Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
  • S.T Desai
  • Gokhale
  • K.T Desai, JJ.
Acts
  • S. 295(2) of the Government of India Act and Art. II of the American Constitution,
  • SECTION 401 CRIMINAL PROCEDURE CODE
  • Bombay.38. Sub-section (3) of Sec. 84 of the Navy Act
  • provisions of Sec. 89. Sub-section (2) of Sec. 89
  • punishment.23. Sub-section (5) of S. 401 Cr. P.C
  • ARTICLE 161 CONSTITUTION OF INDIA
  • clause (a), (b) or (c) in sub-section (2) of Sec. 78,
  • Order 21, Rule 5 of the Supreme Court Rules
  • SECTION 2 NAVY ACT 1957
  • sub-section (10) of S. 82 of the Navy Act,
  • Court.54. Sub-section (1) of S. 401 Cr. P.C
  • S. 295 of the Government of India Act,
  • sub-section (3) of S. 426 of the Code.
  • clause (d) of sub-section (1) of S. 81,
  • Bombay.39. Sub-section (1) of S. 150,
  • S. 89(2) and (3) of the Navy Act.
  • sub-section (2) of S. 75, Cr. P.C
  • S. 3(12) of the Navy Act, 1957,
  • SECTION 167 NAVY ACT
  • 58. Sub-section (1) of S. 426
  • Sub-section (1) of Sec. 77
  • Sub-section (2) of Sec. 78
  • sub-section (10) of S. 82
  • sub-section (2) of S. 122
  • S. 89(3) of the Navy Act.
  • S. 157 of the Navy Act
  • Sub-section (3) of S. 3
  • PRISONS ACT 1894
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
  • S.T Desai
  • Gokhale
  • K.T Desai, JJ.
Acts
  • S. 295(2) of the Government of India Act and Art. II of the American Constitution,
  • SECTION 401 CRIMINAL PROCEDURE CODE
  • Bombay.38. Sub-section (3) of Sec. 84 of the Navy Act
  • provisions of Sec. 89. Sub-section (2) of Sec. 89
  • punishment.23. Sub-section (5) of S. 401 Cr. P.C
  • ARTICLE 161 CONSTITUTION OF INDIA
  • clause (a), (b) or (c) in sub-section (2) of Sec. 78,
  • Order 21, Rule 5 of the Supreme Court Rules
  • SECTION 2 NAVY ACT 1957
  • sub-section (10) of S. 82 of the Navy Act,
  • Court.54. Sub-section (1) of S. 401 Cr. P.C
  • S. 295 of the Government of India Act,
  • sub-section (3) of S. 426 of the Code.
  • clause (d) of sub-section (1) of S. 81,
  • Bombay.39. Sub-section (1) of S. 150,
  • S. 89(2) and (3) of the Navy Act.
  • sub-section (2) of S. 75, Cr. P.C
  • S. 3(12) of the Navy Act, 1957,
  • SECTION 167 NAVY ACT
  • 58. Sub-section (1) of S. 426
  • Sub-section (1) of Sec. 77
  • Sub-section (2) of Sec. 78
  • sub-section (10) of S. 82
  • sub-section (2) of S. 122
  • S. 89(3) of the Navy Act.
  • S. 157 of the Navy Act
  • Sub-section (3) of S. 3
  • PRISONS ACT 1894
See more information ...
This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities.
Use AI to get other relevant cases.
Try AI Pro free for 7 days Upgrade to AI Pro
State v. Kawas Manekshaw Nanavati (Accused).
(Mar 30, 1960)