Citation Codes Neutral Citations 2023 DHC 4631 Equivalent Citations citation codes Case Number CS(COMM)-187/2021 Disposition dismissed Attorney(S) Judges Justice C. Hari Shankar Acts Law Reform (Miscellaneous Provisions) Act, 1934 Art. 51-A of the Constitution of India Art. 19(2) of the Constitution of India Article 19(2) of the Constitution of India Article 21 of Indian Constitution Rules 1 and 11 of Order XXII of the Civil Procedure Code, 1908 Order XXXIX Rules 1 and 2 of the CPC Section 306 of the Indian Succession Act, 1925 Article 19(1)(a) of the Constitution of India Art. 19(1)(a) of the Constitution of India Articles 105 and 104 respectively of the Constitution of India Article 21 of the Constitution of India Order VI Rule 17 of the CPC Law Reform (Miscellaneous Provisions) Act, 1970 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