Kerala HC: PIO Doesn’t Have Authority to Start Investigative Process under Section 7 of RTI Act  ||  Delhi HC: Conditional Order Must be Complied with Strictly  ||  Delhi High Court: No Entitlement of Registration in India if Trademark Registered in Other Countries  ||  Delhi High Court: Controller of Patents Must Clearly Specify ‘Known Substance’ in Hearing Notice  ||  Patna HC: JJ Act is Based on the Belief that Children are the Future of the Society  ||  Delhi High Court: No Immunity Under FEMA for Offence Covered Under IPC  ||  SC: Statutory Mandates Under MSMED Act Cannot be Overridden by Private Arbitration Clauses  ||  SC: High Time that Arbitr. Clauses are Phrased With Precision & Not Couched in Ambiguous Phraseology  ||  SC Criticises Telangana Government for ‘Pre-Planned’ Cutting of Trees in Kancha Gachibowli  ||  Supreme Court: Crude Soybean Oil is Eligible for Customs Duty Exemption    

Gau. HC: If Delay in Filing Matri. Appeal Not Satisfactorily Expl., Bar Against Remarriage Not Applic - (14 Jun 2024)

FAMILY

Gauhati High Court while dismissing an application seeking condonation of delay in preferring a matrimonial appeal that challenged an ex-parte divorce decree, has observed that bar of Section 15 of the Hindu Marriage Act, 1955 will not be applicable as delay has not been explained satisfactorily.

Tags : GAUHATI HIGH COURT   CONDONATION OF DELAY   MATRIMONIAL APPEAL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved