Muslim women

Madras High Court
Case BriefsHigh Courts

Madras High Court while quashing the Khula certificate issued by the Shariat Council, held that while it is open for a Muslim woman to exercise her inalienable rights to dissolve the marriage by Khula recognised under the Muslim Personal Law (Shariat) Application Act, 1937 by approaching a Family Court, it cannot be before Shariat Council.

Kerala High Court
Case BriefsHigh Courts

Kerala High Court: In a review petition arising from an appeal filed by the husband challenging a divorce decree granted to a

Case BriefsHigh Courts

Dismayed as to how all of a sudden that too in the middle of an academic term the issue of hijab is

Case BriefsHigh Courts

Karnataka High Court: Krishna S. Dixit dismissed the petition being devoid of merits.  The facts of the case are such that the

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of Dr. DY Chandrachud*, Indu Malhotra and Indira Banerjee, JJ has held that there is no bar

Case BriefsHigh Courts

Delhi High Court: A Division Bench of Vipin Sanghi and Rajnish Bhatnagar, JJ., in regard to Triple Talaq observed that, Prima facie it

Case BriefsHigh Courts

Madras High Court: While disposing of an appeal filed under Section 96 of the Code of Civil Procedure, 1908 the Single Bench of