Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Gauhati HC Allows Wife to Stay Separately Due to Assault by Husband for Complexion of Child - (06 Jun 2025)

FAMILY

Gauhati High Court has allowed a woman to live separately from her husband after he started to physically harass the wife and drove her out of the matrimonial house due to unfounded suspicions over their child's fair complexion.

Tags : GAUHATI HIGH COURT   COMPLEXION OF CHILD   PHYSICALLY HARASS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved