matrimonial dispute, family law, civil remedies, spousal rights, adjudication
0  26 Feb, 2021
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Asha John Divianathan Vs. Vikram Malhotra & Ors.

  Supreme Court Of India Civil Appeal /9546/2010
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Case Background

The crux of this appeal pertains to the validity of transactions under Section 31 of the Foreign Exchange Regulation Act, 1973, specifically whether such transactions, executed in violation of the ...

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