Citation Codes Neutral Citations 2010 DHC 3952-DB Equivalent Citations citation codes Case Number WP (CRL) 1003/2010 Attorney(S) For the Petitioner : Mr Manoj Kumar Mr Akshay Bipin For the Complainant : Mr Devi Sahai Judges Badar Durrez Ahmed V.K Jain, JJ. Acts Prohibition of Child Marriage Act, 2006 which replaced the Child Marriage Restraint Act, 1929. clause (iii) of section 5 in Section 11 itself. Only clauses (i), (iv) and (v) of section 5 Wards Act, 1890. Thus, the provisions of Hindu Minority and Guardianship Act, 1956 CHILD MARRIAGE RESTRAINT ACT 1929 SECTION 12 PROHIBITION OF CHILD MARRIAGE ACT 2006 SECTION 3 PROHIBITION OF CHILD MARRIAGE ACT 2006 HINDU MINORITY AND GUARDIANSHIP ACT 1956 HINDU MARRIAGE ACT 1955 enough.20. Sections 19 and 21 of the Guardians and Wards Act, 1890 SECTION 10 HINDU MINORITY AND GUARDIANSHIP ACT 1956 section 164 of the Code of Criminal Procedure, 1973, Poonam SECTION 17 GUARDIANS AND WARDS ACT 1890 section 13 of the HMA. Interestingly, section 13(2)(iv) SECTION 9 PROHIBITION OF CHILD MARRIAGE ACT SECTION 7 GUARDIANS AND WARDS ACT 1890 provisions of the Indian Majority Act, 1875 PROHIBITION OF CHILD MARRIAGE ACT 2006 SECTION 18 HINDU MARRIAGE ACT section 3(1) of the Majority Act, 1875 section 2 of this act, this provision section 363 of the Indian Penal Code. MAJORITY ACT 1875 clause (iv) or clause (v) of Section 5, Clauses (a) and (f) of section 2 Wards Act, 1890. Section 4 (1) section 13 of the 1956 Act section 6 of the 1956 Act Wards Act, 1890. Section 4(2) section 4(b) 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