Live-in Relationship & Alimony With Reference To The Judgement Dated 21st October 2010 On Crl. Appeal No.s 2028-2029/2010 Between D. Velusamy V D. Patchaiammal
– Pradeepta Mishra

The author analyses the legitimacy of alimony to the aspirants of live-in relationship / relationship in the nature of marriage as viewed by the SC with reference to the judgement dated 21st October 2010

Karta/Manager and His Legal Position: A Socio Legal Study
– Ankit Gupta

The person who governs the proper functioning of a joint family is the head or Karta of that family. This paper seeks to analyze the position of the Karta and the extent of his duties and rights with respect to legal position, income, properties, business etc. The recent cases with regard to the position of the Karta have also been analyzed and in most of the cases the alienation of property made by the Karta was challenged and it was to be determined whether or not the alienations made were under the ambit of legal necessity.