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Supreme Court observed that in cases where the marital relationship has broken down irretrievably, where there is a long separation and absence of cohabitation, then continuation of such a ‘marriage' would only mean giving sanction to cruelty which each is inflicting on the other.
Supreme Court: While deciding a case filed under Section 125 of Code of Criminal Procedure (CrPC), in which the appeal
Supreme Court: In a complex case where both the parties claimed to be disabled to get the matrimonial case transferred to the
Himachal Pradesh High Court: In a petition related to family pension, Jyotsna Rewal Dua, J has held that the second
“One should not doubt the capacity and/or ability of the paternal grandparents to take care of their grandson.”
Supreme Court: In a case where a portion of a joint Hindu Family was alienated ‘out of love and affection’ by way
Under the provisions of the Hindu Marriage Act, the relief of divorce, judicial separation etc. can be between the husband and the wife only and cannot extend to the third party.
“A testamentary court is not a court of suspicion but that of conscience.”
Kerala High Court: The Bench of N.Nagresh, J., directed the Local Registrar to register the marriage of couple living in Israel through
Supreme Court: The 3-judge bench of Ashok Bhushan. R. Subhash Reddy and MR shah, JJ has held that an unmarried Hindu daughter
Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ referred the question as to
Delhi High Court: Reiterating the factors to be considered while considering the merits of an application for grant of interim maintenance under