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Delhi HC: Maintenance May Be Granted Considering Lifestyle as Parties Don’t Disclose Actual Income - (20 Jul 2022)

CRIMINAL

Delhi High Court has held that in matrimonial disputes, it is seen that parties often don't disclose their actual income to the court, purportedly to avoid the liability of maintenance. Thus, it is open for the Court to determine maintenance based on their status and lifestyle.

Tags : DELHI HIGH COURT   MAINTENANCE   LIFESTYLE  

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