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Marriage and Divorce News

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Child Custody Disputes: SC Lay's Guidelines for Child's Psychological Evaluation

12 Jun, 2026

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Can a Husband be Convicted for Cruelty u/s 498A IPC just because he Stopped Talking to his Wife, SC says No

12 Jun, 2026

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Once Divorce Decree is Passed, Appeal be filed within Limitation, else Remarriage will lead to Complications, Rules HC

09 Jun, 2026

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No Settlement Would Ever Attain Finality if Quashed FIRs were revived over later Marital Disputes, says HC

04 Jun, 2026

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We need to Stop forcing Women back into Abusive Marriages, Rules SC

26 May, 2026

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In-Laws favoured Husband and asked Wife to Adjust, No Case of Cruelty, Rules SC

26 May, 2026

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HC Acquits Muslim Man Accused of Rape of his Interfaith Wife, Read Judgment

25 May, 2026

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Just because Wife and Kids are Excluded from a Will, it doesn't become Suspicious, Rules SC

23 May, 2026

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Educated Wife deserve Maintenance: Unemployment is so High even Highly Educated Not getting Jobs, Rules HC

21 May, 2026

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Purpose of Maintenance is to Prevention Starvation of Wife, Not to Penalise Husband, Rules HC

21 May, 2026

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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...

20 May, 2026

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Maintenance fixed by Family Court u/s 125 CrPC can't be Altered by HC in Revisio...

19 May, 2026

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NRI Marriages: Courts in India have Jurisdiction if Marriage happened here, clar...

18 May, 2026

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How can Sale of Matrimonial Home constitute Offence u/s 498A IPC, Rules HC

16 May, 2026

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No Muslim Husband can't Claim Decree of Declaration of Divorce based on Triple Talaq, Rules HC

15 May, 2026

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Concept of Marriage on Puberty in Muslim Law has No applicability on Live-in Relations, Rules HC

15 May, 2026

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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... ...

12 May, 2026

No need to implead Second Wife in Sec.125 CrPC Pet... ...

12 May, 2026

Son obtains Fraudulent Gift Deed of Ancestral Prop... ...

08 May, 2026

'Can a Husband Escape Maintenance Just Because His... ...

08 May, 2026

Unless Husband Pays Litigation Expenses, Wife's De... ...

08 May, 2026

Matrimonial Dispute FIR can't be Quashed upon Sett... ...

07 May, 2026

Sec.125 CrPC Petition for a Minor can be filed by... ...

07 May, 2026

PWDV Act cannot become Shield for 'Professional Pa... ...

06 May, 2026

Dowry Death: Bail Granted to Husband who Killed Wi... ...

06 May, 2026

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Accusation under S.498A IPC Not Sufficient to Deny Compassionate Appointment, Rules HC

05 May, 2026

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Family Court Not Justified in injucting Wife from approaching Husband citing Psychiatric Disorder, Rules HC DB

05 May, 2026

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SC on Live-in Relationship: 'Why did she go and live with him before marriage?', questions a widow's decision

27 Apr, 2026

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'Vexatious' Litigation: HC imposes 15 Lakh cost on 'Advocate' husband for suppressing material facts in the affidavits in matrimonial dispute

26 Apr, 2026

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Directing Medical Examination without foundational Evidence amounts to Abuse of Discretionary Power, rules HC

24 Apr, 2026

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After Mother’s Death, Father most Suitable for Child Custody, Rules HC

23 Apr, 2026

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No bar on a Magistrate to Alter or Modify an Order passed under DV Act, Rules HC

23 Apr, 2026

HC expounds: Treating Prior payments as Permanent Alimony does not itself, extinguish a subsisting maintenance order under Section 125 of CrPC
20 Apr, 2026

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We won't Allow Parties walking out of Mediated Settlements in Matrimonial Cases, Rules SC
16 Apr, 2026

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HC Trashes Husband's Plea against Wife and Daughters of Running Sex Racket as False
10 Apr, 2026

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Wife with exclusive Custody can Remove Husbands name from Child's Passport, Rules HC
10 Apr, 2026

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Wife claimed she Quit her Job for Marital Obligations, Awarded 40K Maintenance by HC
10 Apr, 2026

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Wife filed False Cases against Husband, drives him to Suicide, No Abetment made Out, Rules HC
08 Apr, 2026

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Wife's Right to seek Alimony from Husband Not affected by Earning Capacity of Adult Son, Rules HC
04 Apr, 2026

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Right to Divorced Daughter to seek Pension after Parents Death, HC Explains
04 Apr, 2026

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Sec.125 CrPC: Civil Imprisonment of Husband dose Not Absolve him to Pay Maintenance, Rules HC
25 Mar, 2026

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Father taking Custody of Child from Mother in Violation of Foreign Court Order renders it Unlawful, Rules HC
20 Mar, 2026

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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

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Family Courts can Decide Property Disputes between Husband and Wife, Rules HC
19 Mar, 2026

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