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Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

allowed

Attorney(S)
  • ARVIND S. AVHAD
  • null
Judges
  • Justice Sarasa Venkatanarayana Bhatti
  • Justice Bhushan Ramkrishna Gavai
  • Justice Sandeep Mehta
Acts
  • Article 142 of the Constitution of India
  • Sections 3 and 4 of the Dowry Prohibition Act
  • Section 9 of the Hindu Marriage Act, 1955
  • Section 13-B of the Hindu Marriage Act
  • Section 5, Subsection 2 of the 1983 Income Tax Act
  • Section 125 of the Criminal Procedure Code
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Disposition

allowed

Attorney(S)
  • ARVIND S. AVHAD
  • null
Judges
  • Justice Sarasa Venkatanarayana Bhatti
  • Justice Bhushan Ramkrishna Gavai
  • Justice Sandeep Mehta
Acts
  • Article 142 of the Constitution of India
  • Sections 3 and 4 of the Dowry Prohibition Act
  • Section 9 of the Hindu Marriage Act, 1955
  • Section 13-B of the Hindu Marriage Act
  • Section 5, Subsection 2 of the 1983 Income Tax Act
  • Section 125 of the Criminal Procedure Code
See more information ...
Smart Summary

    TRISHA SINGH v. ANURAG KUMAR

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    Comments

    TRISHA SINGH v. ANURAG KUMAR
    (May 15, 2024)