J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

MP HC: Condition of Living in Separation for One Year Can't be Waived - (31 Mar 2022)

FAMILY

Madhya Pradesh High Court has held that one year period of living separately is a must for filing of an application for divorce by mutual consent under Section 13B(1) of the Hindu Marriage Act, 1955 and that waiver of this period under Section 14 of the Act is not permitted.

Tags : MADHYA PRADESH HIGH COURT   MUTUAL CONSENT   DIVORCE   SECTION 13B(1) OF THE HINDU MARRIAGE ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved