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Woman-torture-hare-and-rape-cases-for-city

How-to-deal-with-case-if-wife-filed-case-under-section-341-against-me

what-is-dowry-and-what-we-can-do-for-dowry-harassment-Hindu-Religion

i-doubt-my-brother-in-law-has-a-secret-relationship-even-before-marriage-and-he-is-continuing-it-stillHow-to-break-their-relationship-and-save-my-sister

My-child-lives-with-his-mother-in-a-different-city-His-mother-is-not-letting-me-meet-him-for-many-monthsever-since-i-had-a-healrh-issue-early-last-year-Please-advise-about-my-rights-in-such-a-situation

My-brother-wife-has-filed-the-498A-case-directly-in-Courtwe-didnt-get-any-summon-from-Court-till-now-should-we-take-anticipatory-bail-in-advance

After-divorcewho-will-get-the-custody-of-girl-child-my-brother-or-her-wife

What-precaution-should-take-if-there-is-wife-threat-that-she-will-file-fake-case-of-domestic-voilance-and-send-you-to-jail

According-to-The-Hindu-Succession-Amendment-Act-2005-a-woman-has-the-coparcenary-right-So-I-simply-want-to-know-whether-this-eligibility-last-after-the-marriage-of-that-woman-or-not

Show-the-distinction-between-Mitakshara-and-Dayabhaga-Law-of-Inheritance-discussing-in-detail

My-wife-launched-fake-allegations-under-these-sections-498a-496-nd-120b-and-i-have-all-the-evidence-to-backup-my-statement-and-i-send-my-statement-with-all-evidence-when-i-get-email-from-NRI-WING-POLICE-OFFICER-still-they-registered-FIR-against-me-mom-dad-and-my-uncle-aunt-Now-i-got-another-email-to-appear-in-local-police-office-in-15days-They-didnt-even-consider-my-evidence-earlierI-am-living-in-CANADA-with-my-family-I-am-permanent-residence-and-my-parents-on-temporary-visa-I-got-AB-for-my-uncle-and-aunt-I-dont-know-what-to-do-next-now-Her-family-said-they-can-only-give-divorce-if-i-sponsor-her-otherwise-they-gonna-ruin-me-and-my-family-publicly-with-any-possible-way-How-can-i-write-a-letter-to-NRI-minister-to-open-a-investigation-on-this-FIR-by-senior-police-officer-I-dont-wanna-send-my-parents-back-we-all-know-how-system-works-nobody-gonna-believe-us

Divorce-quash

Dear-sir-I-am-upsc-aspirant-My-sister-filled-FIR-against-our-family-Dad-brother-me-In-Fir-she-written-we-are-harrasing-her-her-life-is-in-trouble-because-of-us-So-it-will-affect-my-police-verification-process-for-my-selection-Does-it-will-affect-to-my-Career-and-upsc

My-Grandfather-gave-an-unregistered-will-to-my-father-and-in-that-myself-and-my-own-brother-signed-as-witness-My-Father-expired-and-also-my-grandfather-After-looking-to-the-all-the-documents-that-my-father-kept-in-the-almirah-I-got-this-will-When-me-and-my-own-brother-asked-to-sign-we-did-not-know-what-was-that-document-at-that-time-of-signing-We-only-knew-that-my-grandfather-singed-in-front-of-us-and-we-both-signed-infront-of-him-and-my-father-and-my-mother-Now-that-after-going-through-the-will-we-came-to-know-that-it-is-a-will-and-we-are-the-two-witness-Please-advise-if-this-will-is-valid-and-can-we-probate-the-will-and-claim-the-property-to-our-name

Both-of-us-are-Hindu-by-religion-We-need-mutual-divorce-is-it-necessary-to-stay-apart-and-for-how-long

My-wife-left-me-10-months-back-due-to-heavy-debts-I-have-and-she-also-borrowed-and-gave-me-some-money-as-my-financial-condition-was-not-good-i-did-not-gave-them-back-and-so-she-left-house-Later-we-sold-our-own-house-and-cleared-every-debts-which-I-received-with-her-relativesfriends-Before-clearing-she-was-saying-that-clear-the-amount-and-I-may-come-back-But-after-clearing-she-turned-back-that-she-will-not-come-back-and-not-comfortable-to-continue-or-marriage-life-So-1-month-back-she-sent-a-notice-and-also-few-days-back-she-invited-me-for-mutual-consent-divorce-My-wife-is-also-teacher-and-taking-19000-salary-and-we-have-11-year-daughter-So-my-question-here-is-I-answered-the-divorced-notice-given-with-false-allegations-I-answered-as-false-and-ignore-mutual-consent-divorce-Because-I-need-to-lead-life-with-my-wife-and-daughter-Before-sending-notice-she-scolded-me-with-bad-words-saying-indecent-words-For-that-reason-I-dont-want-to-give-divorce-Please-suggest

HiMy-wife-left-me-9-months-back-telling-that-I-had-so-many-debts-and-we-are-about-to-sell-our-house-and-at-present-I-have-cleared-all-my-debts-by-selling-our-own-house-She-helped-me-by-borrowing-from-his-father-and-friends-She-only-forced-to-take-big-amount-to-clear-all-debts-and-take-home-loan-and-clear-But-unfortunately-I-did-not-get-loan-because-of-low-cibil-score-But-finally-we-family-decided-to-sell-our-house-and-clear-all-debts-because-to-rejoin-the-family-My-wife-was-saying-clear-all-debts-and-I-may-come-So-after-few-months-I-have-cleared-all-including-my-wifes-side-debts-which-i-borrowed-thinking-that-she-may-come-back-and-lead-happy-life-without-commitment-But-after-clearing-everything-she-turned-back-and-remained-there-only-telling-that-she-will-not-come-because-you-sold-the-house-and-she-has-age-so-young-to-collapse-her-life-so-that-she-may-get-separated-and-enjoy-her-life-2-months-back-she-invited-for-mutual-divorce-but-i-ignored-that-one-because-it-is-unfaithful-from-my-wife-that-after-clearing-everything-she-turned-back-we-have-11-year-daughter-So-I-miss-my-daughter-and-I-dont-know-what-to-do-now-because-15-days-back-she-filed-a-case-against-me-in-the-court-because-i-rejected-mutual-divorce-I-am-in-confuse-state-that-11-years-of-matrimonial-and-sentimental-of-my-daughter-what-to-do-Please-advise

After-false-FIR-for-dowry-Registered-and-arrest-warrent-issued-and-if-we-get-bail-then-after-we-can-use-CRPC-482-to-quached-FIR

My-father-is-torturing-me-my-brother-and-mother-everyday-He-threatens-us-saying-he-will-pour-acid-or-hot-waterhe-also-did-it-once-Shows-a-knife-and-also-cut-my-brother-with-it-onceHow-to-give-a-complaint-so-that-he-never-comes-out-of-the-jail

My-sisters-are-given-good-money-as-dowry-given-as-money-but-have-proofs-that-they-are-given-before-1990-during-marriage-but-they-are-coming-again-for-equal-property-share-rights-for-the-left-over-ancestral-propertyWill-the-Dowrys-given-to-my-sisters-money-I-spend-for-my-father-loans-money-spend-for-father-illness-and-so-on-be-counted-by-court-while-giving-judgment-I-feel-like-my-sisters-are-making-use-of-the-loophole-in-this-law-and-demanding-me-with-property-without-any-mercy

My-father-has-affair-with-one-lady-past-8-year-we-are-very-tired-about-my-father-and-his-behaviour-we-lost-everything-and-we-are-unable-in-this-society-we-want-to-die-ourselve-now-Im-27-years-old-and-also-I-have-one-brother-he-was-25-years-old-now-this-time-also-he-lives-with-married-who-left-her-husband-and-gave-birth-to-two-childs-we-are-facing-mental-torcher-from-my-father-from-childhood-onwards-this-issues-are-repeating-and-there-is-no-support-for-my-mother-now-my-father-saying-I-wont-give-property-just-give-only-some-property-I-will-keep-property-on-my-name-we-faced-a-lot-issues-from-my-father

