Citation Codes Equivalent Citations citation codes Case Number Letters Patent Appeal No. 26 of 1972, against the decision of Gatne, J., in First Appeal No. 381 of 1969, confirming the decision of G.H Guttal, Judge, City Civil Court, Bombay, in M.J Petition No. 1735 of 1968 Judges Nathwani Mukhi, JJ. Acts clause if) of sub-section (1) of section 10, or in clause (i) of sub-section (1) of section 13, s. 10(1)(a) of the Hindu Marriage Act, 1955 (hereinafter referred to as the Act) s. 2(1)(a) of the Matrimonial Proceedings (Magistrates' Courts) Act, 1960.) Indian Divorce Act No. 4 of 1869. Section 22 of the said Indian Act sub-s. (1A) in s. 13 by the Hindu Marriage (Amendment) Act of 1964. s. 13(1A) of the Hindu Marriage Act, 1955 (hereinafter referred s. 18(1)(a)(b) of the Hindu Adoptions and Maintenance Act, 1956, Acts (see s. 14(2) of the Matrimonial Causes Act, 1950, provisions of s. 10(2) of the Hindu Marriage Act section of the English Matrimonial Causes Acts English Matrimonial Causes Act, 1857, by s. 7 s. 7 of the Matrimonial Causes Act, 1857.13. s. 12(2) of the Matrimonial Causes Act, 1965). Marriage Act (Indian Act No. 43 of 1954).12. Hindu Marriage (Amendment) Act, 1964, s. 13(1) of the Hindu Marriage Act Matrimonial Causes Act, 1857. HINDU MARRIAGE ACT 1955 Amending Act No. 44 of 1964, s. 13 the Act. Section 13(1) Sub-section (2) of s. 10, Amendment Act of 1964. Women) Act, 1895, s. 5, Women) Act, 1895, 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