Citation Codes Equivalent Citations citation codes Case Number W.P No. 9717 of 1983 etc. Attorney(S) Jayasree Sarathy C.P.Sarathy V.L.N.G.K.Murthy L.Ravichandra K.G.Kannabhiram Judges Lingaraja Rath S.R Nayak B.K Somasekhara, JJ. Acts Art. 395 of the Indian Independence Act 1947 and Government of India Act 1935 under Art. 395 of the Constitution of India, by virtue of Art. 372(1), Indian Divorce Act and that the provisions of Section 1(2)(d) of the British Matrimonial Causes Act, 1973 Article 395. That Article repealed the Indian Independence Act, 1947, the Government of India Act, 1935, 1979 S.C 1868 wherein a provision of the Indian Foreign Service (Conduct and Discipline) Rules, 1961 Act 30 of 1927 Act of 1948, Act of 1950, Act 10 of 1912, Act 25 of 1926, and ultimately Act 3 of 1951 Dissolution of Muslim Marriage Act, 1939, special Marriage Act, 1934 and Foreign Marriage Act, 1969 Act, 1925, Matrimonial Causes Act, 1950 and thereafter Matrimonial Causes Act, 1965. An Article Sec. 292 of the Government of India Act, 1935 or Article 372 of the Constitution of India, Sections 10 and 22 of the Indian Divorce Act, 1869 (hereinafter referred Sec. 10 of the Indian Divorce Act 1869 (Act 4 of 1869, (in short the Act) Hindu Marriage Act, 1936, Parsi Marriage and Divorce Act, 1936, Muslim Sections 292 and 293 of the G.I Act 35 (which correspond to Art. 372), Madras Hindu (Bigamy Prevention and Divorce) Act, 1949 (Act 6 of 1949) Matrimonial Causes Act, 1857 came the Matrimonial Causes Act, 1923, Bombay Prevention of Hindu Bigamous Marriages Act (Act 25 of 1946). Sec. 18, Indian Independence Act, 1947. That Section made provisions Indian Divorce Act, 1869 and Indian Christian Marriage Act, 1872 Sec. 2 by the Act 25 of 1926 and by the Act 30 of 1927 in Sec. 2 1972 A.P 156 (FB). Sections 11 and 17 of the Hindu Marriage Act GOVERNMENT OF INDIA ACT 1935 provisions of Hindu Marriage Act and Hindu Succession Act, 14/15/8-1947. Sec. 18 of the Indian Independence Act 1947 Act 25 of 1926 and Act 30 of 1927 in relation to Sec. 2 Government of India Act, 1915 of which Section 112, Sections of Hindus. Article 44 of the Constitution provisions of the Matrimonial Causes Act, 1950. provisions of Article 15 of the Constitution Sec. 292 of the Government of India Act, 1935 Act with the English Matrimonial Causes Act Sections 10 and 22 of the Indian Divorce Act provisions of Act 4 of 1869, as the Act Section 14(1) of the Hindu Marriage Act, DIVORCE ACT 1869 Section 10 of the Indian Divorce Act, provisions of the Indian Divorce Act Sec. 57(1) of the Evidence Act, the Act Sec. 3(29) of the General Clauses Act Sec. 10 of the Indian Divorce Act. Government of India Act 1915 Indian Independence Act 1947 Matrimonial Causes Act, 1857, Matrimonial Causes Act, 1965 provisions of Act 4 of 1869 Indian Divorce Act (the Act) provision of Article 372 HINDU MARRIAGE ACT 1955 Jurisdiction Act, 1949. Marriage Act, 1954. Section 494 I.P.C Laws) Act, 1937, See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account