Supreme Court Unveiled Victim Protection Plan For Trafficking Survivors and Urged Legal Reforms  ||  Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes  ||  Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes  ||  SC: Assigning Mathadhipati’s Secular Duties to Govt Officer Violates Art 26, Undermines Mahantship  ||  Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC  ||  Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC  ||  SC: Arbitral Award Unenforceable if Invoked During Pending Civil Suit Without Court’s Permission  ||  Delhi High Court: Participation in Protests Can't Be a Ground to Deny Bail in PMLA Case  ||  Delhi High Court Lays Down Guidelines to Mask Personal Details in Orders under Right to be Forgotten  ||  Raj HC: Poverty Cannot Defeat Right to Bail and Accused Cannot be Jailed For Lack of Sureties    

Apex Court: Husband Liable to Pay Maintenance When Marriage was Nullified Due to His Fault - (26 Aug 2019)

CRIMINAL

Apex Court has ruled that where the marriage happened to be annulled or declared null and void due to some mischief or wrong committed by the husband then he will have to pay maintenance under Section 125 of Code of Criminal Procedure, 1973 despite declaration of nullity or annulment of marriage.

Tags : APEX COURT   MAINTENANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved