Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Kar. HC: Courts Must Accept Duly Sworn Affidavits Regarding Residential Proof of Child/Wife - (20 Jul 2022)

CRIMINAL

Karnataka High Court has held that family courts shall accept the affidavit by wife and children indicating their place of residence away from matrimonial home and not raise issue of jurisdiction while hearing an application seeking maintenance under Section 125 of Criminal Procedure Code.

Tags : KARNATAKA HIGH COURT   FAMILY COURT   RESIDENTIAL PROOF  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved