Citation Codes Equivalent Citations citation codes Case Number W.P (Crl.) No. 338/2008, Crl. M.C No. 1001/2011 & Crl. M.A No. 3737/2011, W.P (Crl.) No. 821/2008 and Crl. M.A No. 8765/2008, W.P (Crl.) No. 566/2010 Attorney(S) Mr. Javed Ahmed, Mr. Arvind Jain with Mr. T.S Chaudhary and Mr. Kuldeep Singh & Mr. M. Hussain for Petitioners. Mr. A.S Chandhiok, ASG with Mr. Baldev Malik for the UOI Mr. Pawan Sharma, Standing Counsel (Crl.) with Mr. Harsh Prabhakar and Mr. Sahil Mongia for the State. Ms. Aparna Bhat for the National Commission for Women. Judges A.K Sikri A.C.J Sanjiv Khanna V.K Shali, JJ. Acts Section 5(iii) of the Hindu Marriage Act, 1955 and Section 2(a) of Prohibition of Child Marriage Act, 2006 (hereinafter referred as the PCM Act) SECTION 2 PROHIBITION OF CHILD MARRIAGE ACT 2006 Section 3 of PCM Act and the interplay of Section 3 of the PCM Act and Clause (3) of Section 5 of the HM Act SECTION 6 HINDU MINORITY AND GUARDIANSHIP ACT 1956 Sections 363/366/376/465/467/494/497/120B and 506 of the Indian Penal Code. Marriage Laws (Amendment) Act, 1976 (68 of 1976).]xxxxxxxxxxxxxxxx18. Punishment JUVENILE JUSTICE CARE AND PROTECTION OF CHILDREN ACT 2000 clauses (i), (iv) and (v) of section 5.xxxxxxxxxxxxxxx12. Voidable marriages.-(1) Child Marriage Restraint (Amendment) Act, the 1978 (2 of 1978)], PROHIBITION OF CHILD MARRIAGE ACT 2006 Act:Section 2(a) of PCM Act defines child and Section 2(b) Sections 5(iii), 11, 12 and 18 of the Hindu Marriage Act.18. Hindu Marriage Act and the Child Marriage Restraint Act Section 13 of the Minority and Guardianship Act, 1956, Section 3(3) of the Prohibition of Child Marriage Act. Section 3(1) of the Prohibition of Child Marriage Act provisions of Sections 5, 11, 12 and 18 of the HM Act. Sections 363/366/376/465/467/494/497/120-B/506 IPC SECTION 3 PROHIBITION OF CHILD MARRIAGE ACT CHILD MARRIAGE RESTRAINT ACT MAJORITY ACT 1875 Majority Act, 1875). Sub-section (2) to Section 3 provisions i.e Section 13(2)(iv) and Section 3 Section 482 of the Code of Criminal Procedure HINDU MARRIAGE ACT 1955 Sections 11 and 12 of the Hindu Marriage Act. provisions of Section 12 of the PCM Act, 2006 Sub-section (4) to Section 3 of the PCM Act Indian Penal Code and Indian Majority Act Section 13(2)(iv) to the Hindu Marriage Act HINDU MINORITY AND GUARDIANSHIP ACT 1956 Section 5(iii) of the Hindu Marriage Act provisions of Section 12 of the PCM Act, clauses (a) to (e) of section 15:Provided Sections 2(a), 9, 12 and 15 of this Act. Clause (3) of Section 5 of the HM Act clause (iv) or clause (v) of section 5, Child Marriage Act 2006Section 2 clauses (a), (b), (c) and (d) of section 4 Protection of Children) Act, 2000, Section 12 of the PCM Act, 2006 clause (ii) of section 5; or(c) sub-section 2 to Section 3 Section 3(1) of the PCM Act clause (c) of sub-section (1) clause (d) of sub-section (1) Indian Majority Act, 1875 Child Marriage Act, 2006 SECTION 3 INTEREST ACT Prohibition Act, 1961 Section 164 of Cr. P.C, Section 482 Cr. P.C Section 200 Cr. P.C Section 13(2)(iv) section 6(1)(c) Section 2(f), Section 6(c)). 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