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Section 23 in The Indian Divorce Act, 1869 ["Complete Act"]

Citedby 43 docs - [View All]

Dexter S. Anthony vs June P. Anthony And Anr. on 21 November, 1984

Lalithamma vs R. Kannan on 13 January, 1965

A.V. Arockiam And Etc. vs Arul Mary Alias Latchumi Devi And ... on 5 March, 2002

Basawanewa Balappa Gandigwad vs Balappa Shivappa Gandigwad on 16 December, 1935

S. vs R. on 17 February, 1967


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Central Government Act
23. Application for separation made by petition.-- Application for judicial separation on any one of the grounds aforesaid, may be made by either husband or wife by petition to the District Court or the High Court; and the Court, on being satisfied of the truth of the statements made in such petition, and that there is no legal ground why the application should not be granted, may decree judicial separation accordingly.