madras high court
Case BriefsHigh Courts

“Under the Islamic Law, the husband is entitled for Polygamous marriage, however, he has to treat all the wives equally”

karnataka high court
Case BriefsHigh Courts

The Court further pointed out that the instant petition did not make a strong case for violation of rules of reason and justice.

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

Bombay High Court: Shrikant D. Kulkarni, J., decides whether the trial court’s decision mentioning the wrong provision pertaining to maintenance to the

Case BriefsForeign Courts

Federal Court of Malaysia: A Full Bench of Richard Malanjum, Ahmad Maarop, Zaharah Ibrahim, David Wong Dak Wah, Ramly Ali, Azahar Mohamed,