Bombay High Court
LEGAL SUBJECT
Family Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Karnataka HC Quashes Wife’s Dowry-Cruelty FIR Against Husband, In-Laws After ₹6 Lakh Paid; ₹20 Lakh More Payable At Divorce Evidence Stage
The petitioners sought to quash the FIR in Crime No. 33/2024, registered on the second respondent’s complaint for offences under Sections 498A and 504 read with Section 149 of the IPC and Sections 3 and 4 of the Dowry...2 MIN READ↗
Karnataka High Court
Father’s Admitted Relationship Alone Didn’t Prove Paternity: Karnataka HC Sets Aside DNA-Test Order, Sends Application Back for Fresh Review
The respondent, a minor child represented by her natural guardian, sought maintenance from the petitioner in proceedings under Section 125 CrPC. The petitioner admitted having had a physical relationship with the chil...3 MIN READ↗
Delhi High Court
Wife Receives Full ₹3.5 Lakh Settlement As Delhi HC Quashes Dowry And Cruelty FIR Against Husband And Co-Accused
Respondent No. 2 and Petitioner No. 1 married on 4 February 2016 and had been living separately since 2019; they had no child.3 MIN READ↗
Delhi High Court
After ₹1.5-Crore Settlement And Divorce, Delhi HC Quashes Matrimonial FIR, Including A Relative’s 354A Allegation, Which Wife Called A Misunderstanding
Petitioner No. 1 and respondent No. 2 married in 2013 and had two sons, who remained in respondent No. 2’s care and custody after the parties separated in August 2023.3 MIN READ↗
Delhi High Court
Delhi HC Orders 4-Week Decision On Wife’s DV Residence Plea, Bars Husband And In-Laws From Creating Third-Party Rights In Shared Home
The petitioner, wife of respondent no. 1, alleged that she was assaulted and denied entry to the shared household on 7 April 2026.2 MIN READ↗
Delhi High Court
After Ex-Wife Receives Full ₹16 Lakh Settlement, Delhi HC Quashes 498A/406 FIR Against Husband And In-Laws
The petitioners sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR No. 520/2017, registered under Sections 498A, 406 and 34 IPC, and the proceedings arising from it.2 MIN READ↗
Karnataka High Court
Wife’s Alleged Affair Unproven, Karnataka HC Upholds Dismissal Of Husband’s Divorce Plea, Citing Six-Day Complaint Delay and Related Witnesses
The husband appealed the Family Court’s dismissal of his petition for divorce, which alleged cruelty and adultery by the wife.2 MIN READ↗
Karnataka High Court
Karnataka HC Revives Partition Suit After Man’s Death, Says Estate Claims By His Wife, Son And Alleged Second Family Need Adjudication
The petitioners, the son and wife of the original defendant, filed a partition suit claiming a 2/3 share in the suit properties.2 MIN READ↗
Gujarat High Court
Wife In Ahmedabad With 4-Year-Old: Gujarat HC Transfers Husband’s Vadodara Family Suit To Ahmedabad, Where Her Maintenance And Domestic Violence Cases Are Pending
The applicant-wife sought transfer of Family Suit No. 470 of 2026, instituted by her husband and pending before the Family Court at Vadodara, to Ahmedabad, where she resided with their four-year-old child.2 MIN READ↗
Gujarat High Court
Gujarat HC Transfers Husband’s Valsad Family Suit To Surat, Where Wife Lives And Seeks Maintenance While Caring For Two Minor Children
The applicant, the opponent’s wife, resided at Surat and sought transfer of Family Suit No. 23 of 2026, instituted by the opponent before the Family Court, Valsad, to the Family Court, Surat.2 MIN READ↗
Gauhati High Court
Wife’s Repeated Absences Sink Appeal Against Divorce Decree; Gauhati HC Says Challenge Was To Delay Case
The respondent-husband petitioned for divorce alleging adultery, cruelty and desertion.2 MIN READ↗
Karnataka High Court
Adopted Son’s Fair-Price Shop Authorization Can Be Cancelled If State Finds Adoption Claim Not Genuine: Karnataka HC
Darshan sought transfer of a fair-price-shop authorisation as the adopted son of the deceased owner, Lalithamma.2 MIN READ↗
Madhya Pradesh High Court
No Proof He Divorced First Wife: MP HC Rejects Second Wife’s Claim, Awards ₹7.29 Lakh To First Wife And Dependents
Basant Kumar died on 10 February 2006 when, as a pillion rider on a motorcycle, he was struck by a truck allegedly driven rashly and negligently. His first wife, Smt. Kamini Gotekar, claimed compensation with her two...2 MIN READ↗
Odisha High Court
Orissa HC Orders Registration Of Deed Acknowledging Adoption Said To Have Occurred In 2001, Subject To Statutory Checks; Registrar Cannot Decide Its Validity
Purastam Jena and Kamala Jena allegedly gave their son, Kamala Kanta Mandal, in adoption to Bhaskar and Laxmi Mandal on 25 March 2001, when he was about nine years old.2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Cross-Cases Involving Estranged Couple’s Families After Spouses Settle And Decide To Live Separately
