Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Madras HC: If Removal of Husband Only Way to Ensure Domestic Peace, He Must be Asked to Leave House - (16 Aug 2022)

FAMILY

Madras High Court has held that if removing the husband from the house alone ensures domestic peace, courts should pass such orders regardless of whether or not he has alternative accommodation.

Tags : MADRAS HIGH COURT   DOMESTIC PEACE   HUSBAND  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved