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    

Kerala HC: Spouse’s Ill Treatment of Children is Cruelty under Section 10(1) Divorce Act - (08 Oct 2025)

CRIMINAL

Kerala High Court held that ill-treatment of children by a spouse amounts to mental cruelty towards the other spouse and qualifies as valid grounds for divorce under Section 10(1)(x) of the Divorce Act, 1869, allowing dissolution of marriage on this basis.

Tags : SPOUSE   CRUELTY   DIVORCE ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved