October 11, 2018 It has been directed that the Two-Judge Bench of the Supreme Court in a case has directed […]
Showing posts from Tag: Matrimonial disputes
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October 09, 2018 Dowry Demand- In this recent case, the High Court noted that the demand for dowry and harassment […]
October 08, 2018 Case name: Akanksha v. Anupam Mathur In this recent case, during the pendency of the matter the […]
August 22, 2018 Matrimonial Disputes – In this recent case, the Two-Judge Bench of the Supreme Court extended a word […]
April 18, 2018 Case name: Jalendra Padhiary v. Pragati Chhotray Date of Judgement: April 17, 2018 In this case, the […]
December 12, 2017 Smriti Madan Kansagra vs Perry Kansagra Date of Judgment: December 11, 2017 In this recent judgment, passed […]
“Thus, a discretion is vested with the family court itself to record evidence through the process of video conferencing and under Section 10(3) of the said Act, the family court is empowered to lay down its own procedure to arrive at a settlement or to get the truth of the matter. It is not possible to issue any general direction which would affect the judicial discretion of the court under the said Act,” the bench said.