Supreme Court of India Judgements

47080 Judgements hosted as on 12/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Matrimonial

Matrimonial

Muslim Women (Protection of Rights on Divorce) Act, 1986 – Section 3 – Muslim divorce – Maintenance – Whether the family court has jurisdiction to try application filed by Muslim divorced woman for maintenance under Section 3 of Muslim Women (Protection of Rights on Divorce) Act, 1986 – Matter be placed before Hon’ble the Chief Justice of India for referring the matter to the Larger Bench.

Jun 28, 2020 sclaw

  SUPREME COURT OF INDIA DIVISION BENCH RANA NAHID @ RESHMA @ SANA AND ANOTHERS — Appellant Vs. SAHIDUL HAQ CHISTI — Respondent ( Before : R. Banumathi and Indira…

Matrimonial

Matrimonial Dispute – Petitioner has stated in her application that she is left homeless – Court are not entering into the merits of the rival contentions between the parties which will be heard at a future date – By way of an ad-hoc arrangement, This Court direct the respondent to pay a lump sum amount of Rs 4 lakhs to the petitioner on or before 31 March 2020.

Mar 30, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NEELAM MANMOHAN ATTAVAR — Appellant Vs. MANMOHAN ATTAVAR (D) THR LRS. — Respondent ( Before : D.Y. Chandrachud and Surya Kant, JJ. ) I.A.…

Matrimonial

Hindu Marriage Act, 1955 – Sections 9, 13 and 13(1)(ia) – Civil Procedure Code, 1908 (CPC) – Section 100 – Dissolution of marriage – Restitution of Conjugal rights – Unsubstantiated allegation of dowry demand or such other allegation has been made – Husband and his family members are exposed to criminal litigation and ultimately it is found that such allegation is unwarranted and without basis and if that act of the wife itself forms the basis for the husband to allege that mental cruelty

Mar 3, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH MANGAYAKARASI — Appellant Vs. M. YUVARAJ — Respondent ( Before : R. Banumathi, S. Abdul Nazeer and A.S. Bopanna, JJ. ) Civil Appeal Nos.…

Matrimonial

Guardian and Wards Act, 1890 – Sections 7, 8, 10 and 11 – Rights of child – It is indisputed that the rights of the child need to be respected as he/she is entitled to the love of both the parents – Even if there is a breakdown of marriage, it does not signify the end of parental responsibility – It is the child who suffers the most in a matrimonial dispute

Feb 18, 2020 sclaw

Parental Responsibility Does Not End With Breakdown Of Marriage: SC [Read Judgment] LIVELAW NEWS NETWORK 18 Feb 2020 5:14 PM “The Courts should decide the issue of custody on a…

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Property Matters Transfer Of Property Act

Transfer of Property Act, 1882 — Section 52 — Doctrine of Lis Pendens — Transfers of property made during the pendency of litigation are subject to the doctrine of lis pendens and are subservient to the final decision of the court — Such transfers are not void ab initio but remain invalid if the litigation goes against the transferor.

Apr 12, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 — Section 9 — Application for corporate insolvency resolution process — Existence of a pre-existing dispute — Adjudicating authority must reject the application if notice of dispute has been received by the operational creditor or there is a record of dispute — The dispute must bring to the notice of the operational creditor the “existence” of a dispute or the fact that a suit or arbitration proceeding relating to a dispute is pending — The authority needs to see if there is a plausible contention which requires further investigation and that the “dispute” is not a patently feeble legal argument or an assertion of fact unsupported by evidence — It is important to separate the grain from the chaff and to reject a spurious defence which is mere bluster — However, in doing so, the Court does not need to be satisfied that the defence is likely to succeed — The Court does not at this stage examine the merits of the dispute except to the extent indicated above — So long as a dispute truly exists in fact and is not spurious, hypothetical or illusory, the adjudicating authority has to reject the application.

Apr 12, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Section 105(1) — Challenge to interlocutory orders — Rejection of an application under Order 2 Rule 2 CPC does not preclude the party from raising that issue again in an appeal against the final decree, as per Section 105(1) CPC, unless a separate appellate remedy is expressly provided.

Apr 12, 2026 sclaw
Arbitration

Arbitration and Conciliation Act, 1996 — Section 11 — Appointment of Arbitrator — Scope of Inquiry — Limited to prima facie existence of arbitration agreement — Questions like ‘accord and satisfaction’, limitation, dishonesty, frivolity and arbitrability of subject matter are to be left to the arbitral tribunal under Section 16, reflecting the principle of Kompetenz-Kompetenz.

Apr 12, 2026 sclaw