matrimonial dispute, family law, marital rights, evidence, personal law

0 28 Oct, 2020
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Smriti Madan Kansagra Vs. Perry Kansagra

Supreme Court Of India Civil Appeal /3559/2020

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Case Background

The present Appeal arises out of a Guardianship Petition filed by the Respondent father under Section 7, 8, 10 and 11 of the Guardian and Wards Act, 1890 for the ...

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