Citation Codes Equivalent Citations citation codes Case Number IA No. 10394/2011 in CS(OS) No. 700/2008 Attorney(S) Mr. P.S Patwalia, Sr. Adv. with Mr. Vedanata Verma and Mr. Manu Aggarwal, Adv. Mr. Bahar U. Barqi and Mr. Pramod Kr. Sharma, Adv. for D-1 Mr. Gaurav Mitra, Adv. for D-2 Judges Gita Mittal, J. Acts Section 2 of Dissolution of Muslim Marriage Act, 1939, Section 32 of Parsi Marriage and Divorce Act, 1936, Section 10 of Indian Divorce Act, 1869, Section 13 of Hindu Marriage Act, 1956 and Section 27 of the Special Marriage Act, 1954 Section 185, 202, 203, 204 of the Motor Vehicles Act, Section 53 and 54 of the of the Code of Criminal Procedure and Section 3 of the Identification of Prisoners Act, 1920. Section 151 of the CPC and the general provisions regarding inspections in Section 75(e) and order 26 rule 10A of the CPC, Act, 1975 - Sections 69W and 69X in Australia(ii) The Uniform Child Status Act, 1992 - Sections 7 and 8 in CanadaSection 7(1) Section 114 of the Indian Evidence Act observing as follows:-7. ..Section 144 of the Indian Evidence Act Section 4 of the Family Proceedings Act, 1980. Akin to section 112 of the Evidence Act, 1872 Section 75(e) of the Code of Civil Procedure and Order 26, Rule 10-A Sections 269 and 270 of the Indian Penal Code. Constitutionality provisions in the Code of Civil Procedure and the Evidence Act, Act, 2000 (Amended in 2002) - Article 5 in USA(vii) Section 501 presumption.192. Section 4 of the Indian Evidence Act, 1872 Constraint).65. Section 21(3) of the Family Law Reform Act sections 53 and 54 of the Code of Criminal Procedure SECTION 112 EVIDENCE ACT Criminal Procedure Code is Section 367, subsection (1), child.190. Section 9 of the Indian Evidence Act, 1872 Sections 269 and 270 of the Indian Penal Code, 1860, section 75(e) of the CPC and order XXVI, rule 10A Section 75 (e) of the Code of Civil Procedure (CPC) SECTION 37 CHILDREN ACT section 10 of the Status of Children Act, 1969 rule 24 of the Matrimonial Causes Rules, 1957. section 114(g) of the Indian Evidence Act.195. Section 37 of the Criminal Procedure Act, 51 Section 151 of the Code of Civil Procedure, SECTION 482 CRIMINAL PROCEDURE CODE SECTION 53 A CRIMINAL PROCEDURE CODE SECTION 9 EVIDENCE ACT ARTICLE 21 CONSTITUTION OF INDIA ARTICLE 20 CONSTITUTION OF INDIA Section 114 of the Indian Evidence Act 18 years.Sub-section (2) of Section 41 Workman's Compensation Act, 1275. SECTION 27 EVIDENCE ACT SECTION 45 A EVIDENCE ACT SECTION 37 PRISONS ACT Sub-section (2) of Section 57 Hindu Marriage Act, 1955. S.B section 54(1) of this Act section 4 and section 112 Section 4(1), Criminal P.C Act, 1980 - Section 54 Reform Act, 1969 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