“Tribhuvan” Sahkari University Bill Introduced in Lok Sabha  ||  All HC: It’s Known that Students in UP are Suffering Due to Non-Availability of Principal & Teachers  ||  J&K HC: Object Underlying Law of Limitation is Based on “Interest Reipublicae Up Sit Finis Litium”  ||  Delhi HC: Fees Paid by ‘Remfry & Sagar’ to Acquire Goodwill is Expense Deductible u/s 37 of IT Act  ||  Bombay High Court Orders GMCC’s Meters Not to be Sold in Market till Further Orders  ||  Cal. HC: Once Funds of PF are Transferred to Statutory Fund, Employees Can’t Claim a Separate Share  ||  SC Dismissed Public Interest Litigation Challenging Validity of Dowry Prohibition Act, 1961  ||  SC: Denying the Facility of Scribe or Compensatory Time Constitutes Discrimination  ||  Supreme Court: CAQM to Hold Meeting on Proposed Action on Stubble Burning  ||  SC Asks about Union’s Purpose of Detaining Illegal Bangladeshi Immigrants Indefinitely    

Supreme Court: Permanent Alimony Should not Penalize the Husband - (11 Dec 2024)

FAMILY

Supreme Court while granting permanent alimony of Rs. 5 Crore to the wife as a onetime settlement, has observed that the amount of permanent alimony should not penalize the husband but should be made with the aim of ensuring a decent standard of living for the wife.

Tags : SUPREME COURT   PERMANENT ALIMONY   PENALIZE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved