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Section 8 in The Indian Divorce Act, 1869 ["Complete Act"]

Citedby 41 docs - [View All]

Surendra Nath Dutt vs Malati And Anr. on 29 May, 1942

Malati Dutt vs Surendra Nath Dutt And Anr. on 22 May, 1941

Filomina Mavi vs Petric on 12 May, 1991

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

Choppala Lalitha Kumari vs Gogulamudi Bhaskara Rao on 6 October, 2005


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Central Government Act
8. Extraordinary jurisdiction of High Court.- The High Court may, whenever it thinks fit, remove and try and determine as a Court of original jurisdiction any suit or proceeding instituted under this Act in the Court of any District Judge within the limits of its jurisdiction under this Act. Power to transfer suits. Power to transfer suits.- The High Court may also withdraw any such suit or proceeding, and transfer it for trial or disposal to the Court of any other such District Judge.