Supreme Court Grants Probation to Convicts; Rules Fine-Only Cases Also Eligible  ||  SC Disposes Plea on Allied Health Course Moratorium After NCAHP Issues 2026–27 Guideline  ||  Supreme Court Grants Promotion Relief to Employee Denied Relaxation, Calling it Discrimination  ||  Patna HC: Tender Lapses if Not Extended on Time & Delay Cannot be Cured by Repeated Representations  ||  Delhi HC Directs Strict Compliance With SC Orders For Release of Undertrials After 1/3rd Sentence  ||  MP HC Grants Bail to Two Muslim Men Arrested over Instagram Reel Allegedly Supporting Iran  ||  SC: General Reference to a Tender’s Arbitration Clause Does Not Incorporate it into a Contract  ||  Supreme Court: Partnership Veil May be Lifted to Detect Illegal Sub-Letting Arrangements  ||  Supreme Court: Lower Dearness Relief For Pensioners than Employees' DA is Arbitrary under Article 14  ||  Supreme Court: NCLT Should Not Assess Merits of Pre-Existing Dispute in Section 9 Applications    

Supreme Court Terms 'Triple Talaq' Worst Form of Muslim Marriage Dissolution - (12 May 2017)

Supreme Court has said that practice of triple talaq was "worst" and "not desirable" form of dissolution of marriages among Muslims, even though there were schools of thought which termed it as "legal".

Tags : SUPREME COURT   TRIPLE TALAQ  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved