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Citedby 25 docs - [View All]
Puthalath Chathu vs Nambukkudi Jayasree And Anr. on 2 March, 1990
Jayashree vs S.Suresh on 12 June, 2012
Poonam Kaur vs Jagjit Singh on 26 May, 2005
Smt. Abha Agarwal vs Sunil Agarwal on 28 August, 2000
Narinder Kaur vs Narinder Pal And Anr. on 29 January, 2003

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[Section 23(1)] [Section 23] [Complete Act]
Central Government Act
Section 23(1)(b) in The Hindu Marriage Act, 1955
(b) where the ground of the petition is the ground specified or 3[ in clause (i) of sub- section (1) of section 13, the petitioner has not in any manner been accessory to or connived at or condoned the act or acts complained of, or where the ground of the petition is cruelty the petitioner has not in any manner condoned the cruelty, and