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Azoospermia means there is an absence of live spermatozoa in the semen. There could be various causes for such a condition, including obstruction of the tubules or ducts, i.e., the reproductive tract, or even due to infection, retrograde ejaculation or aspermatogenesis. Thus, azoospermia is categorized under two heads: obstructive and nonobstructive.
by Sayaboyena Nikhil Sai Krishna*
The Court pin-pointed the huge difference in income of the husband and wife, and that there was no documentary evidence to support the wife’s claims of being indebted.
It was stated that decision of the co-ordinate Bench of the High Court in Naresh Gundyal v. State on same issue, defeats the very object of S. 498-A, IPC and Domestic Violence Act, 2005.
Kerala High Court held that Section 31 of D.V Act would apply only on violation of protection order passed under Section 20 of the D.V Act.
Madras High Court: The full bench of P.N. Prakash, Teekaa Raman and A.D Jagadish Chandira, JJ. held that the jurisdiction
Madras High Court: In 32 cases regarding domestic violence filed under Section 482 Code of Criminal Procedure, 1973 (CrPC), the full bench
Unmissable Stories Sedition Law under scanner| All pending cases to be kept in abeyance; Centre/States urged not to register fresh cases till
Delhi High Court: Asha Menon, J., observed that, the right to claim maintenance under the Domestic Violence Act and those under Section
Supreme Court: The bench of MR Shah and BV Nagarathna*, JJ has answered three important questions pertaining to the Protection of Women
Bombay High Court: Vibha Kankanwadi, J., held that, if a husband files a divorce petition that cannot be taken as an act
Jammu and Kashmir and Ladakh High Court: Sanjay Dhar, J., expressed that, there may be stray incidents where the advocates have resorted
Supreme Court Updates Issue of accommodation in a Domestic Violence dispute between husband and wife shall not affect landlord’s right to get
Here are our interesting picks from the stories reported this week: To operate in State of Maharashtra, Uber and other unlicensed aggregators
Delhi High Court: Chandra Dhari Singh, J., addressed a matter wherein the right of residence was claimed by the wife. In the
Saket Courts, New Delhi: Sonu Agnihotri, Additional Sessions Judge – 03, addressed a matter, wherein a wife using improper means procured the
Here are our interesting Picks from the stories reported this week: People using cyberspace to vent out anger and frustration by travestying
82 Judgments from the High Courts of the Country, you wouldn’t want to miss. Here’s a short recap from the month of