Citation Codes Equivalent Citations citation codes Case Number Election Petn. No. 4 of 1994 Attorney(S) Y.S.Dhaulta Vikash Bhattacharya M.C.Mandhotra K.D.Sud Jagdish Vats A.K.Goel Judges Kamlesh Sharma, J. Acts Activities (Prevention) Act, 1987 (28 of 1987); or(h) Section 7 (offence of contravention of the provisions of Sections 3 to 6) of the Religious Institutions (Prevention of Misuse) Act, 1988 (41 of 1988), or(i) Section 125 Activities (Prevention) Act, 1967 (37 of 1967), or(e) the Foreign Exchange (Regulation) Act, 1973 (46 of 1973); or(f) the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985); or(g) Section 3 namely:Articles 84, 102, 173 and 191.Part II of this Act and Sections 4 and 14 of the Government of Union Territories Act, 1963 (20 of 1963); or(b) provision of the Dowry Prohibition Act, 1961 (28 of 1961); or(d) any provisions of the Commissions of Sati (Prevention) Act, 1987 (3 of 1988),and sub-section (I) or sub-section (2) of Section 376 or S. 376A or S. 376B or Section 376C or Section 376D Constitution or this Act or the Government of Union Territories Act, 1963 (20 of 1963); or(b) Indian Penal Code (45 of 1860), or(b) The Protection of Civil Rights Act, 1955 (22 of 1955), S. 8(3) of the Representation of the People Act, 1951 (hereinafter called the Act).2. provisions of Conduct of Elections Rules in particular Rules 53 and 59A SECTION 16 REPRESENTATION OF THE PEOPLE ACT 1950 GOVERNMENT OF UNION TERRITORIES ACT 1963 sub-sec. (3) of S. 8 of the Representation of the People Act, 1951 Customs Act, 1962 (52 of 1962); or(d) Sections 10 to 12 Sections 452, 427 and 325 read with Sec. 149, I.P.C Sections 452, 427 and 325 read with S. 149, I.P.C sub-section (2) or sub-section (3) of Section 505 provisions of the Constitution or of this Act Section 389 of the Code of Criminal Procedure provisions of the Constitution and this Act provisions of Section 33 or Section 34; or(c) ARTICLE 191 CONSTITUTION OF INDIA clause (a) of sub-section (2) of Section 136 provisions of Conduct of Elections Rules, REPRESENTATION OF THE PEOPLE ACT 1951 clause (b) or clause (c) of sub-section (2) Sub-section (3) of Sec. 389 of the Code section of Indian Penal Code provisions of sub-section (2) Sub-section (3) of S. 8 Section 148, I.P.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