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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • For Appellant/Petitioner/Plaintiff: P.K.C. Tiwari
  • Sr. Adv. and Sudhir Verma
  • Advs.; For Respondents/Defendant: P.K. Verma
  • Addl. Adv. General for Nos. 1 to 5
  • K.A. Ansari
  • Sr. Adv. and N.P. Kela
  • Adv. for Nos. 6 to 8
Judges
  • Hon'ble Justice Mr. Vijay Kumar Shrivastava
  • Hon'ble Justice Mr. L.C.Bhadoo
Acts
  • sub-section (2). Therefore, sub-section (8) of Section 173 of Cr. P.C
  • provisions of Sections 161 and 173 (8) of the Cr. P.C20.
  • provision of sub-section (8) of Section 173 of Cr. P.C
  • provisions of sub-section (8) Section 173 of Cr. P.C
  • sub-section (8) of Section 173 of the Code
  • ARTICLE 226 CONSTITUTION OF INDIA
  • sub-section (8) of Section 173 of Cr. P.C
  • subsection (3) of Section 161 of Cr. P.C
  • provisions of Section 161 of Cr. P.C
  • Section 173(8) of Cr. P.C
  • Protection Act of 1982,
  • Section 161 of Cr. P.C
  • Section 311 of Cr. P.C
  • Section 2(h) of Cr. P.C
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • For Appellant/Petitioner/Plaintiff: P.K.C. Tiwari
  • Sr. Adv. and Sudhir Verma
  • Advs.; For Respondents/Defendant: P.K. Verma
  • Addl. Adv. General for Nos. 1 to 5
  • K.A. Ansari
  • Sr. Adv. and N.P. Kela
  • Adv. for Nos. 6 to 8
Judges
  • Hon'ble Justice Mr. Vijay Kumar Shrivastava
  • Hon'ble Justice Mr. L.C.Bhadoo
Acts
  • sub-section (2). Therefore, sub-section (8) of Section 173 of Cr. P.C
  • provisions of Sections 161 and 173 (8) of the Cr. P.C20.
  • provision of sub-section (8) of Section 173 of Cr. P.C
  • provisions of sub-section (8) Section 173 of Cr. P.C
  • sub-section (8) of Section 173 of the Code
  • ARTICLE 226 CONSTITUTION OF INDIA
  • sub-section (8) of Section 173 of Cr. P.C
  • subsection (3) of Section 161 of Cr. P.C
  • provisions of Section 161 of Cr. P.C
  • Section 173(8) of Cr. P.C
  • Protection Act of 1982,
  • Section 161 of Cr. P.C
  • Section 311 of Cr. P.C
  • Section 2(h) of Cr. P.C
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Sonalal Soni v. State Of Chhattisgarh And Others.
(Mar 18, 2005)