Citation Codes Equivalent Citations citation codes Case Number C.R.P(PD) No. 1076 of 2006 Attorney(S) Mr. K. Thilageswaran, Advocate for Petitioner. Mr. I.C Vasudevan, Advocate for Respondent. Judges K. Chandru, J. Acts Section 118 of the Indian Evidence Act, 1872 (in short, Evidence Act) Section 13(1) read with Section 13(1)(a) of the Hindu Marriage Act SECTION 3 GENERAL CLAUSES ACT 1897 Order 18, Rules 4(1) and (2) of the Code of Civil Procedure, Section 118, Evidence Act and Section 13, Oaths Act. provisions of sub-section (2) of Section 327, Cr. P.C Section 17(3) of the Guardians and Wards Act fact, Section 3(3) of the General Clause Act SECTION 273 CRIMINAL PROCEDURE CODE HINDU MINORITY AND GUARDIANSHIP ACT 1956 GENERAL CLAUSES ACT ARTICLE 227 CONSTITUTION OF INDIA Order 19, Rules 1 and 2 of the Code. provisions of Order 16 and Rule 18 Protection of Children) Rules, 2001 18, Rule 4 Recording of evidence.(1) SECTION 118 EVIDENCE ACT Section 354 and 377, I.P.C(2) SECTION 4 OATHS ACT Order 18, Rule 4, C.P.C, Section 273, Cr.P.C Order 18, Rule 4(1) Order 16, Rule 1-A Order 18, Rule 4 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