Punjab & Haryana High Court| Muslim girl over 15 years of age competent to marry person of choice as per the Muslim law
Punjab and Haryana High Court: A writ petition was filed seeking the relief of protection of life and liberty at the hands
valid marriage
Madras HC | What is the essential condition for validity of any marriage? Detailed Report highlighting legality of marriage of a girl below 18 years of age
Madras High Court: R. Pongiappan, J., observed that: “…saptpadi for Hindus is the necessary requirement, which if completed make a marriage valid in
Tri HC | “Woman who lived like wife, cannot be deprived of maintenance”: Court grants maintenance to woman who “lived like wife” for 10 yrs
Tripura High Court: S. Talapatra, J., while addressing a matter with regard to provision of maintenance, observed that, When one statute ensures maintenance for
20-year-old woman free to live with underage husband; Couple has the right to live together even outside wedlock: SC
Supreme Court: In a unique case where a 19-year-old girl Thushara, who had married a 19-year-old boy Nandakumar on 12.04.2017, was sent