Women entitled to care and support from partners who contract second marriage under personal law: Calcutta High Court
Calcutta High Court set aside the impugned order and modified the maintenance amount to Rs. 6,000 per month.
Muslim Law
[Explained] Allahabad High Court verdict in Inter -Religion Live-in Couple’s Protection Plea
Awareness has to be created in young minds not just from the point of view of emotional and societal pressures that Live -in relationships may create, but also from the perspective that it could give rise to various legal hassles.
Bombay High Court grants guardianship to biological parents of a child born out of their illegitimate relationship
“If the prayers of the petitioners in the present petition are not considered favorably, it would create a situation where the respondent already having given up any claims towards the minor child, she would be deprived of the right to be taken care of and maintained by the petitioners, who are more than willing to take care of her needs, being the biological parents of the minor child.”
[Special Legislations] | Karnataka HC | POCSO Act is a Special Law which can override any Personal Law
Karnataka High Court: While deciding the instant application seeking regular bail for offences under the provisions of Prohibition of Child
Allahabad High Court | Muslim wife cannot be compelled by Court to live with her husband against her wishes while second marriage of the husband subsists
Allahabad High Court: In an appeal filed under Section 19 of the Family Courts Act, 1984 for setting aside the
Why wait at Court’s corridor for prioritized hearing, when you can invoke the right to extra-judicial divorce? Kerala High Court tells a Muslim woman seeking divorce
Kerala High Court: In a divorce case where the Family Court had refused to hear the case on priority for early disposal,
High Court Roundup: August 2022| Revisiting the top stories on Bigamy, POCSO, Cruelty, Deceased’s Right to dignity, Non-payment of GST, & more
The High Court Roundup brings a curated list of the top stories of the month to ensure readers do not miss any
Delhi High Court| Muslim minor girl who has attained puberty can willfully marry without consent of her parents; POCSO charges do not stand
Similar cases are an exception to the precedent laid down in Imran v. State of Delhi, (2011) 10 SCC 192
Punjab & Haryana High Court| Muslim girl over 15 years of age competent to marry person of choice as per the Muslim law
Punjab and Haryana High Court: A writ petition was filed seeking the relief of protection of life and liberty at the hands
What is the legal status in case of a Muslim man regarding payment of maintenance to ex-wife beyond iddat period if she remains un-remarried and unable to maintain herself? Kar HC analyses
Karnataka High Court: Krishna S. Dixit dismissed the petition being devoid of merits. The facts of the case are such that the
“Quranic injunctions command equal treatment of wives”; HC holds unequal treatment of wives is sufficient ground to grant divorce
Kerala High Court: The Division Bench of A.Muhamed Mustaque and Sophy Thomas set aside the findings of Family Court wherein it had
Ker HC | No enquires required; HC lays down detailed guidelines for speedy disposal of petitions seeking judicial endorsement of extrajudicial divorce
Kerala High Court: The Division Bench of A. Muhamed Mustaque and Kauser Edappagath, JJ., issued detailed guidelines for Family Courts for speedy
J&K and Ladakh HC | “No law or religion gives a license to a father to harass his daughter”; HC grants protection to run away couple
Jammu & Kashmir and Ladakh High Court: Sanjay Dhar, J., held that it is not open to a father or relatives of
Ker HC| Muslim women’s right to Khula (extra-judicial divorce) revived; Patriarchal decision in K. C. Moyin overruled
Kerala High Court: The Division Bench of A. Muhamed Mustaque and C. S. Dias, JJ., addressed the controversial question regarding rights of
J&K HC| “Rs. 2000 maintenance is not ‘exorbitant or excessive’ in present era of inflation”; HC questions existence of Talaq given through registered post
Jammu and Kashmir High Court: Rajnesh Oswal, J., heard the instant petition against the order of the Trial Court whereby the petitioner
P&H HC | Merely because two consenting adults get married to each other against wishes of their family members, they cannot be deprived of fundamental rights
Punjab and Haryana High Court: Alka Sarin, J., while addressing the present matter made an observation that: The alleged illegality of the marriage
Triple Talaq| SC issues notice to Centre on plea challenging the new law
Supreme Court: The bench of NV Ramana and Ajay Rastogi, JJ has agreed to examine the validity of a newly enacted law
SC| Child born out of an irregular marriage is legitimate and entitled to inherit his father’s property
Supreme Court: The bench of NV Ramana and MM Shantanagoudar, JJ, on the issue relating to legality of the marriage of a