Court News
Arranging Daughter's Marriage Behind Husband's Back Was Cruelty: Madras High Court Sets Aside Refusal of Divorce
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141 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
Zoho Founder’s California Divorce: Madras High Court Allows Wife’s Request to Record Evidence in India, but Trims Document Demands
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Court News
‘Gold Digger’ Label Has No Place: Madras High Court Upholds ₹6.14 Lakh Child Expenses, Says a Working Mother Doesn’t End the Father’s Duty
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Court News
Power Theft Dues Need No Civil Suit: Madras High Court Upholds TNEB’s Land-Revenue Recovery Law, Revives ₹26 Lakh Demand
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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
Husband Was Dismissed Weeks Before He Died: Madras High Court Says Non-Speaking Dismissal Cannot Shut Out Widow’s Compassionate Appointment, Orders Decision in One Month
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Court News
Caring for a Child Does Not Make a Stepfather Her Guardian: Madras High Court Refuses Joint Guardianship While the Mother Is Alive and Fit
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Court News
No More Phone Calls to the Police Station: Madras High Court Says Police Must Issue Written Summons Under Section 179 BNSS and Record Enquiries in the General Diary
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Court News
A Hearing Without Documents Is an Empty Formality: Madras High Court Says PMLA Accused Must Get ED’s Relied-Upon Documents Before Cognizance Under Section 223 BNSS
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Court News
Hired Driver Hurt While Driving the Owner’s Car: Madras High Court Says Tribunal Rightly Treated His Claim Under the Employees’ Compensation Act, Upholds ₹19.77 Lakh Award Against Insurer
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