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    

Ker. HC: Muslim Wife Initiating Divorce Can’t Claim Maintenance u/s 125 CrPC from Date of Khula - (11 Oct 2023)

FAMILY

Kerala High Court has held that when the wife effects divorce by Khula for getting her released from husband, the same is akin to refusal of wife to live with her husband, as provided under Section 125(4) of CrPC and therefore is not entitled to get maintenance from the date of Khula.

Tags : KERALA HIGH COURT   MAINTENANCE   KHULA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved