Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Del. HC: Wife Leaving Work to Take Care of Child Cannot be Called as Voluntary Abandonment - (14 May 2025)

FAMILY

Delhi High Court while directing payment of interim maintenance to wife has observed that the cessation of employment by wife to take care of the child cannot be viewed as voluntary abandonment of work, but as a consequence necessitated by the paramount duty of child care.

Tags : DELHI HIGH COURT   INTERIM MAINTENANCE   VOLUNTARY ABANDONMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved