madras high court
Case BriefsHigh Courts

Madras High Court said that after divorce when the spouses have ceased to be husband and wife, proprietary right of both the spouses also get affected.

Patna High Court
Case BriefsHigh Courts

The Patna High Court opined that when guidelines for providing toilets and sanitary napkin dispenser facilities for girls in schools were issued, the District Administration or the local bodies could be entrusted with the establishment and maintenance of such facilities in a seamless manner.

Punjab and Haryana High Court
Case BriefsHigh Courts

Keeping regard with the trend of rising prices and the basic needs getting costlier, the Punjab and Haryana High Court said that maintenance awarded by the Trial Court could not be said to be on a higher side.

Law Firms NewsNews

Shardul Amarchand Mangaldas & Co. advised State Bank of India in granting financial assistance by way of a rupee term loan facility

Karnataka High Court
Case BriefsHigh Courts

In a clinical dissection of the Domestic Violence Act, 2005, the Karnataka High Court stated that the victims’ grievances such as maintenance or shelter etc., must be addressed with immediacy, which is why the legislation has mandated a specific time frame.

Allahabad High Court
Case BriefsHigh Courts

Allahabad High Court sets aside Family Court’s order holding that divorced Muslim woman is not entitled for maintenance under Section 125 CrPC

Op EdsOP. ED.

by Anirudh Swami† and Rishabh Manocha††

Kerala High Court
Case BriefsHigh Courts

Kerala High Court denied the grant of maintenance to an unmarried Hindu major daughter as she could not prove any disability as required under Hindu Adoptions and Maintenance Act, 1956

Legal RoundUpSupreme Court Roundups

With 1263 judgments delivered; three Chief Justices of India taking turns to lead the judiciary; a number of judges retiring and a

Kerala High Court
Case BriefsHigh Courts

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.

Case BriefsHigh Courts

    Bombay High Court: In a case where simultaneous maintenance claims were under different enactments, S.G. Mehare, J., held that mere

Case BriefsSupreme Court

“When a senior citizen parts with his or her property by executing a gift or a release or otherwise in favour of his or her near and dear ones, a condition of looking after the senior citizen is not necessarily attached to it.”

Kerala High Court
Case BriefsHigh Courts

    Kerala High Court: In a case filed seeking the release of maintenance amount as in the instant set of facts

Bombay High Court
Case BriefsHigh Courts

    Bombay High Court: In a petition filed by the son challenging the order passed by the Sub Divisional Officer, Eastern

Bombay High Court
Case BriefsHigh Courts

    Bombay High Court: In an appeal filed by wife challenging the judgment and decree dated 22-11-2005, passed by the Family

Punjab and Haryana High Court
Case BriefsHigh Courts

Punjab and Haryana High Court: In an appeal filed by the appellant/husband seeking the dissolution of marriage on the ground of cruelty

Bombay High Court
Case BriefsHigh Courts

    Bombay High Court: In a petition filed regarding resurfacing of potholes with the onslaught of monsoon and there being no

Bombay High Court
Case BriefsHigh Courts

    Bombay High Court: In a petition filed by Umakant Bondre/ applicant 1 (former father-in-law of respondent 1) challenging the order

Calcutta High Court
Case BriefsHigh Courts

“The legal liability to pay maintenance to parents under Section 125 of the Criminal Procedure Code, 1973, arises out of the moral obligation of children. It is in recognition of reciprocal obligation of the children towards their parents, who have made immense sacrifices for their betterment and raised them with unconditional love and affection.”

Allahabad High Court
Case BriefsHigh Courts

Allahabad High Court: The Division Bench of Sunita Agarwal and Om Prakash Shukla, JJ. dismissed and appeal on the admission stage itself