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Allahabad HC: Denying Maintenance That Forces Wife into Destitution Violates Art 21 Right to Dignity - (11 Aug 2026)

FAMILY

Allahabad High Court held that denying maintenance and forcing a wife into destitution violates her Article 21 right to live with dignity, observing that maintenance is meant to prevent deprivation that undermines a woman’s constitutional right to a dignified life.

Tags : MAINTENANCE; DESTITUTION; RIGHT TO LIVE WITH DIGNITY  

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