Any marriage between two Hindus solemnized after the commencement of this Act is void if at the date of such marriage either party had a husband or wife living; and the provisions of sections 494 and 495 of the Indian Penal Code shall apply accordingly.
Wednesday, 29, Apr, 2026
- 'नए कानून की जरूरत नहीं...', सुप्रीम कोर्ट ने खारिज की हेट स्पीच से जुड़ी याचिकाएं
- HC on Maternity Leave for 3rd Pregnancy: There can be no discrimination shown by Govt. in approving maternity benefits
- Taking a 'Badhai' a Transgender Right? HC holds 'kinnar' community have no legal right to demand the traditional 'badhai'
- The Great 'Ego' Tussle: This HC posted matter for hearing after 2046 due to 'ego fight' between super senior citizens
- SC on Hate Speech Regulation: No legislative vacuum exists warranting intervention, existing laws sufficient
- करिश्मा के ससुराल की अरबों की प्रॉपर्टी बंटवारे पर सुप्रीम कोर्ट: मध्यस्थता है समाधान ! मध्यस्थता का कानूनी महत्व और फायदे
- Honeymoon Murder: Victim’s family questions Sonam’s Bail, seeks CBI probe
- हाईकोर्ट की मानवाधिकार आयोग पर कड़ी टिप्पणी: मदरसों की EOW जांच पर रोक
- सोसायटी ने माफी मांगी फिर भी केस लड़ने पर अड़ीं 90 साल की 'गुस्सैल दादी', हाईकोर्ट बोला- 2046 के बाद सुनेंगे
- 31 लाख का रिटर्न भरने वाली पत्नी को गुजारा भत्ता क्यों? हाईकोर्ट से न्यूरोसर्जन पति को राहत
- 15 साल लिव-इन, बच्चा भी हुआ, सुप्रीम कोर्ट की सख्त टिप्पणी- अब यौन शोषण का आरोप कैसे?
- 'जज साहब, प्लीज IPS अजय पाल शर्मा को तुरंत हटाइए', पश्चिम बंगाल पर आधी रात को सुप्रीम कोर्ट में हलचल
- JOB POST: District Judge at Patna High Court [Entry Level; Direct from Bar 2026; 8 Positions; Salary Upto Rs. 1.96L]: Apply by May 15
- JOB POST: Assistant Professor at Symbiosis Law School, Multiple Locations [Offline]: Apply Now!
- JOB POST: Senior Resident Fellow at Vidhi Centre for Legal Policy, Delhi [4 PQE; Offline]: Apply By May 10
