Karnataka High Court
Case BriefsHigh Courts

The High Court noted that Divorce via Mubarat i.e. Mutual Consent, is an accepted form of Divorce under Muslim Personal Law and there is no impediment for Family Courts to recognise the same and declaring the status of the parties.

delhi high court
Case BriefsHigh Courts

“The parties seeking divorce by mutual consent shall not be compelled to furnish or withdraw their consent for a decree of dissolution of marriage since the key and chief component for such a decree is free and unblemished consent.”

Case BriefsHigh Courts

High Court of Bombay: While considering the appeal filed by the appellant/wife against the impugned judgment and order passed by the Family Court