Citation Codes Equivalent Citations citation codes Case Number W.P No.: 13360/2009 & 13367/09, 273/2010 Attorney(S) For the Petitioner: Mr. Vinay Kr. Garg, Advocate with Mr. Fazal Ahmad and Ms. Namrata Singh Advocates & Ors. Mr. A.S Chandhiok, ASG and Mr. Atul Nanda, Sr. Advocate with Mr. Ankur Chhibber and Mr. Anuj Aggarwal, Advocates for UOI with Major Rahul Soni & Ors. Judges Pradeep Nandrajog Suresh Kait, JJ. Acts provisions of the Army Act, 1950 (46 of 1950) or the Navy Act, 1957 (62 of 1957) or the Air Force Act, 1950, (45 of 1950), Article 226 of the Constitution of India as also declared Section 28 of the Administrative Tribunals Act 1985, Army Act, 1950, (46 of 1950), the Navy Act, 1957 (62 of 1957) and the Air Force Act, 1950 (45 of 1950), provisions of sections 123 and 124 of the Indian Evidence Act, 1872, (1 of 1872), Article 226 and Article 227 of the Constitution of India. Vide Section 19, Rule 25 of the Armed Forces Tribunal (Procedure) Rules 2008 ARTICLE 227 CONSTITUTION OF INDIA ARMED FORCES TRIBUNAL ACT 2007 Army Act, the Navy Act and the Air Force Act, ARTICLE 226 CONSTITUTION OF INDIA 2 sections i.e Section 30 and Section 31, ARTICLE 136 CONSTITUTION OF INDIA ARTICLE 33 CONSTITUTION OF INDIA CONSTITUTION 42ND AMENDMENT ACT 1976 Sub-Section 1 of Section 14 sub-section 2 of Section 5, Army Act, 1881, 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