Citation Codes Equivalent Citations citation codes Case Number WP(C) 6687/2017 Disposition in part Attorney(S) Judges JUSTICE SHOBA ANNAMMA EAPEN JUSTICE A. MUHAMED MUSTAQUE Acts SECTION 8 RIGHT TO INFORMATION ACT 2005 ARTICLE 226 CONSTITUTION OF INDIA SECTION 11 FAMILY COURTS ACT 1984 GOVERNMENT OF INDIA ACT 1935 SECTION 74 EVIDENCE ACT SECTION 22 HINDU MARRIAGE ACT 1955 Section 74 of the Indian Evidence Act. Marriage Act, 1954 Indian High Courts Act, 1861 provisions of Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 (hereafter Intermediary Rules) Protection Act 2018. Section 354-D Indian Penal Code in C.C.No.344/2015 Article 145 (4) of the Constitution, 153-B of Civil Procedure Code 1908 and section 327 of Code of Criminal Procedure 1973 Civil Procedure Rules, Family Procedure Rules, Criminal Procedure Rules or relevant Tribunal Procedure Rules. You Section 153-B of CPC and Section 327 of Cr.P.C. provisions contained in sub-section 98 W.P.(C).Nos.26500/2020 & con.cases -:82:- (1), India Act 1935 Kerala Registration of Marriages (Common) Rules, Section 67(B)(a)(b) of the Information Technology Act and Section 15 of the Protection of Children from Sexual Offences Act. Article 8 of 78 W.P.(C).Nos.26500/2020 & con.cases -:62:- the Right to Information Act, 2005 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