Criminal Petition No. 15392 of 2026 sought to quash proceedings in C.C. No. 50640/2026, arising from Crime No. 136/2025, alleging offences under Sections 118(1), 115(2), and 351(2), read with Section 3(5) of the Bhara...2 MIN READ↗
Karnataka High Court
Karnataka HC Awards Estranged Wife ₹10,000 Monthly Maintenance, Says 24-Year Delay Alone Cannot Defeat Her Claim
The petitioner and respondent married in 1992 and lived together for about five years. The petitioner alleged that cruelty compelled her to leave the matrimonial home; she further claimed that the respondent provided...2 MIN READ↗
Sikkim High Court
Girl’s Claim To Be Deceased Father’s Daughter, Based On Parents’ Marriage, Belongs In Family Court: Sikkim HC Upholds Ruling
The appellant, a minor, sued through her mother, seeking declarations that she was the legal and natural daughter of late Ajai Rai and the granddaughter of Respondent No. 1, and an order directing the Municipal Commis...2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Cross-Cases Involving Estranged Couple’s Families After Spouses Settle And Decide To Live Separately
Criminal Petition No. 15392 of 2026 sought to quash proceedings in C.C. No. 50640/2026, arising from Crime No. 136/2025, alleging offences under Sections 118(1), 115(2), and 351(2), read with Section 3(5) of the Bhara...2 MIN READ↗
Jharkhand High Court
Wife’s Education And Job Were No Favour From Husband: Jharkhand HC Grants Divorce On Unrebutted Cruelty Evidence
The parties married in 2004 and had a daughter in 2007.2 MIN READ↗
Jharkhand High Court
After Husband Contracted Second Marriage, Jharkhand HC Rejects Divorce Bid, Raises Wife And Daughter’s Maintenance To Rs 30,000 Monthly
The husband appealed under Section 19(1) of the Family Courts Act, 1984, against dismissal of his petition for divorce under Sections 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955, on grounds of cruelty and...2 MIN READ↗
Jharkhand High Court
Jharkhand HC Upholds Rejection Of Husband’s Bid To Bring Wife Back, Citing Evidence Of His Cruelty
The parties married on 22 January 2014 and had a son. The husband alleged that the wife left the matrimonial home without reasonable cause and sought restitution of conjugal rights under Section 9 of the Hindu Marriag...2 MIN READ↗
Jharkhand High Court
Jharkhand HC Sets Aside Ex-Parte Divorce: Husband’s Unproved Claims Of Wife’s Mental Illness And Medication Refusal Could Not Alone Establish Cruelty
The parties married in 2019.3 MIN READ↗
Jharkhand High Court
Wife’s Visits To Parental Home Alone Didn’t Prove Cruelty Or Desertion; Jharkhand HC Sets Aside Divorce Decree
The parties married on 9 May 2006 and had two children.2 MIN READ↗
Madhya Pradesh High Court
MP HC Transfers Husband’s Divorce Case To Dabra, Where Wife Has Three Related Matrimonial Proceedings Pending
The petitioner-wife sought transfer under Section 24 of the Code of Civil Procedure of the husband’s divorce case, Case No. RCS HM/570/2024, from the Principal Judge, Family Court, Gwalior, to the Additional District...2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds Divorce, Citing Wife’s Police Statement That Marriage Was Forced And 3½ Years Living Apart
The parties married on 28 June 2012. The appellant left for Pune shortly after the marriage; her father lodged a missing-person complaint, and police brought her back on 10 August 2012.2 MIN READ↗
Karnataka High Court
Father Who Had Not Contacted Twins For Over 5 Years Gets Weekend Visits, Not Permanent Custody: Karnataka HC
The appellant-father sought permanent custody of the parties’ twin children under Section 25 of the Guardians and Wards Act, 1890.2 MIN READ↗
Karnataka High Court
Wife Gets Chance to Contest Divorce as Karnataka HC Sets Aside Decree After Family Court Failed to Assess Husband’s Evidence
Gousuddin filed O.S. No. 21/2020 before the Principal Judge, Family Court, Kalaburagi, seeking dissolution of his marriage to Kaniz Ayesha, solemnised on 15 November 2011 under Muslim law.2 MIN READ↗
Karnataka High Court
Karnataka HC Rejects Husband’s Divorce Appeal Over Unsupported Claim Wife Had Affair With His Father, Orders Rs 50,000 Costs
The parties married on 14 June 1998.2 MIN READ↗
Madras High Court
Madras HC Upholds ₹20,000 Interim Maintenance For Wife And Child, Saying Paternity Allegation Alone Doesn’t Automatically Defeat Child’s Claim
The wife and minor child sought maintenance under Section 144(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.2 MIN READ↗No articles match these filters.