Negotiable, Even If Mother Earns More

2 Jan 2026Read article ↗

Gujarat HC Stays Alimony Order: Man, Challenges Payment to Wife Accused of Killing His Mother

Court News

Gujarat HC Stays Alimony Order: Man, Challenges Payment to Wife Accused of Killing His Mother

6 Dec 2025Read article ↗