Citation Codes Equivalent Citations citation codes Case Number WP (Crl.) No. 468 of 2010 Attorney(S) Pawan Sharma A.S.Chandhiok Amicus Curiae Raghu Tandon Arvind Nigam Mathew D. L.S.Chaudhary Judges Dipak Misra, C.J Manmohan, J. Acts Code of Criminal Procedure, the provisions contained in the Evidence Act, right under Article 21 Sections 154, 155, 157 and 190(c) of the present Code of 1973 (Act 2 of 1974). Section 139 of the Code of Criminal Procedure of 1861 (Act 25 of 1861) Section 74 of the Evidence Act. Under Section 76 of the Evidence Act, Punjab Police Rules, 1954 under the Indian Police Act, 1861 Section 173(4) of the Code of Criminal Procedure, 1898. provisions of Section 76 of the Indian Evidence Act, Section 173(4) of the Code of Criminal Procedure. RIGHT TO INFORMATION ACT 2005 Section 112 of the Code of 1872 (Act 10 of 1872) Section 154 of the Code of Criminal Procedure SECTION 76 EVIDENCE ACT provisions of Sub-clause (a) of Clause (4);(b) Sections 123 and 162 of the Evidence Act ARTICLE 21 CONSTITUTION OF INDIA ARTICLE 22 CONSTITUTION OF INDIA Sub-section (5) of Section 173:Provided SECTION 74 EVIDENCE ACT 1872 Section 41(1)(a) and (g) of the Code Sub-section (6) of Section 173;(iv) SECTION 123 EVIDENCE ACT Section 41(1(a) or (g) of the Code Sub-section (3) of Section 161 Section 154(1) of the Code, Cr.P.C Section 154 Rule 24.5(1), Rule 24.5(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