Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

Kerala HC: Pendency of Civil Suit No Bar on Directing Eviction of Aggressor from Shared Household - (22 May 2025)

CIVIL

Kerala HC while observing that pendency of civil suit is no bar on directing eviction of aggressor from shared household under Domestic Violence Act, 2005 , has observed that what is significant is the right of residence of the aggrieved person in the shared household.

Tags : KERALA HIGH COURT   CIVIL SUIT   EVICTION OF AGGRESSOR  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved