Irretrievable Breakdown of Marriage: Supreme Court can grant divorce under Article 142 Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Published on May 5, 2023October 16, 2025By Prachi Bhardwaj Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Related 1 Comment
Appointments & Transfers, News SC Collegium recommends Appointment of 10 Advocates, 3 Judicial Officers as Judges of P&H HC and Andhra Pradesh HC
Case Briefs, Supreme Court Can Bona Fide Purchaser for Value be Held Criminally Liable for Forged Will-Linked Property? Supreme Court Answers
Legal RoundUp, Topic-wise Roundup Labour and Service Law April 2026: Major Supreme Court and High Court Rulings and Legislative Updates
Case Briefs, Supreme Court Rejection of Jurisdictional Plea Not an Interim Award; Challenge Lies Only After Final Arbitral Award: Supreme Court
Excellent Judgement. Hon’ble Apex court Judges ominicient about our Society value of human life, Specially feminine. Pray God to keep judges Hale and healthy.