Citation Codes Equivalent Citations citation codes Case Number CM (M) 1582/2018 & CM Appl. 53645/2018 Disposition allowed Attorney(S) Mr. Arun Kumar Varma, Sr. Advocate with Mr. Deepak Bashta & Ms. Vandini, Advocates (M-9999149022) Mr. Harsh Jaidka, Advocate for R-1 (M-9811145052) Judges Prathiba M. Singh, J. Acts HINDU SUCCESSION ACT 1956 Rule 22(3)(1)(i). 30. Order 12 Rule 6 of the CPC Section 2 (s) of the Protection of Women from Domestic Violence Act, Section 2 (s) Domestic Violence Act, 2005 (hereinafter DV Act") Section 2(q) of the 2005 Act, Order XII Rule 6 CPC. Section 2 (s) of the DV Act. Section 2(f) provisions of the Domestic Violence Act Act viz. Section 2(s) read in conjunction with Section 19 (1)(a) 10 "24.The Domestic Violence Act XII Rule 6 CPC r/w Section 151 CPC Rule 22(3)(1)(i) of Delhi Maintenance provisions of the DV Act; especially Section 19 Section 2 (s) of the Protection of Women from Domestic Violence Act, 2005, Order XII Rule 6 Civil Procedure Code ("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