family law, maintenance, live-in relationship
0  07 Oct, 2010
Listen in mins | Read in 27:00 mins
EN
HI

Chanmuniya Vs. Virendra Kumar Singh Kushwaha & Anr.

  Supreme Court Of India Civil Appeal /8866/2010
Link copied!

Case Background

☐This appeal is filed before the Supreme Court of India under under Section 125 Cr.P.C. against the judgment passed by the High Court dated 28.11.2007 the high court was of ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....