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Citation Codes
Equivalent Citations
citation codes
Case Number
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Acts
  • provisions in the Indian Penal Code, 1860; the Code of Criminal Procedure, 1973; and. Indian Evidence Act, 1872.
  • SECTION 377 IPC VIOLATES CONSTITUTIONAL GUARANTEE OF EQUALITY UNDER ARTICLE 14 OF THE CONSTITUTION88.
  • Equal Rights Trust]SECTION 377 IPC TARGETS HOMOSEXUALS AS A CLASS94. Section 377 IPC
  • Articles 21, 14 and 15 of the Constitution. The provisions of Section 377 IPC
  • ARTICLE 14 CONSTITUTION OF INDIA
  • sections 122(a) and (c) and 123 of the Tasmanian Criminal Code
  • section 376B, 376C, 376D. Insertion of new section 376 E
  • Article 14 of the Constitution of India. Section 377's
  • 493.SECTION 377 IPC AS AN INFRINGEMENT OF THE RIGHTS
  • SECTION 30 PUNJAB EXCISE ACT 1914
  • Section 377 of the Indian Penal Code, 1860
  • ARTICLE 21 CONSTITUTION OF INDIA
  • Section 377 IPC.REPLY BY UNION OF INDIA
  • CRIMINAL TRIBES ACT
  • Section 377 of the Indian Penal Code,
  • section 10 of the Constitution.
  • British India. Section 377 IPC
  • provisions of Article 19(1)(a)
  • Article 14. Section 377 IPC
  • Article 21. Section 377 IPC
  • Sexual Offences Act, 1967
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Acts
  • provisions in the Indian Penal Code, 1860; the Code of Criminal Procedure, 1973; and. Indian Evidence Act, 1872.
  • SECTION 377 IPC VIOLATES CONSTITUTIONAL GUARANTEE OF EQUALITY UNDER ARTICLE 14 OF THE CONSTITUTION88.
  • Equal Rights Trust]SECTION 377 IPC TARGETS HOMOSEXUALS AS A CLASS94. Section 377 IPC
  • Articles 21, 14 and 15 of the Constitution. The provisions of Section 377 IPC
  • ARTICLE 14 CONSTITUTION OF INDIA
  • sections 122(a) and (c) and 123 of the Tasmanian Criminal Code
  • section 376B, 376C, 376D. Insertion of new section 376 E
  • Article 14 of the Constitution of India. Section 377's
  • 493.SECTION 377 IPC AS AN INFRINGEMENT OF THE RIGHTS
  • SECTION 30 PUNJAB EXCISE ACT 1914
  • Section 377 of the Indian Penal Code, 1860
  • ARTICLE 21 CONSTITUTION OF INDIA
  • Section 377 IPC.REPLY BY UNION OF INDIA
  • CRIMINAL TRIBES ACT
  • Section 377 of the Indian Penal Code,
  • section 10 of the Constitution.
  • British India. Section 377 IPC
  • provisions of Article 19(1)(a)
  • Article 14. Section 377 IPC
  • Article 21. Section 377 IPC
  • Sexual Offences Act, 1967
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