Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

BHC: Wife Entitled to Relief under DV Act Even After Divorce if She Continues to Cohabit with Spouse - (07 Nov 2019)

FAMILY

Bombay High Court (BHC) has ruled that ten years after the decree of divorce has been passed wife is entitled to reliefs under the Protection of Women from Domestic Violence Act, 2005 (DV Act) if she continued to cohabit with her husband(ex) post divorce.

Tags : BHC   DV ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved