Citation Codes Equivalent Citations citation codes Case Number First Appeal No. 64 of 2018 Advocates For Petitioner : Amol Kumar, Advocate, Sanjay Kumar Pandey, Advocate Judges Hon’ble Mr. Justice Anil Kumar Hon’ble Mr. Justice Saurabh Lavania Acts SECTION 18 HINDU ADOPTIONS AND MAINTENANCE ACT 1956 Section 125 of the Code of Criminal Procedure, 1973 (2 of 1974), Section 488 of the Code of Criminal Procedure, 1898 (5 of 1898)], SECTION 13 A HINDU MARRIAGE ACT 1955 clauses (i), (iv) and (v) of Section 5. 12. Voidable marriages.--(1) clauses (ii), (vi) and (vii) of sub-section (1) of Section 13, Marriage Laws (Amendment) Act, 1976 (68 of 1976).] [13-A. Hindu Marriage Act or the Special Marriage Act Child Marriage Restraint (Amendment) Act, 1978 (2 Section 14(1) of the Hindu Marriage Act. SECTION 14 HINDU MARRIAGE ACT Marriage Laws (Amendment) Act, 1976, Section 10. Judicial Separation sub-section (1) of Section 13, provisions of Section 14(1) provision in Section 14(1) clause (c) of sub-section (1), clause (d) of sub-section (1) HINDU MARRIAGE ACT 1955 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