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Bombay High Court: Foreign Court Can’t Decide Divorce Plea of Indian Domiciled Couple - (21 Aug 2017)

Bombay High Court has observed that a Foreign Court does not have jurisdiction to decide matrimonial matters of a couple who have Indian domicile and are governed under Hindu Marriage Act, even if the parties were at the time residing in a foreign nation.

Tags : BOMBAY HIGH COURT   DIVORCE   FOREIGN COURT  

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