Citation Codes Equivalent Citations citation codes Case Number Writ Petition No. 10835 of 2018, Writ Petition No. 9748 of 2018, Writ Petition (L) No. 3172 of 2018, Writ Petition No. 10835 of 2018, Writ Petition No. 9748 of 2018 and Writ Petition (L) No. 3172 of 2018 Disposition NA Attorney(S) Ms. Gayatri Singh, Sr. Advocate a/w. Ms. Aditi Saxena, Ms. Meenaz Kakalia and Mr. Kranti L.C. Ms. Gayatri Singh, Sr. Advocate a/w. Ms. Aditi Saxena, Ms. Meenaz Kakalia and Mr. Kranti L.C. Mr. Kuldeep U. Nikam Mr. Anil C. Singh, A.S.G. a/w. Mrs. Purnima Awasti a/w Ms. Anusha Pravin Amin and Ms. Geetika Gandhi Nos. 1 and 3. Mr. AB. Vagyani, Government Pleader a/w. Mr. Y.S. Khochare, AGP and Mr. P.P. More, AGP and Mr. Udayan Shah No. 2. Mr. AB. Vagyani, Government Pleader a/w. Mr. Y.S. Khochare, AGP and Mr. P.P. More, AGP and Mr. Udayan Shah No. 2. Ms. Poornima Awasthi No. 1 - UOI. Ms. P.H. Kantharia, Government Pleader a/w. Ms. Deepali Patankar, Assistant to G.P. No. 2 - State. Mr. D.J. Khambatta, Sr. Advocate (Amicus Curiae) a/w. Ms. Naira Jejeebhoy and Mr. Pheroze F. Mehta. Mr. Rajiv Chavan, Sr. Advocate a/w. Ms. Priyanka Chavan, Ms. Anupama Pawar I/b Mr. D.S. Shingade, Mr. Vinod Mahadik, Dr. Madhavi Patil and R.N. Cooper Hospital for MCGM. Judges A.S. Oka M.S. Sonak, JJ. Acts SECTION 3 MEDICAL TERMINATION OF PREGNANCY ACT 1971 ARTICLE 226 CONSTITUTION OF INDIA SECTION 27 JUVENILE JUSTICE ACT ARTICLE 142 CONSTITUTION OF INDIA SECTION 2 INDIAN MEDICAL COUNCIL ACT 1956 SECTION 2 JUVENILE JUSTICE ACT ARTICLE 226 A CONSTITUTION OF INDIA MEDICAL TERMINATION OF PREGNANCY ACT 1971 JUVENILE JUSTICE ACT ARTICLE 21 CONSTITUTION OF INDIA sub-section (2) of section 3, Clauses (i) & (ii) of subsection (2)(b) of Section 3 woman.30. Section 4 of the MTP Act provisions of the MTP Act. Section 7 of the MTP Act Rule 5 of the MTP Rules, 2003. Besides, as prescribed in Rule 6 of the MTP Rules, 2003 sub-clauses (a), (b) and (c) of clause (1). Section 7(3) of the MTP Act section 314 of the IPC.34. Section 5 of the MTP Act section 2(d) 1860.15. Section 312 of the IPC, Rule 4 of the MTP Rules, 2003. provisions of section 5 of the MTP Act the contingencies referred to in clause (i) and (ii) of section 3(2)(b) of MTP Act, Statutory provisions of the Juvenile Justice Act. section 4(d) of the MTP Act, section 4(b) of the MTP Act provisions in section 5 of the MTP Act;(d) modified.37. Section 5(3) of the MTP Act Rule 4 of the MTP Rules.25. Section 3 of the MTP Act provisions of section 3 of the MTP Act commence;(b) provisions of sub-section (2) to section 3 of the MTP Act MTP Act.22. Rule 4 of the MTP Rules provisions in section 5 of the MTP Act. section 2(d) of the MTP Act provisions of clause (d) of section 2 of the MTP Act section 4 of the MTP Act, 1971 read with MTP Amendment Act, 2002 and rules 5 of the MTP Rules. section 3 of the MTP Act.6. environment.29. Section 3(4)(a) of the MTP Act provisions of sub-section (3) of section (6) section 4(b) provisions in section 5(1) of the MTP Act, provisions of sub-section (4), woman.36. Section 5(2) of the MTP Act, provisions of sections 3 and 4 of the MTP Act will not apply.35. Section 5(1) of the MTP Act provides, that the provisions of section 4, supplied)28. Section 3(3) of the MTP Act MTP Act.20. Section 2 of the MTP Act Protection of Children) Act, 2015, provisions of the MTP Act.27. Section 3(2) of the MTP Act time.31. Section 4 of the MTP Act section.17. Section 317 of the IPC Rule 4 of the MTP Rules;(c) Section 3(2) of the MTP Act years.38. Section 5(4) of the MTP Act Rule 6 of the MTP Rules, 2003 time.(j) Section 5 of the MTP Act, practitioners.26. Section 3(1) of the MTP Act MTP (Section 4).(iv) The provisions in section 2(d) of the MTP Act Amendment Act No. 64 of 2002. Again, the Statement of Objects and Reasons to this Amendment Act provisions of section 5 of the MTP Act, the contingencies referred to in clauses (i) and (ii) of section 3(2)(b) of the MTP Act.54. clause (d) of section 2 of the MTP Act.43. Section 6 of the MTP Act provisions of section 5 of the MTP Act, the contingencies referred to in clauses (i) and (ii) of section 3(2)(b) of the MTP Act.57. 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