Misuse of Section 498A of IPC- General Allegations Roping In-Laws doesn’t...

Wife not Comfortable with In-Laws has Just Cause to Live Separate...

Safeguards u/Section 50 of NDPS Act to be observed scrupulously- Kerala...

Important Judgments on Domestic Violence Act, 2005

Important Judgments on Consumer Protection Act, 1986

Important Judgments on Maintenance

Important Judgments on Right to Information

Residence Order u/DV Act- Magistrate can Pass Order for Property Situated...

Real Estate Law- Flat Owners’ Consent Required for Alteration in Sanctioned...

Registration of Marriage- Physical Presence of Parties Compulsory for Marriage Registration