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Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

dismissed

Attorney(S)
Judges
  • HON'BLE SHRI JUSTICE VIVEK AGARWAL
Acts
  • SECTION 7 EVIDENCE ACT
  • ARTICLE 21 CONSTITUTION OF INDIA
  • provisions of the Indian 2 Evidence Act, 1872
  • Court Act, 1984.
  • provisions of Section 14 of the Family Court Act
  • Section 165-A of the Indian Penal Code
  • Section 14 of the Family Court Act
  • provisions contained in Sections 6, 8 and 7 of the Evidence 1 Act
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

dismissed

Attorney(S)
Judges
  • HON'BLE SHRI JUSTICE VIVEK AGARWAL
Acts
  • SECTION 7 EVIDENCE ACT
  • ARTICLE 21 CONSTITUTION OF INDIA
  • provisions of the Indian 2 Evidence Act, 1872
  • Court Act, 1984.
  • provisions of Section 14 of the Family Court Act
  • Section 165-A of the Indian Penal Code
  • Section 14 of the Family Court Act
  • provisions contained in Sections 6, 8 and 7 of the Evidence 1 Act
See more information ...
Smart Summary

    SHRI ABHISHEK RANJAN v. SHRI HEMLATA CHAUBEY

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    Comments

    SHRI ABHISHEK RANJAN v. SHRI HEMLATA CHAUBEY
    (Aug 29, 2023)