Respected-AdvocatesI-have-hired-an-advocate-to-deal-with-my-divorce-issue-at-Telangana-High-court-Hyderabad-The-advocate-has-charged-very-high-fees-for-my-legal-notice-Divorce-petition-charges-that-he-demanded-to-pay-the-fees-by-cash-As-per-the-advocates-request-I-have-paid-the-fees-by-cash-but-I-insist-himto-providethe-receipt-which-he-didnt-gave-I-have-asked-my-Advocate-many-times-to-provide-a-copy-of-my-case-documents-ie-Legal-notice-copy-Divorce-petition-copy-Legal-notice-reply-received-from-the-opposite-advocate-Register-post-acknowledgementetc-but-he-has-never-provided-it-Further-I-have-seen-my-advocate-not-taking-proper-responsibility-in-taking-up-my-case-when-I-am-at-risk-he-has-been-delaying-my-casework-The-guidance-my-advocate-has-given-me-is-wrong-and-have-kept-me-in-more-trouble-After-understanding-this-situation-I-met-new-Advocates-outside-to-know-their-perspective-about-my-case-and-they-all-revealed-my-case-was-not-taken-properly-by-my-old-Advocate-In-fact-my-old-Advocate-didnt-reveal-the-first-hearing-date-of-my-Divorce-petition-which-has-passed-away-I-have-been-asking-my-old-Advocate-to-give-me-a-NOC-case-documents-so-that-I-can-represent-a-new-Advocate-but-he-is-not-providing-them-My-second-hearing-for-the-Divorce-petition-is-due-in-another-1-2-weeks-I-want-to-give-my-Divorce-case-to-the-new-Advocate-request-you-to-reply-to-these-4-questions-about-the-best-possible-way-to-resolve-this-issue-1-It-looks-like-my-Old-Advocate-is-trying-to-demand-more-money-by-not-providing-NOC-case-documents-Is-this-the-only-way-to-get-NOC-case-documents-by-paying-more-amount-to-Old-Advocate2-Even-though-I-have-cleared-all-the-dues-at-my-old-Advocate-and-he-is-creating-aproblem-for-me-to-change-my-new-Advocate-Do-I-have-any-risk-in-future-that-my-old-Advocate-can-create-problems-3-Without-approaching-my-old-Advocate-for-NOC-What-are-alternative-ways-to-give-my-case-to-a-new-Advocate-get-my-case-documents-and-how-much-time-this-process-will-take4-During-this-Covid-situation-getting-a-NOC-from-my-Old-Advocate-or-giving-my-case-to-a-new-Advocate-through-alternate-ways-cant-these-things-are-done-online-and-do-they-need-to-be-done-physically

I-have-a-niece-and-nephew-that-I-cant-see-any-more-They-are-my-nephews-kids-The-grandmother-on-the-moms-side-has-them-and-wont-let-me-take-them-any-more-I-have-been-in-their-life-since-they-were-born-longer-than-she-has-Mom-and-dad-are-not-in-the-picture

I-filled-diverse-petetion-under-section-13-1-1a1b-on-my-wife-and-I-got-diverse-mutual-under-13-1b-In-this-connection-is-my-diversed-wife-eligible-for-seeking-maintenance-from-or-not-pl-reply-along-with-sections-sir

there-is-offence-of-498A-377-504-323-406-SECTION-3-4-OF-DOWRY-ACT-UP-On-hearing-on-dated-06062022-no-ingredients-of-377-were-found-I-was-exempted-from-377-but-the-Honble-judge-has-given-interim-bail-for-10-days-for-mediation-compromise-but-that-was-also-failed-as-the-bride-was-asking-for-huge-money-now-what-will-be-the-action-of-the-Honble-court

