Citation Codes Equivalent Citations citation codes Case Number C.M.A Nos. 1420 and 1421 of 2009 and MP Nos. 1 and 2 of 2011 in CMA No. 1420 of 2009 And M.P Nos. 2 and 3 of 20011 in 1421 of 2011 Attorney(S) For appellant in: Mr. T.S Rajamohan both the appeals. For respondent in: Mr. D.S Ramesh both the appeals. Judges K. Mohan Ram G.M Akbar Ali, JJ. Acts PROHIBITION OF CHILD MARRIAGE ACT 2006 Marriage Laws (Amendment) Act, 1976 (68 of 1976)Simillarly, sec. 5 sub clause (vi) SECTION 18 HINDU ADOPTIONS AND MAINTENANCE ACT 1956 child.23. Sections 5, 12 and 13 of The Hindu Marriage Act XXV 1955 Section 125 of the Code of Criminal Procedure, 1973 (2 of 1974), Section 488 of the Code of Criminal Procedure, 1898 (5 of 1898); Sec. 12 of the Prohibition of Child Marriage Act, 2006. Sec. 12 Child Marriage Restraint Act 1929.Cosequantly section 12(c) Sec. 3 of the Prohibition of Child Marriage Act, 2006.32. Sec 11, 12(c) and 13(2)(iv) of the Hindu Marriage Act Child Marriage Restraint (Amendment) Act, 1978), Secs. 12(c) and 13(2)(iv) of Hindu Marriage Act clauses (i), (iv) and (v) of Section 5.11. Sec 11 Section 12(1)(c) of the Hindu Marriage Act Section 13(2)(iv) of Hindu Marriage Act.21. HINDU MARRIAGE ACT 1955 SECTION 5 HINDU MARRIAGE ACT Sec. 19 of the Family Court Act, 1984 CHILD MARRIAGE RESTRAINT ACT 1929 Sec. 11 of Hindu Marriage Act 1955 SECTION 11 HINDU MARRIAGE ACT Sec. 11 of Hindu Marriages Act Sec. 12 of Hindu Marriage Act sub clause 2 of section 13 Hindu Marriages Act 1955 Marriage Act 1955 Section 13(2)(iv) 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