SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

J&K&L HC: Married Man With Capacity to Earn Obligated to Maintain Wife & Children - (21 Nov 2022)

FAMILY

Jammu and Kashmir and Ladakh High Court has held that it is for the person to decide to marry or not to marry, but once a person decides to marry, he is duty bound to perform all the duties and discharge all obligations that the society and law expect and require him to discharge.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   CAPACITY   MAINTAIN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved