allahabad high court
Case BriefsHigh Courts

To afford an opportunity to the husband to present his case before the court below and to ensure the just decision of maintenance case filed under Section 125 CrPC, Allahabad High Court set aside the ex-parte maintenance order

Allahabad High Court
Case BriefsHigh Courts

Allahabad High Court sets aside Family Court’s order holding that divorced Muslim woman is not entitled for maintenance under Section 125 CrPC

Case BriefsHigh Courts

Karnataka High Court: M. Nagaprasanna, J. allowed the criminal petition and quashed both the orders by the Magistrate and the Sessions Judge.

Case BriefsHigh Courts

Bombay High Court: A Single Judge Bench comprising of Bharati H. Dangre, J., decided a writ petition filed by the petitioner-mother, wherein

Case BriefsHigh Courts

Delhi High Court: A Single Judge Bench comprising of I.S Mehta, J, dismissed a revision petition before it against the interim maintenance

Case BriefsHigh Courts

Gauhati High Court: The Court was recently addressing a criminal revision petition against an order of the Additional Sessions Judge setting aside

Case BriefsHigh Courts

Karnataka High Court: While passing the order in a writ petition filed under Articles 226 and 227 of the Constitution, a Single