Citation Codes Equivalent Citations citation codes Case Number Civil Misc. Writ Petition No. 3643 of 1992 Attorney(S) Tapan Ghosh Rakesh Dwivedi R.K.Jain P.K.Bisaria G.S.Sengar D.S.Misra Anup Ghosh A.K.Singh A.D.Giri Judges B.M Lal Palok Basu V.N Mehrotra Kundan Singh G.S.N Tripathi, JJ. Acts provisions of Section 41, 50, 57, 88, 154, 157, 167, 169, 303, 309 and 437 besides the provisions of Articles 21 and 22 of the Constitution of India, custody.96. Amendment of Section 498, Act V of 1898In Section 499 of the Principal Act, after subsection (2), the following sub-section Articles 21 and 22 of the Constitution of India and Sections 57, 167(1) and other provisions of the Code of Criminal Procedure below94. Amendment of Section497, Act V of 1898- In Section 497 of the Principal Act - (a) in subsection (1).(i) provisions of the State Act with reference to Articles 14, 19 and 21 of the Constitution of India. directs.95. Amendment of Section 498, Act V of 1898Section 498 of the Principal Act provisions of Article 21 of the Constitution and concerned provision of the Code, provisions contained in Article 22(2) of the Constitution read with Section 57 provisions in Section 437, Cr. P.C because the provisions in Section 437, Cr. P.C sub-clause (1) of Article 22 of the Consti tution and Section 308 of the Code Section 49-C of the Civil Servants Classification Control and Appeal Rules SECTION 7 PREVENTION OF CORRUPTION ACT Bench.6. Vide section 9 of U.P Act No. 16 of 1976 State Legislature of Uttar provisions contained in Articles 21 and 22 of the Constitution of India provisions of sub-clause (1) of Article 22 of the Constitution of India. Code, the provisions of Articles 21 & 22 of the Constitution of India Section 438 of the Code of Criminal Procedure (hereinafter referred clause (2) of Section 309 of the Code.35. Section 437 of the Code State Act (Criminal Law Amendment Act No. XVI of 1976), Section 9 Article 21 of the Constitution.20. This Section 50 of the Code, Uttar Pradesh Act No. XVI of 1976 omitting Section 438 Cr.P.C provisions of Customs Act or Foreign Exchange Regulation Act Section 167 but different provisions of the Code of Criminal provisions of section 157 read with Section 169 of the Code, Article 22 of the Constitution and Section 303 of the Code Article 22 of the Constitution and Section 50 of the Code Sections 498-A read with Section 304-B, IPC, P.S Firozabad Amendment Act No. XVI of 1976 deleting Section 438 Cr.P.C Section 167 of the Code by Section 20(4) of the TADA Act 3534 (All) (supra).18. Provisions of Section 41 of the Code sub-section (2) and sub-section (4) of Section 437, Cr. P.C ARTICLE 22 CONSTITUTION OF INDIA Cr. P.C (Amendment) Act, 1980 (Central Act No. 63 of 1980) provisions contained in Sections 437 and 439, Cr. P.C Clause (ii) of subsection (1) of Section 437, Cr. P.C178. provisions contained in Sections 57 and 167, Cr. P.C sub-section (1) of Section 436, Cr. P.C sub-section (2) Clause (i) of sub-section (1) of Section 437, Cr. P.C Sections 167, 173, 169, 303 and 309 and 437, Cr. P.C provisions of Article 226 of the Constitution provision of Article 22(1) of the Constitution offence.173. Sub-section (3) contains provisions provisions of Article 22 of the Constitution, provisions of Article 21 of the Constitution, provisions contained in Section 438 Cr.P.C provisions of sub-section (1) of Section 437, provisions of Sections 437 & 438 of the Code. provisions of Section 437(1) & (2) of the Code ARTICLE 226 CONSTITUTION OF INDIA provisions contained in Section 5, Cr. P.C sub-section (2) of Section 167 of the Code Section 438 Cr.P.C in Uttar Pradesh.156. ARTICLE 21 CONSTITUTION OF INDIA ARTICLE 32 A CONSTITUTION OF INDIA sub-clause (2) of Section 157 of the Code, sub-clause (1) of Section 437 of the Code ARTICLE 14 CONSTITUTION OF INDIA Article 226 of the Constitution to act sub-section (2) of Section 437, Cr. P.C177. clause (i) or clause (ii) of Section 437(1) provisions of Section 437 of the Code provisions of Section 157 of the Code provisions of Section 303 of the Code provisions of Section 309 of the Code provisions of Section 438 of the Code. provisions of Section 50 of the Code, provisions of Section 57 of the Code provisions of section 88 of the Code provision of Section 157 of the Code provision of Section 50 of the Code Sections 496, 497, 498 and 499, Cr. P.C Sections 436 to 439 of the new Code sub-section (1) of Section 437, Cr. P.C sub-section (3) of Section 437, Cr. P.C Section 9 of U.P Amendment Act, 1976, Section 167 Cr. P.C, i.e, 60 days/90 Section 279 and 304-A, IPC (420 IPC Central Act (Cr.P.C Act II of 1974) appealable.169. Section 436, Cr. P.C provisions of Section 137, Cr. P.C, SECTION 27 EVIDENCE ACT U.P Act No. 16 of 1976 referred sub-section (1) of Section 437 (2) of Section 437 of the Code, Section 389, Cr. P.C referred Sections 437 and 439, Cr. P.C Sub-clause (2) of Section 309, sub-clause (1) of Section 437 sub-clause (2) of Section 437 clause (ii) of Section 437(1) Sections 41 and 50, Cr. P.C Section 437(1) of the Code, Section 438 of the Code Section 173 of the Code Section 309(2), Cr. P.C Section 437(1), Cr. P.C Section 167(2), Cr. P.C Section 389(3), Cr. P.C Section 437(2), Cr. P. C, Section 313, Cr. P.C Section 167, Cr. P.C Section 397, Cr. P.C Section 161 Cr.P.C Section 437 Cr.P.C Section 157 Cr.P.C, Section 439 Cr.P.C Section 438 Cr.P.C Section 488, Cr. P.C Section 41, Cr. P.C Section 57, Cr. P.C Section 302 I.P.C Reforms Act, 1984. Section 20(4)(bb) See more information ... 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