Matrimonial Case Archives

[Contempt of Court] All Women Police Stations being reduced to stations of corruption: Madras High Court issues directions

As a Court of record, the High Court is attributed only with the power to punish for its contempt and the contempt of Courts Subordinate to it and not the Court which is superior to it.

Case Briefs High Courts

Can someone’s passport be impounded merely because a case under S. 498-A IPC is pending or a red corner notice issued? MP HC unravels

Madhya Pradesh High Court: Sujoy Paul, J., held that the pendency of matrimonial cases alone cannot be a ground to decline the

Case Briefs High Courts

HP HC | Convenience of wife must be considered over and above the inconvenience of husband in a transfer petition filed in matrimonial case

Himachal Pradesh High Court: Sandeep Sharma, J. allowed a petition filed under Article 227 of the Constitution of India with Section 24

Case Briefs High Courts

P&H HC | Interim bail made absolute in matrimonial case where no ground for detention found justified

Punjab and Haryana High Court: Gurvinder Singh Gill, J. made absolute the interim application for bail in a matrimonial case. An application

Case Briefs High Courts

Pat HC | Review of an order due to change of lawyer liable to be rejected – sets a bad precedent

Patna High Court: Rajeev Ranjan Prasad, J. dismissed a review application filed by the petitioner-husband for review of this Court’s order in