Landmark Judgements
Cruelty Does Not Check the Marriage Register: Section 498A Extends to Live-In Relationships in the Nature of Marriage
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12 articles
Court News
Husband Vanished, So the Family Court Closed the Case? Delhi HC Says an Absconding Husband Cannot Defeat a Maintenance Order, Restores Execution and Orders Police to Trace Him
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Court News
‘Get the Father’s Signature’: How Githa Hariharan v. RBI Made Mothers Natural Guardians Too
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Court News
He Hid His First Marriage, Then Said She Wasn’t His Wife: Badshah v. Urmila Badshah Godse on Maintenance for a Deceived Second Wife
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Court News
Rescued Adult Women: Supreme Court Says Magistrate's Section 17 Inquiry Must Be Held in All Cases, Asks NJA to Frame Protocol
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Court News
Widow's Limited Estate Became Absolute in 1956: Supreme Court Decides Succession to Delhi Agricultural Land
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Court News
Daughters and Widows Can't Be Excluded on an Unproved Tribal Custom: Jharkhand HC Upholds Their Share in Land Compensation
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Court News
Can a Second Wife Be Prosecuted for Bigamy or 498A If She Didn’t Know About the First Marriage?
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Court News
High Court Upholds Women's Rights in Ancestral Property
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Court News
Supreme Court's Landmark Ruling on Digital Intimidation and Women's Rights
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Court News
Beyond Office Walls: India's POSH Act and Workplace Redefinition
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Court News
SC Rules Husband’s Duty to Maintain Wife Overrides Loan Repayments
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