Gauhati HC: Only A Family Court Can Grant A Divorce under Muslim Law, Not A Civil Judge - (13 Jan 2026)
FAMILY
Gauhati High Court held that a civil judge cannot authenticate a talaq or grant a divorce decree under Muslim law, and that only the Family Court or the District Court if no Family Court exists is the competent forum to adjudicate such matters.
Tags : FAMILY COURT DIVORCE MUSLIM LAW
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