Del. HC: Litigation Related to Tenancy Unfortunately Takes More Than a Decade to Fructify  ||  Jh. HC: Process of Constituting Transgender Welfare Board Must be Expedited  ||  Bom. HC: Can’t Open Reassessment Based on Reasons from Other Departments or Commission Report  ||  Del. HC: Proper Officer Empowered to Grant Upto 3 Adjournments if Sufficient Cause Shown  ||  Order to Terminate Pregnancy of Minor Rape Survivor, Recalled by Supreme Court  ||  Licenses of 14 Patanjali and Divya Pharmacy Products Suspended by Uttarakhand Licensing Authority  ||  PIL Seeking ‘Authoritative Interpretation’ of Section 66 PMLA Refused by Delhi High Court  ||  All. HC: Can’t Declare Transaction Benami on Contractor’s Statement Without Relevant Material  ||  Del. HC: Denying ITC to Taxpayers One of the Outcomes of GST Registration Cancell. with Retrospect  ||  Cal HC: Penalty Amount on Higher Value than Invoice Value Can’t be Computed by GST Dep. w/o Evidence    

Del HC: No Indefeasible Right of Daughter-in-Law in Shared Household - (26 May 2023)

FAMILY

Delhi High Court while observing that right of the daughter-in-law in a shared household is not an indefeasible right, has held that in-laws can’t be excluded from the same and if circumstances warrants, alternate accommodation can be explored for daughter-in-law.

Tags : DELHI HIGH COURT   SHARED HOUSEHOLD   DAUGHTER-IN-LAW  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved