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A mother’s daily care for her children counts too: Supreme Court on why her income, by itself, cannot halve father’s liability to maintain
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Mere expiry of statutory period under S. 13(1A) HMA does not confer an absolute right to divorce where party seeks to take advantage of his own wrong: Delhi HC
SAMADHAN SAMAROH: 1,712 cases resolved, Rs 240.94 Crore settled in Supreme Court’s Special Lok Adalat
Top 12 Supreme Court Judgments of January-July 2026 That Shaped Indian Law
