Citation Codes Equivalent Citations citation codes Case Number OJP. Nos. 5805 of 1988 & 4319 of 1991 Attorney(S) For the Appellant: George C.P. Tharakan, (S.C.G.S.C.) Jose K.Kochupappu, (Govt.Pleader), A.R. Sreenivasan, Vanaja Madhavan, K.A. Abdul Gafoor, Lalitha Nair, T.B. Remani & P.E. Cherian Judges M.M Pareed Pillay, C.J T.V Ramakrishnan P. Shanmugam, JJ. Acts Act, 1936; (4) The Special Marriage Act, 1954 and (5) the Foreign Marriage Act.1. The Hindu Marriage Act, 1955.16. Section 2 of that Act Muslim Marriage Act, 1939, Special Marriage Act, 1934 and Foreign Marriage Act, 1969 S. 488, Criminal Procedure Code read with S. 112 of the Indian Evidence Act, Hindu Marriage Act, 1955; (2) The Dissolution of Muslim Marriage Act, 1939; (3) Hindu Marriage Act, 1955, Parsi Marriage and Divorce Act, 1936, Muslim Hindu Marriage Act, Parsi Marriage Act and the Special Marriage Act Indian Divorce Act, 1869 and Indian Christian Marriage Act, 1872 Indian Divorce Act, 1869 and the Christian Marriage Act, 1872 S. 10 of the Indian Divorce Act, 1869 (for short the Act) provisions of the Matrimonial Causes Act, 1887 Dissolution of Muslim Marriage Act, 1939.17. DISSOLUTION OF MUSLIM MARRIAGES ACT 1939 Dissolution of Muslim Marriage Act, 1939 provisions of Act 4 of 1869, as the Act FOREIGN MARRIAGE ACT provisions in the Indian Divorce Act HINDU MARRIAGE ACT 1955 S. 10 of the Indian Divorce Act, 1869 Matrimonial Causes Act, 1857, Matrimonial Causes Act, 1973 Marriage Act, 1934.19. Marriage Act, 1954. 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