Citation Codes Equivalent Citations citation codes Case Number Crl.O.P(MD) No. 5474 of 2010 Attorney(S) C. Muthu Saravanan, Advocate for Petitioner. S. Devasena, Advocate for Respondent No. 1; L. Murugan, Government Advocate (Crl. Side) for Respondent No. 2. Judges Hon'ble Thiru.Justice M.M. Sundresh Acts provisions of the Maharashtra Cooperative Societies Act, 1960, the Maharashtra Cooperative Societies (Second Amendment) Section 438 of the Code of Criminal Procedure:11. Under Section 438 of the Code of Criminal Procedure, Code of Criminal Procedure. Section 24 of the Code of Criminal Procedure Prohibition Act, Negotiable Instruments Act, and Domestic Violence Act provisions of the Bill. Amendment Act 5 of 2009-Statement of Objects ORISSA FOREST PRODUCE CONTROL OF TRADE ACT 1981 Section 24(8) and Section 301 of the Code of Criminal Procedure Section 24(8) of the Code of Criminal Procedure:18. Section 24 Section 301 of the Code of Criminal Procedure:14. Section 301 system.Sections 79-A, 79-B and 80 of the Land Reforms Act, CODE OF CRIMINAL PROCEDURE AMENDMENT ACT 2008 Section 24(8) of the Code of Criminal Procedure Section 302 of the Code of Criminal Procedure, Section 301 of the Code of Criminal Procedure. ARTICLE 14 CONSTITUTION OF INDIA Section 24(8) of the Criminal Procedure Code SECTION 439 CRIMINAL PROCEDURE CODE SECTION 301 CRIMINAL PROCEDURE CODE provisions of the Constitution or the Act ARTICLE 21 CONSTITUTION OF INDIA Section 437 or 438, Cr.P.Cii. Section 301 ARTICLE 32 A CONSTITUTION OF INDIA LAND ACQUISITION ACT Section 24(8) and Section 301, Cr.P.C Section 95 of the Land Revenue Act prosecution.30. Section 301, Cr.P.C (Amendment) Act, 2008 (5 of 2009) victim.35. Section 301, Cr.P.C sub-section (2) of Section 439 Section 304-B and 498-A, IPC. Foreign Vessels) Act, 1981 Section 24(8) Cr.P.C:28. Section 24(8), Cr.P.C Section 301, Cr.P.C Section 302, Cr.P.C Section 438, Cr.P.C Section 482, Cr.P.C Section 24(8).29. Rule 8(1)(q) 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. Log in Create free account