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    

Jharkhand HC: Family Courts Cannot Turn Away Parties Seeking Divorce Under Customary Laws - (04 May 2021)

FAMILY

Jharkhand High Court has held that Family Courts cannot turn away parties seeking divorce under their customary laws. The Court has held that the Family Court fell in error in holding that the suit is not maintainable in absence of codified substantive law as are applicable to the parties.

Tags : JHARKHAND HIGH COURT   DIVORCE UNDER CUSTOMARY LAWS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved