Divorce Laws in India
Divorce Laws in India
India has different divorce laws for different religions. In India, almost all the religions have their own divorce laws which are used among themselves. There are separate laws for inter-cast or inter-religion marriages. Here is the list of various divorce laws prevailing in India for various religions:
- Hindus (including Sikh, Jain and Buddist): Hindu Marriage Act, 1955
- Muslims: Dissolution of Muslim Marriages Act, 1939
- Christians: Indian Divorce Act, 1869
- Parsis: The Parsi Marriage and Divorce Act, 1936
- Inter-Cast or Inter-Religion : Special Marriages Act, 1954
Grounds for Divorce in India
In India divorce is granted mainly on 4 different grounds.
- Adultery
- Desertion
- Cruelty
- Impotency
- Chronic Diseases
