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SC: Court Can Dissolve Marriage Using Article 142 in Case of Irretrievable Breakdown of Marriage - (01 May 2023)

FAMILY

Supreme Court Constitution Bench has held that it is possible for Supreme court to dissolve marriage on the ground of irretrievable breakdown of marriage by invoking powers under Article 142 of Constitution and the same will not contravene the specific or fundamental principles of public policy.

Tags : SUPREME COURT   CONSTITUTION BENCH   MARRIAGE   IRRETRIEVABLE BREAKDOWN  

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