My-wife-left-matrimonial-house-and-its-been-6-months-Local-people-and-leaders-tried-to-convince-my-wife-but-she-didnt-listen-to-anyHer-reasons-for-leaving-the-matrimonial-house-were-silly-and-everyone-agreed-in-the-local-meeting-As-time-passed-I-came-to-know-that-her-reasons-for-leaving-the-house-to-extract-money-from-me-in-terms-of-assets-while-keeping-the-my-child-with-her-as-point-of-emotional-blackmailSoon-everybody-realized-it-and-tried-for-a-financial-settlement-however-they-are-not-responding-to-phone-calls-at-all-as-they-dont-have-a-valid-point-to-bring-up-in-the-meetingNow-my-wife-is-trying-for-a-job-and-planning-to-leave-the-child-with-her-parents-who-drink-alcohol-and-chew-tobacco-all-the-time-and-use-foul-language-all-the-time-Most-of-time-my-wifes-father-is-drunk-and-is-either-sleeping-or-shouting-and-violently-fighting-with-his-wife-Everybody-in-their-locality-know-of-their-behaviour-I-came-to-know-after-my-marriage-that-wifes-parents-even-went-to-jail-couple-of-times-I-am-not-sure-whether-an-FIR-is-registeredI-have-been-visiting-my-child-from-last-5-months-and-I-see-that-my-wife-doesnt-bother-our-child-at-all-Everyday-she-watches-TV-and-leave-the-child-in-front-of-the-TV-without-any-education-and-careNow-How-do-I-get-my-child-from-their-clutches-I-can-get-witnesses-to-submit-that-my-wifes-parents-are-violent-and-are-drunk-all-the-time

Taunting-person-for-handicap-most-inhumane-kind-of-cruelty-Punjab-Haryana-High-Court-grants-divorce-to-polio-afflicted-man

Judgement-of-the-case-pragati-Varghese-v-cyril-george-Varghese-1997-bombay

My-wife-had-filed-498-a-377-66-of-IT-etc-In-chargesheet-police-has-drop-377-and-66-This-was-filed-in-2016-along-with-DV-and-CRPC-and-since-then-I-am-paying-her-maintenance-of-20k-every-month-Now-can-I-file-divorce-case-and-what-are-the-chances-of-winning-divorce-case

It-is-about-a-contested-divorce-case-in-an-family-court-in-Delhi-where-owing-to-financial-hardships-the-respondent-husband-has-not-been-able-to-pay-a-little-over-one-third-of-his-counsels-fee-The-counsel-has-not-been-coming-to-the-court-since-the-last-two-hearings-marked-for-presentation-of-evidence-by-the-petitioner-The-counsel-has-also-stopped-providing-information-about-the-next-date-of-hearing-since-the-last-two-hearings-The-respondent-himself-was-not-able-to-attend-the-last-two-hearings-He-is-in-dark-as-to-the-proceedings-of-the-last-two-hearings-Now-the-case-is-listed-for-the-next-week-for-presentation-of-evidence-by-the-respondent-He-is-unable-to-arrange-the-counsels-balance-fee-as-of-now-though-he-may-be-able-to-do-so-in-near-future-The-counsel-has-refused-to-co-operate-unless-balance-amount-is-paid-In-the-situation-as-outlined-above-what-would-be-an-appropriate-course-of-action-on-the-part-of-the-respondent-Shall-appreciate-a-sound-legal-advice

My-125-CRPC-maintenance-case-has-reached-its-conclusion-and-I-intended-to-appeal-this-decision-in-the-High-Court-but-one-of-my-crucial-documents-was-not-exhibited-in-family-court-Will-the-high-court-now-accept-that-same-documentwhich-was-not-exhibitedas-proof-If-not-how-can-I-use-that-document-and-what-are-my-other-options-moving-forwardThe-document-I-am-referring-to-is-a-generic-income-statement-for-my-husband-that-I-obtained-from-online-RTI

My-125-CRPC-maintenance-case-has-reached-its-conclusion-and-I-intended-to-appeal-this-decision-in-the-High-Court-but-one-of-my-crucial-documents-was-not-exhibited-in-family-court-Will-the-high-court-now-accept-that-same-documentwhich-was-not-exhibitedas-proof-If-not-how-can-I-use-that-document-and-what-are-my-other-options-moving-forwardThe-document-I-am-referring-to-is-a-generic-income-statement-for-my-husband-that-I-obtained-from-online-RTI