Citation Codes Equivalent Citations citation codes Case Number LP.A Nos. 39, 43 and 51 of 1996 Attorney(S) Mr. Kapil Sibal, Sr. Adv. with Mr. S. Muralidhar, Adv. Mr. Soli Sorabji, Sr Adv with Mr. Shridhar Chitale and Mr. Mukul Mudgal, Advs for the appellant in LPA 43/96. Mr. D.N Sawnhey and Mr. Ashok Gurnani for the appellants in LPA 51/96. Dr. A.K Koul, Adv with Mr. Rakesh C. Aggarwal & Mr. K.K Aggarwal for respondent 1. Mr. E.X Joseph, Sr Adv with Mr. A.K Vali, Adv for respondents 2 & 3. Dr. Rajeev Dhawan, Sr Adv with Ms. Susan Mathews, Adv for intervenors. Judges M. Jagannadha Rao, C.J M.K Sharma, J. Acts Act, 1952, Hidayatullah, C.J referred (p.493) to the Obscene Publications Act, 1959 Article 19(2) and Section 5-B. Clause (f) of Article 51-A Article 19(2) and Section 5-B and Article 51-A (f) SECTION 5 B CINEMATOGRAPH ACT 1952 SECTION 11 POST OFFICE ACT Section 292 of the Indian Penal Code Section 5-B and Article 19(2).78. Section 5-B and Article 19(2).83. Section 5-B.25. Because Publications Act, 1959) (i) Section 5-B, (ii) Use) Act, 1950 (12 Section 5-B 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