punjab and haryana high court
Case BriefsHigh Courts

Punjab and Haryana High Court regarded the instant petition as a scheme to get away from criminal prosecution, just to obliquely obtain the seal of this Court on their conduct.

punjab and haryana high court
Case BriefsHigh Courts

Punjab and Haryana High Court tagged the instant petition to be an abuse of the legal process for covering up the petitioners’ illicit relationship on being caught.

allahabad high court
Case BriefsHigh Courts

“The british concept of changing partner in every season cannot be considered to be hallmark of a stable and healthy society. The security and stability which the institution of marriage provides to an individual’s life cannot be expected from live-in-relationship.”

kerala high court
Case BriefsHigh Courts

“By no stretch of imagination, a girlfriend or even a woman who maintains sexual relations with a man outside of marriage in an etymological sense would be a ‘relative’.”

bombay high court
Case BriefsHigh Courts

Bombay High Court expressed that the identification of totally decomposed body of the deceased needs to be decided during the trial.

kerala high court
Case BriefsHigh Courts

Kerala High Court noted that the Family Court had no jurisdiction to entertain such a claim for divorce in the first place because the enactment was made for resolving disputes related to family affairs and marriage recognized by law.

Case BriefsHigh Courts

Madhya Pradesh High Court: Anand Pathak, J., granted anticipatory bail to the applicant who had filed the application apprehending arrest in respect

Case BriefsHigh Courts

Punjab and Haryana High Court: While determining whether a live-in partner would be entitled to maintenance under Section 125 of Code of

Case BriefsHigh Courts

Allahabad High Court: In a case before the Court dealing with the right to live-in relationship, Suneet Kumar, J. observed that when