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This case examines the definition of 'shared household' within the context of the Protection of
Women from Domestic Violence Act, 2005, originating from Satish Chander Ahuja's eviction
lawsuit against his
...daughter-in-law, Sneha Ahuja, who contended her right to reside there as
his son's wife, a claim upheld by the Delhi High Court and subsequently appealed by the
appellant to the Supreme Court.
Bench
Applied Acts & Sections
No Acts & Articles mentioned in this case
Source & Integrity Notice
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