Main Search Forums Advanced Search Disclaimer

Section 50 in The Indian Divorce Act, 1869 ["Complete Act"]

Citedby 4 docs

Jomu Kurian vs Siby And Anr. on 2 June, 1998

The Grounds Of Divorce Amongst Christians In India: Section 10 Indian ...

A.J. Tulloch vs M.P. Tulloch And Anr. on 30 July, 1974

Jayarani vs Rajamanickam on 9 April, 1996


Loading...
Central Government Act
50. Service of petition.- Every petition under this Act shall be served on the party to be affected thereby, either within or without 2[ India], in such manner is the High Court by general or special order from time to time directs: Provide that the Court may dispense with such service altogether in case it seems necessary or expedient so to do.