Muslim Personal Law
Muslim woman can dissolve marriage by ‘Khula’ recognised under Shariat; Madras High Court quashes Khula certificate issued by Shariat Council
Madras High Court while quashing the Khula certificate issued by the Shariat Council, held that while it is open for a Muslim woman to exercise her inalienable rights to dissolve the marriage by Khula recognised under the Muslim Personal Law (Shariat) Application Act, 1937 by approaching a Family Court, it cannot be before Shariat Council.
Kerala High Court | Marriage between Muslims under personal law is not excluded from the sweep of POCSO Act
A child marriage compromises the growth of the child to her full potential. It is the bane of society.
Family Courts cannot restrain a Muslim man from pronouncing talaq or entering into second marriage as per personal law: Kerala High Court
Kerala High Court: In a case relating to talaq as per Muslim personal law and bigamy, A. Muhamed Mustaque, J.
Married couple granted protection in light of threat to life by the relatives
Jammu and Kashmir High Court: A Single Judge Bench comprising of Sanjay Kumar Gupta, J. directed the police Authorities to provide protection
Women governed under Muslim Personal Law have right to recourse under the Protection of Women from Domestic Violence Act, 2005
Bombay High Court: A Single Judge Bench comprising of Bharati H. Dangre, J., has held that the Muslim Personal Law can in