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Supreme Court: Section 498A IPC Applies to Live-In Relationships in Nature of Marriage - (04 Aug 2026)

CRIMINAL

SC has held that S.498A IPC applies to live-in relationships that are in the nature of marriage, ruling that excluding such women would be discriminatory. The Court clarified that the provision applies only where the relationship reflects an intent to marry and qualifies as a marriage-like union.

Tags : LIVE-IN RELATIONSHIP; MARRIAGE; CRUELTY  

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