Citation Codes Neutral Citations 2020 DHC 2188 Equivalent Citations citation codes Case Number CM(M) 40/2019 and CM APPL. No. 1226/2019 Disposition allowed Attorney(S) Mr. Rakesh Vats, Advocate Ms. Kaadambari Singh Puri, Advocate with Ms. Lovina Ropia, Advocate Judges Justice Anup Jairam Bhambhani Acts Section 14 of the Family Courts Act section 65-B of the Evidence Act section 14 of the Family Court of Act section 81 of the Information Technology Act 2000 the Criminal Procedure Code Articles 20(3) and 14 of the Constitution Indian Evidence Act, 1872 (1 of 1872) Articles 14 and 21 Section 79 of the IT Act section 50 of the NDPS Act Rule 112-A of Income Tax Rules Section 7 of the Evidence Act section 20 of the Act Sec.-14 of The Family Courts Act Articles 14, 19(1)(f), 19(1)(g) and 31 of the Constitution section 20 of the Family Courts Act Section 292 IPC section 292 of the Indian Penal Code 1860 Article 21 of the Constitution of India Section 81 of the IT Act Fourth Amendment of the American Constitution Indian Evidence Act 1872 Article 19 & 21 of the Constitution of India section 13(1)(ia) of the Hindu Marriage Act, 1955 section 3 of the Evidence Act Section 25 of the Telegraph Act, 1885 Fifth Amendment of the American Constitution section 14 of the Family Courts Act 1984 Article 20(3) sec.-14 of the Family Court Act Article 227 of the Constitution of India section 50 of The Narcotic Drugs and Psychotropic Substances Act 1985 ('NDPS Act', for short) section 122 of the Evidence Act sections 5, 7 and 8 of the Evidence Act Section 13 of the Act The Family Courts Act 1984 section 132 of the Income Tax Act 1961 Section 65B 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