Citation Codes Equivalent Citations citation codes Case Number S.B Civil Writ Petition No. 14726 of 2013 with S.B Civil Misc. Stay Application No. 12315 of 2013 Attorney(S) Peush Nag, for Petitioner; Vijayant Nirwan, for Respondent No. 2. Judges Mohammad Rafiq, J. Acts Section 14 of the Family Court Act has applied provisions of Indian Evidence Act, 1872 SECTION 14 FAMILY COURTS ACT 1984 provisions of Article 21 and other provisions of the Constitution Section 122 of the Indian Evidence Act, 1872 SECTION 13 A HINDU MARRIAGE ACT 1955 ARTICLE 227 CONSTITUTION OF INDIA ARTICLE 21 CONSTITUTION OF INDIA Section 122 of the Indian Evidence Act EVIDENCE ACT 1872 Section 14 of the Family Court Act. Section 11 of the Family Court Act, Section 10 of the Family Court Act Sections 18 & 19 of the Divorce Act S. 122 of the Indian Evidence Act SECTION 122 EVIDENCE ACT Sec. 122 of Indian Evidence Act Section 5(2) of Telegraph Act Criminal Evidence Act. 1898, 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