Delhi High Court’s decision encompassing live-in relationship without divorce Ridhi 2 years ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Once a marital relationship is ended by a decree of divorce, a complaint under Domestic Violence Act cannot sustainDateJune 16, 2016In relation toCase Briefs‘Married man living a lustful and adulterous life with unmarried woman, may constitute bigamy’; Punjab and Haryana High Court refuses relief to live-in coupleDateNovember 18, 2023In relation toCase BriefsIf Court finds that marriage failed due to incompatibility, but one of the parties withholds consent for mutual separation, would that be ‘Cruelty’? Kerala HC elaboratesDateFebruary 15, 2022In relation toCase Briefs
