(viii) that the husband treats her with cruelty, that is to say,-
(a) habitually assaults her or makes her life miser- able by cruelty of conduct even if such conduct does not amount to physical ill- treatment, or
(b) associates with women of evil repute or leads an infamous life, or
(c) attempts to force her to lead an immoral life, or
(d) disposes of her property or prevents her exer- cising her legal rights over it. or
(e) obstructs her in the observance of her religious profession or practice, or
(f) if he has more wives than one, does not treat her equitably in accordance with the injunctions of the Qoran;