Friday, 22, May, 2026
Virtual Legal Internship Program 2026 by The Justice Ally Law Firm [June 1 – July 1; Unpaid]: Apply Now!
SC refers Umar Khalid Bail Issue to larger Bench over UAPA Bail Principles
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क्रीमी लेयर पर सुप्रीम टिप्पणी: 'दोनों माता-पिता IAS हैं तो आरक्षण क्यों?', कोर्ट ने कहा- संतुलन जरूरी
SC Clarifies: Police cannot Arrest Accused in Complaint Cases without Non-Bailable Warrant
ट्विशा शर्मा के शव का दोबारा होगा पोस्टमार्टम, हाईकोर्ट ने दिए निर्देश, पति समर्थ सिंह कर सकता है सरेंडर
POCSO | Accused Cannot be Convicted for Offence he was Never Charged With, clarifies HC, Read Judgment
RBI appoints Shri Gunveer Singh as new Executive Director
सीबीआई न्यायालय ने बैंक धोखाधड़ी मामले में बैंक ऑफ इंडिया के पूर्व वरिष्ठ शाखा प्रबंधक एवं एक निजी व्यक्ति को सात वर्ष के सश्रम कारावास की सजा सुनाई
लखनऊ में 70 जज साइकिल से पहुंचे कोर्ट:पेट्रोल-डीजल और पर्यावरण बचाने का संदेश दिया, हाईकोर्ट जज ने दिखाई झंडी
Fire breaks out in Allahabad High Court (Read here)
सुहैल अहमद थोकर को सुप्रीम कोर्ट से राहत; यूएपीए मामले में मिली जमानत, जानें पूरा मामला
हाईकोर्ट का बड़ा फैसला: बंगाल में गोवंश वध पर पाबंदी रहेगी जारी, बकरीद से पहले सभी याचिकाएं खारिज
Breaking | SC Clarifies Enhanced Pension for retired High Court Judges, Chief Justices payable only from October 2016
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Friday, 22, May, 2026
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Marriage and Divorce News
Marriage and Divorce News
Educated Wife deserve Maintenance: Unemployment is so High even Highly Educated Not getting Jobs, Rules HC
21 May, 2026
Purpose of Maintenance is to Prevention Starvation of Wife, Not to Penalise Husband, Rules HC
21 May, 2026
Wife's Refusal to Cook Food is No Cruelty, Rules HC DB
20 May, 2026
Husband gets Divorce Decree as Wife fixed Daughter's Marriage without informing him
20 May, 2026
Maintenance fixed by Family Court u/s 125 CrPC can't be Altered by HC in Revision, Rules HC
19 May, 2026
NRI Marriages: Courts in India have Jurisdiction if Marriage happened here, clarifies Mumbai Court
18 May, 2026
How can Sale of Matrimonial Home constitute Offence u/s 498A IPC, Rules HC
16 May, 2026
No Muslim Husband can't Claim Decree of Declaration of Divorce based on Triple Talaq, Rules HC
15 May, 2026
Concept of Marriage on Puberty in Muslim Law has No applicability on Live-in Relations, Rules HC
15 May, 2026
SC Clarifies: Living Separately for Career or Childcare Needs Does Not Amount to Desertion
14 May, 2026
SC says Wife’s decision to build Career cannot be seen as act of Cruelty in Marriage | Read Judgement
12 May, 2026
No need to implead Second Wife in Sec.125 CrPC Petition filed by First Wife, Rul...
12 May, 2026
Son obtains Fraudulent Gift Deed of Ancestral Property from Mother and Transfers...
08 May, 2026
'Can a Husband Escape Maintenance Just Because His Wife Has a Degree?', Court an...
08 May, 2026
Unless Husband Pays Litigation Expenses, Wife's Defence can't be Struck Off for Delay in WS, Rules HC DB
08 May, 2026
Matrimonial Dispute FIR can't be Quashed upon Settlement if it has Sexual Misconduct Allegations against Husband's Family, Rules HC
07 May, 2026
Sec.125 CrPC Petition for a Minor can be filed by Maternal Grandmother, Rules HC
07 May, 2026
PWDV Act cannot become Shield for 'Professional Parasitism': HC sets aside Interim Maintenance to Specialist Doctor
06 May, 2026
Dowry Death: Bail Granted to Husband who Killed Wi... ...
06 May, 2026
Courts should Not take Crime against Women Lightly... ...
05 May, 2026
Accusation under S.498A IPC Not Sufficient to Deny... ...
05 May, 2026
Family Court Not Justified in injucting Wife from... ...
05 May, 2026
SC on Live-in Relationship: 'Why did she go and li... ...
27 Apr, 2026
'Vexatious' Litigation: HC imposes 15 Lakh cost on... ...
26 Apr, 2026
Directing Medical Examination without foundational... ...
24 Apr, 2026
After Mother’s Death, Father most Suitable for Chi... ...
23 Apr, 2026
No bar on a Magistrate to Alter or Modify an Order... ...
23 Apr, 2026
We won't Allow Parties walking out of Mediated Settlements in Matrimonial Cases, Rules SC
16 Apr, 2026
HC Trashes Husband's Plea against Wife and Daughters of Running Sex Racket as False
10 Apr, 2026
Wife with exclusive Custody can Remove Husbands name from Child's Passport, Rules HC
10 Apr, 2026
Wife claimed she Quit her Job for Marital Obligations, Awarded 40K Maintenance by HC
10 Apr, 2026
Wife filed False Cases against Husband, drives him to Suicide, No Abetment made Out, Rules HC
08 Apr, 2026
Wife's Right to seek Alimony from Husband Not affected by Earning Capacity of Adult Son, Rules HC
04 Apr, 2026
Right to Divorced Daughter to seek Pension after Parents Death, HC Explains
04 Apr, 2026
Sec.125 CrPC: Civil Imprisonment of Husband dose Not Absolve him to Pay Maintenance, Rules HC
25 Mar, 2026
Father taking Custody of Child from Mother in Violation of Foreign Court Order renders it Unlawful, Rules HC
20 Mar, 2026
Kitchen Duties vs Marital Rights | SC: Household Duties not Wife’s burden alone questions Cruelty Claim, ‘You Are Not Marrying a Maid’
20 Mar, 2026
Family Courts can Decide Property Disputes between Husband and Wife, Rules HC
19 Mar, 2026
Divorce by Mubarat in Muslims with Mutual Consent can be Considered by Family Court, Rules HC
19 Mar, 2026
Can a Husband file Habeas Corpus Writ if Wife Elopes with Another Man, NO says HC DB
19 Mar, 2026
Civil Court cannot adjudicate Property Disputes between Spouses, says HC
18 Mar, 2026
Married Man in a Live-in Relationship can't be accused of Bigamy, Rules HC
17 Mar, 2026
Compelling NRI to travel for Conciliation ‘Unreasonable’: HC permits Video Conferencing in Divorce Case
17 Mar, 2026
Family Courts Empowered to rely on Electronic Evidence even without Sec.65B Evidence Act Certificate, Rules HC DB
17 Mar, 2026
Bizarre: Husband Throws Acid over Wife in front of Family Court Judge
16 Mar, 2026
Hindu Mother’s Right to Child Custody upto 5 years Age can't be defeated by Settlement Deed, Rules HC
25 Feb, 2026
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