Citation Codes Equivalent Citations citation codes Case Number Civil Revision Petition No. 6089 of 2016 Attorney(S) Sri. V.S.R. Anjaneyulu Sri. L.J. Veera Reddy Judges B. Siva Sankara Rao, J. Acts SECTION 14 FAMILY COURTS ACT SECTION 3 EVIDENCE ACT SECTION 33 STAMP ACT SECTION 136 EVIDENCE ACT SECTION 35 STAMP ACT SECTION 4 INFORMATION TECHNOLOGY ACT SECTION 154 EVIDENCE ACT SECTION 16 FAMILY COURTS ACT OATHS ACT 1969 SECTION 3 GENERAL CLAUSES ACT SECTION 1 EVIDENCE ACT SECTION 157 EVIDENCE ACT SECTION 138 EVIDENCE ACT Order 18 Rule 19 Amended by 1999 CPC Amendment (Sec.27[iv]) w.e.f.01.7.2002 Sections 6, 11 & 24 to 34 etc.(d) Order XVIII Rule 4 C.P.C Order 19 Rule 1 and Order 19 Rule 2, Order19 Rules 1 to 3 CPC.(j). Order 19 Rules 1 to 3 CPC Order 18 Rule 5 and 19 r/w. Order 26 CPC.(j) Rule 5.(b). Or.18, Or.16 and Or.26 CPC:(a). Order 18 Rule 4 CPC Order 18 Rule 4 CPC Order 18 Rule 19 cross-examination:(a) Section 1 of the Indian Evidence Act (for short Evidence Act Order 18 Rules 4 & 5 CPC Order 19 Rules 1 to 3 CPC reasonable,(k).Sections32 & 33 Evidence Act Order XVIII Rule 19 Sections 145 and 155(3) Evidence Act, Order XVIII Rule 19 and Order XXVI Rule 4-A, Order 18 Rule 4 (as to Order 18 Rule 4 prevails over Order 18 Rule 5), Evidence u/s. 3 Evidence Act. 18, Rule 4(1) Proviso CPC and Rule 113(7)(g) of Civil Rules Sections 5 to 60 Evidence Act, Order 19 Rules 1 to 3 & the AP Civil Rules Section 35 or 40 of the Stamp Act) Order 16, Rule 1 of the Code of Civil Procedure Order 16, Rule 1 of CPC Sections 65A&B of the Evidence Act AP Civil Rules of Practice in Rule 50 18 Rule 4 (4) and Rule 12 C.P.C. provisions contained in Sections 3 to 167 Evidence Act Rules 1 to 18 of Order 18 CPC, Sections 135 to 166 Evidence Act Order XIX Rules 1 and 2 of the Code. Order 18 Rule 4 CPC, the bar of Section 1 Evidence Act Order XVIII Rule 4(2) Order XVIII Rule 19 r/w Rules 4 & 5 and Order XXVI Rules 4 & 4A CPC Order 18 Rule 4(1) Indian Evidence Act provisions Order 18 Rule 19, to understand the impact of Order 18 Rules 5 & 13. Order 18 Rule 5 provisions of Rules 16, 16-A, 17 and 18 of Order Order 18 Rule 4 Order 18 Rules 4 & 5 (both the provisions Sections 1& 3 Evidence Act, Order 18 Rule 4 Sub-rules (2), (3), (4-proviso) & (6) CPC effect; otherwise Order 18 Rule 5 provisions of Evidence Act Sections 3 Order 18 Rule 4 sub-rules 1 to 8 CPC; 18 Rule 4(4) & Rule 12 CPC. u/s 136 Evidence Act, 18, Rule 4(1) Proviso. (CRP Rule 113(7)(g)).7. provisions of Order 18 Rule Order XXVI Rules 16, 16-A, 17 Order 18 Rule 4 proviso CPC Order 18 Rule 4(2) CPC. referred Order 18 Rules 4, 5 & 13 Amendment Act of 2002. Order XVIII Rule 4(3) Order XXVI Rule 4-A inserted by Amendment Act Court.(d). Order 18 Rule 13 Rule 5.(c). Amendment Act of 1999. Indian Evidence Act, 1872, Penal Code, 1860 and the Bankers Book Evidence Act, Reserve Bank of India Act provisions of Order 26 Rules 16, 16A, 17 & 18 Section 35 and 38 of the Stamp Act.(iii) affidavit.(i). Section 30(c) CPC Order 18 Rule 5, sub-section (1) to Section 275 of CrPC by Act 5 of 2009 (the Code of Criminal Procedure (Amendment) Act, 2008) Order 18 Rule 19 R/w. Rule 4 & Order 26 Rule 4A, despite Order 18 Rule 4(1) Order XVIII Rule 4(4) Sec. 75 (a) Order 26 Rule 4(A) Rules 1 to 8 and 15 to 18 r/w Order 18 Rules 1 to 19 C.P.C., Rule 113 of CRP and provisions of the Evidence Act.3. You Sections 65A and 65B of the Evidence Act a special provision Order 19 Rule 2 Order 19 Rule 1 Sec. 1 Evidence Act and Or.18 R.4 CPC, Order 18 Rule 19 R/w. Rule 4 and Order 26 Rule 4A, the Order 18 Rule 5 Civil Procedure Code and Evidence Act Order 18 Rule 4 procedure provisions of Section 278 of the Code of Criminal Procedure, Order 18 Rule Order 19 Rule 1 CPC Sec. 1 Evidence Act Order 19 Rule 3, Rule-19 of Order 18 CPC Order 18 Rules 4, 5 &19 Order 26 Rules 4 & 4A CPC and Section 135, 137-139 Evidence Act), Sections 135 to 139 & 141 Evidence Act, sub-rule (2) of Rule 4 of Order XVIII Order 18 Rule 19 and Order 26 Rule 4A CPC (2002 Amendment) Order 18 Rule 4 CPC 1976 Amendment.(e). Order 18 Rule 4 (1) Order 19 Rule 1&2.(b). Order XVIII Rule 5(a) India. Order 26 Rules 15 Order XVIII Rule 4, 26 Rule 10 and R.8 r/w Or.26-A provisions of Sections 1 or 3-167 of Evidence Act.16. Sections 85-A, 85-B, 85-C, 88-A and 90-A Order 18 Rules 4, 5 &19 r/w. Order 26 Rules 4 & 4A CPC and Sections 135, 137&138 Evidence Act), b) Cross-examination Rule 1 to Rule 2 of the Order 19 18 Rules 4, 13&19 Amended CPC Order 19 Rules 1 Evidence Act by introduction of Sections 65-A and 65-B Sec. 1 Evidence Act and Order 18 Rules 4, 5, 13 &19 CPC:(a). Though Sec. 1 Evidence Act says application of Evidence Act Order 18 Rule 5).(f). Order XVIII Rule 4(8) 8 sub rules to the Rule 4, neither in Order 18 Rule 4(1) Order XVIII Rule 5 evidence.(g). Order 26 Rules 1 to 4 & 8 CPC Amendment Order 26 Rule 4A CPC Sections 1 & 3 of Evidence Act, Order 18, Order 16, Order 19 & Order 26 CPC and Section 30 CPC Order 18 Rules-1 to 19 that Order 18 Rule 4 Order 26 Rule 4A. Thus, the Order 18 Rule 5 Order 19 Rule 1 & 2 CPC, 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