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Delhi HC: Section 498A IPC Applies Even if Marriage is Later Declared Invalid  ||  AP HC: State Can’t Cite Financial Constraints to Withhold Gratuity, Denying Retirees Violates Art 21  ||  Madras HC: Marriage Does Not Grant Men Absolute Authority, Woman’s Endurance is Not Consent  ||  Delhi HC: Ordinary Marital Friction or Taunts Do Not Constitute Cruelty under Law  ||  Punjab & Haryana HC: Family Property Disputes Cannot Be Resolved under Maintenance of Parents Act  ||  Delhi HC: Bribe Profits Invested in Shares Are Proceeds of Crime and Attachable under PMLA  ||  Delhi HC: 'No Coercive Steps' Does Not Mean Stay or Suspension of Investigation  ||  Supreme Court: Objections to Arbitral Award Execution Allowed Only if Decree is Void or Ultra Vires  ||  NCLT Mumbai: Independent Directors Cannot Automatically Avoid Liability for Fraud under IBC  ||  Telangana High Court: Barring People with over Two Children From Polls Violates No Fundamental Right    

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