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Bombay HC Upholds Divorce on Grounds of Cruelty, Says 'False Complaint U/S 498A Amounts to Cruelty' - (24 Apr 2017)

Bombay High Court has upheld order of a Family Court dissolving a marriage between a couple who had been married since 1987, on grounds that act of the wife in lodging a false Criminal Complaint under section 498-A against her husband amounts to cruelty.

Tags : BOMBAY HIGH COURT   498A   INDIAN PENAL CODE   CRUELTY   DIVORCE  

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