Kerala HC: Persons With Down Syndrome Get Protection and Guardianship under National Trust Act, 1999  ||  J&K&L HC: Contractual Staff Cannot Claim Payment Beyond Contract Period Without Proving Work  ||  J&K&L HC: Revisional Powers U/S 15 Must be Exercised in Reasonable Time, Not After 20-Year Delay  ||  MP High Court: Revoking Building Permission Without Fraud Proof Violates Right to Property  ||  Madras HC: Centre’s Consent For Remission is Needed only When Sentence under Central Act is Ongoing  ||  Delhi HC: Private School Employees Entitled to Child Care Leave Equivalent to Government Employees  ||  Supreme Court Has Released Draft Regulations on AI Use in the Judiciary and Invited Public Feedback  ||  Supreme Court: MMDR Act Royalty Hikes Prevail over Contractual Terms  ||  Delhi HC: Daughter-In-Law Has No Independent Right in Mother-In-Law’s Self-Acquired House  ||  SC: Prolonged Separation Can Constitute Cruelty and Desertion    

Bombay HC: Marriage under SMA Not Illegal for Non-Compliance of Section 5 of the Act - (03 Mar 2025)

FAMILY

Bombay HC has held that any irregularity in one of the parties to the marriage not residing for a continuous period of 30 days in the district where the marriage was registered, cannot in any manner result in rendering the marriage as void.

Tags : BOMBAY HIGH COURT   30 DAYS   MARRIAGE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved