Citation Codes Equivalent Citations citation codes Case Number Criminal Miscapplication (For Quashing & Set Aside Fir/order) No. 8290 of 2015 Attorney(S) HCLS Committee, Advocate for the Respondent(s) No. 2 Madansingh O. Barod, Advocate for the Respondent(s) No. 2 Mr. K.L Pandya, APP for the Respondent(s) No. 1 Mr. Soeb R. Bhoharia, Advocate for the Applicant(s) No. 1 Valimohammed Pathan, Advocate for the Applicant(s) No. 1 Judges J.B Pardiwala, J. Acts provisions of the P.C.M Act, 2006.(2) Whether the Muslim Personal Law (Shariat) Application Act, 1937 SECTION 6 HINDU MINORITY AND GUARDIANSHIP ACT 1956 provisions of the Prohibition of Child Marriage Act, 2006 (for short, the P.C.M Act, 2006). Sections 363 and 376 of the I.P.C, including Section 18 of the POCSO Act, 2012 provisions of the Sections 361, 363 and 366 of the Indian Penal Code.361. Sections 363 or 376 of the I.P.C44. The Section 3 of the P.C.M Act, 2006 MUSLIM WOMEN PROTECTION OF RIGHTS ON DIVORCE ACT 1986 SECTION 2 MUSLIM PERSONAL LAW SHARIAT APPLICATION ACT 1937 Section 18 of the Prevention of Children from Sexual Offences Act Muslim Personal Law (Shariat).19. Section 2(a) of the P.C.M Act, 2006 MUSLIM PERSONAL LAW SHARIAT APPLICATION ACT 1937 SECTION 2 DISSOLUTION OF MUSLIM MARRIAGES ACT 1939 PROHIBITION OF CHILD MARRIAGE ACT 2006 provisions contained in Section 1(2) of the P.C.M Act, 2006, Act:Section 2(a) of PCM Act defines child and Section 2(b) Act itself. Section 1(2) of the P.C.M Act, the provisions Section 13 of the Minority and Guardianship Act, 1956, Sections 363 and 366 of the IPC including Section 18 non-bailable.45. Section 363 of the Indian Penal Code Section 482 of the Code of Criminal Procedure, 1973, Section 3 of the Indian Majority Act 9 of 1875.22. MAJORITY ACT 1875 Section 125 of the Code of Criminal Procedure Sections 360 and 366 of the Indian Penal Code provisions i.e Section 13(2)(iv) and Section 3 Sections 363 and 366 of the Indian Penal Code case.28. Section 363 of the Indian Penal Code 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 Sections 10 and 11 of the P.C.M Act, 2006. provisions of Section 12 of the PCM Act, ARTICLE 44 CONSTITUTION OF INDIA provisions of the Indian Majority Act, Sections 2(a), 9, 12 and 15 of this Act. Section 363 of the Indian Penal Code Section 361 of the Indian Penal Code CHILD MARRIAGE RESTRAINT ACT 1929 Majority Act, 1875). Sub-sec. (2) to S. 3 Child Marriage Act 2006.Section 2 Article 37 states:The provisions U.P Zamindari Abolition Act, 1951, provisions of the P.C.M Act, 2006 Child Marriage Act. Hence, the Act provisions of the P.C.M Act Section 13 of the P.C.M Act, HINDU MARRIAGE ACT 1955 Indian Majority Act, 1875 TRANSFER OF PROPERTY ACT Indian Succession Act Prohibition Act, 1961 Indian Majority Act, Section 482 Cr.P.C Section 125 Cr.P.C section 302 I.P.C Act. Section 13(1) Section 13(2)(iv) Section 6(1)(c) 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