Citation Codes Equivalent Citations citation codes Case Number W.P No. 587 of 2014 and M.P Nos. 1 and 2 of 2014 Attorney(S) Ms. Kiruba Munusamy Mr. P.H Arvind Pandian, Additional Advocate General, Assisted by Mr. R. Rajeswaran, Special Government Pleader for R1 to R5 Amicus Curiae: Mr. K.M Vijayan, Senior Counsel Mr. P. Wilson, Senior Counsel/Addl. Solicitor General of India Judges S. Nagamuthu, J. Acts ARTICLE 21 A CONSTITUTION OF INDIA Pre-Natal Diagnostics Techniques Act, 1994 ARTICLE 226 CONSTITUTION OF INDIA HINDU MINORITY AND GUARDIANSHIP ACT 1956 ARTICLE 21 CONSTITUTION OF INDIA PROHIBITION OF CHILD MARRIAGE ACT 2006 CHILD MARRIAGE RESTRAINT ACT Services Authorities Act, 1987, HINDU SUCCESSION ACT 1956 GENERAL CLAUSES ACT 1897 Section 8]. Section 10 Protection Act, 1972, Education Act, 2009 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