Citation Codes Equivalent Citations citation codes Case Number W.P.(C) 284/2015, CM Nos. 54525-26/2018, W.P.(C) 5858/2017, CM No. 45279/2021, W.P.(C) 6024/2017 and W.P.(CRL) 964/2017 Attorney(S) Ms. Karuna Nundy with Mr. Mukesh Sharma and Mr. Raghav Awasthy, Advs. Mr. Tushar Mehta, SG and Mr. Chetan Sharma, ASG with Ms. Monika Arora, CGSC along with Mr. Vinay Yadav, Mr. Amit Gupta, Mr. Akshya Gadeock, Mr. Rishav Dubey, Mr. Rajat Nair, Mr. Sahaj Garg and Mr. R.V. Prabhat, Advs. for UOI. Mr. Rajshekhar Rao, Sr. Advocate/Amicus Curiae with Mr. Karthik Sundar, Ms. Mansi Sood and Ms. Sonal Sarda, Advs. Ms. Rebecca M. John, Sr. Adv. As Amicus Curiae with Mr. Harsh Bora, Ms. Praavita Kashyap, Mr. Chinmay Kanojia, Mr. Pravir Singh and Ms. Adya R. Luthra, Advs. Mr. Amit Lakhani and Mr. Ritwik Bisaria as Intervenors for Men's Welfare Trust. Mr. Colin Gonsalves, Sr. Adv. With Ms. Olivia Bang, Ms. Sneha Mukherjee, Ms. Mugdha and Ms. Aimy Shukla, Advs. Mr. Ruchir Mishra, Mr. Sanjiv Kumar Saxena, Mr. Mukesh Kumar Tiwari and Mr. Ramneek Mishra, Advs. for UOI. Mr. Gautam Narayan, ASC, GNCTD with Ms. Nikita Pancholi, Adv. Mr. Rajshekhar Rao, Sr. Advocate/Amicus Curiae with Mr. Karthik Sundar, Ms. Mansi Sood and Ms. Sonal Sarda, Advocates. Ms. Rebecca M. John, Sr. Adv. As Amicus Curiae with Mr. Harsh Bora, Ms. Praavita Kashyap, Mr. Chinmay Kanojia, Mr. Pravir Singh and Ms. Adya R. Luthra, Advs. Mr. R.K. Kapoor, Advocate for applicant in CM 19948/2016. Ms. Karuna Nundy, Ms. Ruchira Goel, Mr. Rahul Narayan, Mr. Nitish Chaudhary, Ms. Ragini Nagpal, Ms. Muskan Tibrewala, Mr. Utsav Mukherjee and Mr. Shashwat Goel, Advs. Mr. Chetan Sharma, ASG with Mr. Anil Soni, CGSC along with Mr. Devesh Dubey, Mr. Vinay Yadav, Mr. Amit Gupta, Mr. Akshya Gadeock, Mr. Rishav Dubey, Mr. Sahaj Garg and Mr. R.V. Prabhat, Advs. for UOI. Mr. Rajshekhar Rao, Sr. Advocate/Amicus Curiae with Mr. Karthik Sundar, Ms. Mansi Sood and Ms. Sonal Sarda, Advocates. Ms. Rebecca M. John, Sr. Adv. As Amicus Curiae with Mr. Harsh Bora, Ms. Praavita Kashyap, Mr. Chinmay Kanojia, Mr. Pravir Singh and Ms. Adya R. Luthra, Advs. Mr. Sahil Malik, Adv. Ms. Nandita Rao, ASC for State. Mr. Rajshekhar Rao, Sr. Advocate/Amicus Curiae with Mr. Karthik Sundar, Ms. Mansi Sood and Ms. Sonal Sarda, Advocates. Ms. Rebecca M. John, Sr. Adv. As Amicus Curiae with Mr. Harsh Bora, Ms. Praavita Kashyap, Mr. Chinmay Kanojia, Mr. Pravir Singh and Ms. Adya R. Luthra, Advs. Judges Justice C. Hari Shankar Acts Article 19(2) Sections 78 and 82 of the IPC Sub-section (1) of Section 376 s. 56 (1) Section 22 of the 1987 Act Sections 302, 303, 304, 304A and 304B of the IPC Convention on Human Rights Article 32 of the Constitution Section 51 of the CPC Section 113A of the Evidence Act Sexual Offences Act enacted in 2003 by the United Kingdom Coroners and Justice Act, 2009 Section 2(q) of the DV Act Article 19(1)(g) of the Constitution Sections 33 and 44 of the IPC Prohibition of Child Marriage Act, 2006 [in short ‘PCM Act’] Section 339 of the IPC Sections 376(2)(f) and 376C of the IPC Section 322 first proviso to Section 154 Section 3 of the D.V. Act Section 376B and MRE/Exception 2 to Section 375 of IPC Section 1(1) of the Act of 1976 Section 497 of IPC Sections 10 to 13B of the HMA Article 16 Sub-section (2) of Section 376 Section 359 of the draft Penal Code Criminal Justice and Public Order Act 1994 Section 360 of the Code Section 31 of the D.V. Act Exception 2 to Section 375 in the Penal Code, 1860 The Declaration on the Elimination of Violence against Women [DEVAW] Article 21 of the Constitution of India Article 143 of the Constitution equality clause in the constitution Sexual Offences Act 1956 Section 2 to Section 375 of IPC Section 2(n) of the Cr PC 1871 (1 of 1871) Article 14 of the constitution Section 47 of the Offences Against the Person Act, 1861 clauses (a) to (d) of Section 375 Section 18 of the said Act Sections 182, 191 and 211 of IPC Section 66A of the IT Act Section 376B of IPC Section 357C Article 15 of the Constitution Section 66A of the Information Technology Act, 2000 Section 376A of the IPC Section 19(b) of the Guardian and Wards Act, 1890 Section 306 Article 246 of the Constitution Article 372 of the Constitution Prevention of Child Marriages Act, 2006 Article 134A(a) Section 24 of the Preconception and Prenatal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 Chapter No. 1 on rape found in the Country Code Section 2(1)(a) of the Terrorist and Disruptive Activities (Prevention) Act, 1987 [in short “1987 Act”] Section 498 A of the IPC Section 9 of the HMA M.P. Municipal Corporation Act, 1956 Part III of the Constitution of India Articles 14, 15, 19(1)(a) and 21 of the Constitution Section 375 and Section 376B of the IPC Article 133(1)(a)&(b) Article 75(5) of the Constitution Section 499 of IPC Article 136 of the Constitution Section 376 of the IPC Section 47 A of the Indian Stamp Act, 1899 Article 372(2) Section 353 of IPC Section 354A to 354D Section 20 Section 376 (2)(f) of the IPC Article 14 and 21 Articles 14 and 21 of the Constitution Criminal Code Sections 494 of the IPC Section 2(w)(a) Section 376B in Chapter XVI of the IPC Clause (a) of Section 3 read with Explanation 1(ii) of the D.V. Act Article 142 of the Constitution Article 20(1) Section 198B of the Code Section 2 of the Muslim Personal Law (Shariat) Application Act, 1937 Protection of Children from Sexual Offences (POCSO) Act, 2012 Government of India Act, 1935 Section 23 of the very same Act Sections 376B and 498A of the IPC Section 2(n) of the Code Section 1(1)(a) of the Sexual Offences (Amendment) Act, 1976 Section 40 of the IPC Probation of Offenders Act, 1958 Defence of India Rules, 1962 Article 25(2) Sections 113A 1860 (45 of 1860) and 113B 1860, (45 of 1860) of the Indian Evidence Act Criminal Law (Amendment) Act, 2018 (No. 22 of 2018) Sections 122 and 129 of the CPC Clause (a) to (d) of Section 375 of IPC Section 198B of the Cr PC 167 Report of the Parliamentary Standing Committee of Home Affairs on the Criminal Law (Amendment) Bill, 2012 Optional Protocol of the Convention on the Elimination of Discrimination Against Women (CEDAW) Section 2(iv) of the Dissolution of Muslim Marriage Act, 1939 Juvenile Justice Act, 2015 Customs Act, 1962 Exception 1 in Section 375 Section 313 (causing miscarriage without woman's consent) of the IPC Section 198(6) 1860 (45 of 1860) of the Cr PC Section 320 of the Code Wild Life (Protection) Act, 1972 proviso appended to Section 146 of the Evidence Act Section 8 of the Census Act, 1948 Beijing Declaration Section 3 read with Explanation I of the D.V. Act Article 342 of the Constitution Section 377 of the IPC Section 32 of the D.V. Act Article 105 of the Constitution Article 13 of the Constitution Section 114A of the Indian Evidence Act, 1872 Section 198B of the Criminal Procedure Code, 1973 (the “Cr PC”) Article 13(1) of the Constitution Section 4 of the East Punjab Urban Rent Restriction Act, 1949 Article 141 of the Constitution A.P. Act 8 of 1998 Tenth Schedule read with Article 102(2) of the Constitution Local Government (Miscellaneous Provisions) Act 1983 Order XXI Rule 32 of the Civil Procedure Code, 1908 (CPC) Section 228A of the IPC Sections 10, 10A and 23 of the Divorce Act, 1869 Act 43 of 1983 Section 1 of the said Act Articles 32, 141 and 142 of the Constitution first proviso appended to Section 309 Sexual Offences Act of 2003 Sections 376(2) and 376D Sections 7 and 8 of the CNT Act Articles 14, 15, 19 and 21 of the Constitution Section 319 (hurt) of the IPC Section 304B 1961 (28 of 1961) section 130.35 of the Penal Law Section 228A of IPC Protection of Women from Domestic Violence Act, 2005 Section 376A, 376AB, 376DB and 376E of the IPC Article 7 of the Convention Sections 306, 377 and 498A of the IPC Articles 14, 15 and 21 of the Constitution second proviso to Section 161 of the Code Section 269UD of the Income Tax Act, 1961 Section 114-A Section 376(2)(h) and 376(2)(n) Section 12(1)(a) of HMA Section 325 Section 302 IPC Special Marriage Act, 1954 [in short “SMA”] Section 376B of the Penal Code, 1860 Articles 15 and 19(1)(a) of the Constitution Section 113B of the Evidence Act Section 354A of IPC Section 53A of the Code Section 377 of IPC Exception 2 to Section 375 (MRE) Section 376(1) of IPC Section 2 of the CrPC Article 226 of the Constitution of India Article 19(1)(a) of the Constitution Criminal Law (Sexual Offences and Related Matters) Amendment Act Act 13 of 2013 Cattle-tresspass Act, 1871 (1 of 1871) Chapters X and XI of the IPC Hindu Succession Act, 1956 International Covenant on Civil and Political Rights (ICPCR) Articles 14, 15, 19 & 21 Section 327 Criminal Law (Amendment) Act, 2013 Articles 1, 2, 5 and 16 of the Convention for Elimination of All forms of Discrimination against Women (CEDAW) Article 15(3) of the Constitution Section 326 Sections 32 and 34 of Parsi Marriage and Divorce Act, 1936 Sections 113A and 113B of the Evidence Act Section 376 IPC Section 351 of IPC Section 354 of IPC Prevention of Family Violence Act 1993 article 53(1) Section 19(2) of the DV Act Section 339 (wrongful restraint) of the IPC Sections 375 and 376 of IPC Section 376(2)(n) Section 376(1) of the IPC Sections 3 of the Dowry Prohibition Act, 1961 Probation of Offenders Act, 1940 Muslim Personal Law (Shariat) and Muslim Personal Law (Shariat) Application Act, 1937 [in short “Shariat Act”] Sections 111A and 114A of the said Act The Draft Criminal Law (Amendment) Bill, 2012 Sections 16 to 19 Rule 29(4) of the Copyright Rules, 2013 Section 105 of the Evidence Act Sections 23 and 24 of the SMA Clause 359 of the draft Penal Code Section 3 of the Dowry Prohibition Act, 1961 Section 321 Section 323 Article I Section 142 of the Criminal Justice and Public Order Act, 1994 Chota Nagar Tenancy Act, 1908 Section 376D of IPC Sections 376A 47 Session, 2021 - UNSR on Violence Against Women, Dubravka Šimonovic´ - A Framework for legislation on rape (Model Rape Law), at serial no. V, Article 2, paragraph 17 Section 198, 198A and 198B of the Code Section 13, 13B, 14, 13(1A) & 16 of the HMA Articles 1, 2, 5 and 16 of CEDAW Special Courts Bill, 1978 Sections 377 and 498 A of IPC Section 114A of the Evidence Act Criminal Law (Sentencing) Act of 2007 Section 2 of the Shariat Act Sections 376/363/342 of the IPC read with Sections 3 & 4 of the Protection of Children from Sexual Offences Act, 2012 [in short ‘POCSO Act’] UK Sexual Offences (Amendment) Act, 1976 Sections 136, 212, 216 and 216A of the IPC Sections 323 to 326, 326A, 326B, 328, 336, 352, 354, 354A, 354B, 354C, 355, 498A, 304B, 506 and 509 of IPC Criminal (Amendment) Act, 2013 Section 3(38) of the General Clauses Act, 1897 sections 130.35 and 130.50 of the Penal Law Sections 498A, 376B and 377 of the IPC Section 6(a) of the Hindu Minority and Guardianship Act, 1956 Section 122 of the Indian Evidence Act, 1872 The Criminal Law (Amendment) Act, 2012 Sections 26, 53A, 154, 157, 161, 164, 164A, 309, 327 and 357C of the Code Section 292 of the IPC Exception 2 appended to Section 375 of the IPC Section 498A and other provisions of IPC sub-section (2) of Section 19 Section 375 The IPC Section 357A Section 354A (sexual harassment) of the IPC Exception 2 appended to Section 375 of the Penal Code, 1860 Section 26 of the Code Section 164A Section 376A of IPC See more information ... 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