Citation Codes Equivalent Citations citation codes Case Number Criminal Revns. Nos. 295 and 315 of 1973 Attorney(S) Y.S.dharmadhikari R.P.Chopra S.C.Dutt Anup Choudhary Judges P.K Tare, C.J S.M.N Raina M.L Malik, JJ. Acts provisions of the Code of Criminal Procedure 1898, and the provisions of the Code of Criminal Procedure, 1973. as also Article 254 of the Constitution of India, Act, 1897 (Central Act No. 8 of 1897) and Section 29-B and Section 399 of the Code of Criminal Procedure, 1898 (Central Act No. 5 of 1898), provisions of the old Code of Criminal Procedure (hereinafter referred to as 'the old Code') under Article 254 of the Constitution. Section 6 of the M. P. Bal Adhinivam, 1970, and Section 4, Section 26 and Section 27 of the new Criminal Procedure Code. 1973. Code of Criminal Procedure. This sub-section corresponds to Sub-section (2) of Section 5 of the Children Act. Code. Section 5 of the New Code corresponds to Section 1(2) of the old Code and Section 6 of the New Code Sections 26 and 27 of the Code of Criminal Procedure, 1973. Section 26(a) of the new Code Section 107 of the Government of India Act....Section 1(2) of the Criminal Procedure Code Section 29-B of the 1898 Code mieht be present in Section 27 of the new Code of 1973, section was superfluous. Section 13 of the Madhva Pradesh General Clauses Act, 1957, Section 6 of the M. P. Bal Adhiniyam, 1970, as Ions as Criminal Procedure Code, 1898. Section 29-B of the 1898 Code for obvious reasons as Section 27 of the new Code provisions of Section 4, Sections 26 and 27 of the Criminal Procedure Code. 1973, Section 239 of the Code of Criminal Procedure, 1898 (Central Act No. 5 of 1898), Pradesh Children Act, 1928, and the Madhya Pradesh Juvenile Smoking Act. 1929, Section 67 of the M. P. Bal Adhinivam, 1970. Sub-section (1) of the said section Clause (1) of Article 254 of the Constitution. 42. Section 4 of the new Code Section 27 of the New Code corresponds with Section 29-B of the old Code provisions of Sections 4. 26 and 27 of the Criminal Procedure Code, 1973, Children's Institution (Licensing) Act, 1956 (Central Act No. 105 of 1956), provisions of Section 4 and Section 6 of the M. P. Bal Adhiniyam, 1970, Section 29-B and Section 299 of the Code of Criminal Procedure. 1898 Sec-i'975 tion 27 of the new Code to the Central Children Act, I960, Section 27 of the new Code of Criminal Procedure (Act No. 2 of 1974) Section 29-B and Section0 399 of the Criminal Procedure Code, 1898, SECTION 399 CRIMINAL PROCEDURE CODE Section 29-B and Section 399 of the Criminal Procedure Code, 1898, provisions of the Code of Criminal Procedure. 1898 (Act 5 of 1898). Article 254(1) of the Constitution of India, the said provisions provisions of Section 4 and Section 6 of the M. P. Bal Adhiniyam SECTION 27 CRIMINAL PROCEDURE CODE 1973 provision of Section 29-B of the Criminal Procedure Code, 1898. Article 254(2) of the Constitution of India, the said provision Act, 1897, and Section 29-B of the Criminal Procedure Code, 1898, Section 8 of the Central Act or Section 13 of the State Act SECTION 1 REFORMATORY SCHOOLS ACT 1897 provisions of the earliep Act, the Madras Children Act, 1920; SECTION 13 MADHYA PRADESH GENERAL CLAUSES ACT 1957 provisions of the Adhiniyam. 35. Sub-section (2) of Section 4 ARTICLE 254 CONSTITUTION OF INDIA Section 27 merely mentions the Central Children Act, 1960, provisions of Section 13 of the Bombay Children Act, 1948 Code of Criminal Procedure. 1898 (Central Act No. 5 of 1898). Sections 1(2), 5(2) and 29(1) of the Criminal Procedure Code Code of Criminal Procedure. Sub-section flj of Section 6 Madras Children Act was of the year 1920. Section 29-B Criminal Procedure Code, 1973, Section 27 of the Code provisions of Sections 12. 28, 32 and 190 of the Code. Section 1(2), Criminal P. C. and Section 6. Criminal P. C. Section 27 of the new Criminal Procedure Code, 1973. Section 6 of the Madhya Pradesh Bal Adhiniyam. 1970. Section 29B of the Code on the Madras Children Act. Section 8 of the Central General Clauses Act, 1897. Section 438 of the Code of Criminal Procedure. 1898, Section 29-B of the Criminal Procedure Code, 1898, provisions of Article 254(2) of the Constitution SECTION 67 CRIMINAL PROCEDURE CODE 1973 SECTION 26 CRIMINAL PROCEDURE CODE 1973 Section 29-B of the Code of Criminal Procedure SECTION 4 CRIMINAL PROCEDURE CODE 1973 SECTION 5 CRIMINAL PROCEDURE CODE 1973 Section 4 of the Adhiniyam controls Section 6 Class. Section 4(2) reads as under; Section 4(2): Section 8 of the Central General Clauses Act REFORMATORY SCHOOLS ACT 1897 Code of Criminal Procedure, 1898 (Central Act Code of Criminal Procedure (Act No. 2 of 1974) provisions of the Bombay Children Act, 1948, ARTICLE 14 CONSTITUTION OF INDIA Section 4(2) of the M. P. BaL Adhiniyam, 1970. Section 4(2) of the M. P. Bal Adhinivam, 1970, Section 8 of the Bombay Children Act, 1948, Section 67 of the M. P. Bal Adhiniyam, 1970, Section 67 of the M. P. Bal Adhinivam, 1970, Code of Criminal Procedure (Act V of 1898), section overrides Section 27 of the Code; Section 27 of the New Code and Section 6 SECTION 8 GENERAL CLAUSES ACT Section 6 of the M. P. Bal Adhinivam, 1970. Section 6 of the M. P. Bal Adhiniyam, 1970. Committal Court. Clause (b) of Section 26 Sub-section (2) of Section 6; Section 2 (1) Code of Criminal Procedure (Section 6), Section 53 of the Indian Penal Code; SECTION 7 CHILDREN ACT Madras Children Act (Act IV of 1920). Sections 26 and 27 of the new Code, provisions of the Code. Section 5, Code. Section 484 of the New Code 15. Section 29-B of the 1898 Code provisions of Sections 20(1)(b) Indian Penal Code. Section 4(1) Section 29-B of the 1898 Code Section 376. Indian Penal Code Section 29-B of the old Code. Government of India Act, 1919, CHILDREN ACT 1960 Section 27 of the new Code Section 5 of the New Code Cochin Motor Vehicles Act Clause (d) of Sub-section (1) Bombay Children Act. 1948. Madras Children Act, 1920, Section 29-B of the Code Section 15 of the Code Section 36 of the Code. Section 16 of the Code Section 27 of the Code Section 5 of the Code. Section 37. Appeals (1) Section 304, I. P. C. Children Act, 1924, Children Act, 1948, Section 312, I. P. C. Section 376, I. P. C, Section 29-B Section 4(1) Section 4(2) Section 6(1). 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