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Del. HC: For Purpose of Maintenance, DV Act Doesn’t Distinguish between First or Subsequent Marriage - (16 Jul 2025)

CRIMINAL

Delhi HC observed that the Domestic Violence Act, 2005 does not distinguish between a first or subsequent marriage for the purpose of entitlement to maintenance. Once the husband voluntarily entered into the marriage he cannot now use that as a defence to resist his statutory obligations.

Tags : DELHI HIGH COURT   DOMESTIC VIOLENCE ACT   SUBSEQUENT MARRIAGE  

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