Citation Codes Equivalent Citations citation codes Case Number Crl.MC 2515/2016 Disposition dismissed Attorney(S) Judges JUSTICE P.V. KUNHIKRISHNAN Acts SECTION 4 HINDU MINORITY AND GUARDIANSHIP ACT 1956 SECTION 4 A GUARDIANS AND WARDS ACT 1890 PROHIBITION OF CHILD MARRIAGE ACT 2006 SECTION 3 INTEREST ACT SECTION 2 MAJORITY ACT 1875 CHILD MARRIAGE RESTRAINT ACT 1929 MUSLIM PERSONAL LAW SHARIAT APPLICATION ACT 1937 SECTION 3 MAJORITY ACT 1875 REPRESENTATION OF THE PEOPLE ACT 1951 SECTION 2 MUSLIM PERSONAL LAW SHARIAT APPLICATION ACT 1937 HINDU MARRIAGE ACT SECTION 1 INTEREST ACT Sections 10 and 11 of the Prohibition Act, 2006. section 4 or section 5. Section 8 Clauses (a) to (c) of that section. Section 13 Sections 10 and 11 of the Prohibition of Child Marriage Act, 2006 (for short 'Act 2006'). Annexure-II Hindu Marriage Act and the Muslim Marriages and Divorce Act, Child Marriage Prohibition Officer. Section 4 of Act 2006 provisions of Act 2006, Section 2 of the Indian Majority Act Hindu Marriage Act, 1955 and the Dissolution of Muslim Marriages and Divorce Act, 1939 22 Muslim, Christian, Parsi etc., Act 2006 Child Marriage Act. Hence, the Act India, Act 2006 07.10.1937. Section 2 of the above Act Section 18 of Act 2006 15. Rule 6 Act 2006 and Rules 2008. 16. Section 13 of Act 2006 Sections 3, 4 and 5. Section 9 11. Section 3 of Act 2006 Section 16(3) of Act 2006. Child Marriage Prohibition Officers and Section 17 Section 15 of Act 2006, sub section (1) of Section 13 Section 19 of Act 2006 framed Kerala Prohibition of Child Marriage Rules, 2008 (for short 'Rules 2008'). Rule 3(2) 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