Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 279 of 1974 Attorney(S) H.K.Thakore G.N.Desai Judges Hon'ble Mr. Justice Chandrakant Vithalrao Rane Hon'ble Mr. Justice Arvind Dinkerrao Desai Hon'ble Mr. Justice Trambaklal Umedchand Mehta Acts SECTION 6 GENERAL CLAUSES ACT Sub-section (2) of Section 484 containing saving provisions and Sub-section (2) (a) Section 411 of the Code of Criminal Procedure, 1898 (hereinafter referred subsection (1) of Section 484. the Code of Criminal Procedure of 1898 provisions of Sub-section (2) (a) of Section 484 of the New Code. provisions of Sub-section (3) of Section 374 of the New Code. Section 484 of the new Code. Section 484 of the new Code Article 363 of the Constitution, Sub-section (3) Sub-section (1) of Section 484. Sub-section (2) provisions of the new Code. Sub-section (2) (c) Section 66(b) of the Bombay Prohibition Act. Section 66 of the Bombay Prohibition Act SECTION 24 GENERAL CLAUSES ACT Sub-section (2) (a) of the new Code Sub-section (2) (a) of Section 484 provisions of Sub-section (2) (a) provisions of Sub-section (2) (b) Sub-section (3) of Section 374 Section 484 of the New Code, Section 16 of the new Code Section 2& of the new Code Excise Tariff Act, 1902 Code. Sub-section (2) (b) Sub-section (2) (d) Sub-section (2) (c) 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