Citation Codes Equivalent Citations citation codes Case Number Matrimonial Suit No. 32 of 1927 Judges Costello, J. Acts provisions of the Matrimonial Causes Act of 1857 and the Matrimonial Causes Act of 1923, provisions of the Indian and Colonial Divorce Jurisdiction Act of 1926 Indian Councils Act of 1861. The Indian Divorce (Validity) Act of 1921 section 176 of the Supreme Court of Judicature (Consolidation) Act Indian and Colonial Divorce (Jurisdiction) Act of 1926 Actthe Indian and Colonial Divorce Jurisdiction Act Indian and Colonial Divorce Jurisdiction Act, 1926 Indian Act of 1869 (and the extending Act of 1872) provisions of section 1, sub-section 1, British section 176 of the Judicature Act of 1925, Indian Divorce (Amendment) Act of 1926, section 2 of the Indian Divorce Act East India Councils Act of 1861 Matrimonial Causes Rules, 1924), East India Councils Act, 1861, (c), sub-section 4 of section 1 Matrimonial Causes Act, 1923, DIVORCE ACT 1869 Indian Councils Act, 1861, section 1, sub-section 4) sub-section 4, section 1, 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