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The Court further pointed out that the instant petition did not make a strong case for violation of rules of reason and justice.
Justice Alok Aradhe was sworn in as Chief Justice of Telangana High Court on 23-07-2023 by the Governor Tamilisai Soundararajan. He succeeded Justice Ujjal Bhuyan who has been elevated as a Judge in the Supreme Court of India. Justice Aradhe has formerly served as Judge in Karnataka, Jammu and Kashmir and Madhya Pradesh High Courts.
Punjab and Haryana High Court: In an appeal filed by the appellant/husband seeking the dissolution of marriage on the ground of cruelty
Karnataka High Court: The Division Bench of Alok Aradhe and J.M. Khazi, JJ. dismissed an appeal filed by a husband
Chhattisgarh High Court: Sanjay S. Agrawal, J., reversed the judgment of the trial court and granted divorce in an application filed by
110 Reports from 20 High Courts Allahabad High Court Money Laundering For money launderers “jail is the rule and bail is an
Interesting Stories of the Week [Media Trial] Can media be given right to speculate on outcome of one going investigations or Court
Punjab and Haryana High Court: Expressing that, Matrimonial cases are matters of delicate human and emotional relationship, the Division Bench of Ritu
Interesting picks from this week’s legal stories from High Courts to District Courts Alimony Whether husband is entitled to claim alimony under
Bombay High Court: Bharati Dangre, J., held that provision of maintenance/permanent alimony being a beneficial provision for the indigent spouse, Section 25
Supreme Court: In a divorce proceeding, where a wife had “rejected” all the options for rented accommodation “similar” to her Industrialist husband’s
Punjab and Haryana High Court: In a revision petition filed against the enhanced amount of alimony H.S. Madaan, J., upheld Family Court’s
In our series of 2020 wrap-ups, let’s revisit and take a dive at some of our stories on family laws and how
Bombay High Court: Mangesh S. Patil, J., in the present application directed the husband to pay an amount of Rs 10,000 towards alimony
Madras High Court: A Division Bench of M. Sathyanarayanan and P. Rajamanickam, JJ., addressed an appeal with regard to seeking interim maintenance when
Jharkhand High Court: Shree Chandrashekhar, J., addressed an issue with regard to maintenance under Section 125 of the Code of Criminal Procedure Code.
Calcutta High Court: Biswajit Basu, J. dismissed a revision application of the filed by a lady seeking alimony pendente lite. The husband/respondent
Gauhati High Court: A Bench of A.S. Bopanna, CJ and Sanjay Kumar Medhi, J. dismissed an appeal filed by the appellant-husband against family
Gauhati High Court: Rumi Kumari Phukan, J., dismissed a revision petition filed by a husband against the order of the family court whereby
Calcutta High Court: A Single Judge Bench comprising of Sabyasachi Bhattacharya, J. allowed a challenge to the order of Additional District Judge