Citation Codes Equivalent Citations citation codes Case Number Criminal Writ No. 144 of 1951. Advocates Petitioners By: Harbans Singh Doabia, Anand Mohan Suri, Harbans Singh Gujral, D.K Kapur and Shamair Chand, Respondent by (State): Shri C.K Daphtary, Solicitor-General of India, Shri S.M Sikri, Advocate-General, Punjab, Sardar Kartar Singh and Shri Har Parshad, Assistant Advocates-General. Judges Bhandari Khosla Harnam Singh, JJ. Acts provisions of Section 552 of the Code of Criminal Procedure, hereinafter referred provisions of Sections 6 and 7 conflict with the provisions of Article 19 SECTION 106 GOVERNMENT OF INDIA ACT 1935 Schedule, Government of India Act, 1935. Article 372(1) of the Constitution Act conflicts with the provisions of Article 19 of the Constitution. provisions of Article 19(5) and the provisions of Article 19(g) Article 19, Sub-section (1), Clauses (d) and (e) of the Constitution provisions of Clause (2) of Article 22 of the Constitution provisions of Article 19 of the Constitution. Q. (2)--The Act Restoration) Act, 1949, hereinafter referred to as the Act, provisions of Article 19(1) (d) and (e) of the Constitution. Central Act No. 65 of 1949 'ultra vires' the Constitution provisions of Article 22 (1) and (2) of the Constitution provisions of Sections 60, 61, 100 and 167 of the Code. provisions oi Article 19(1)(g) of the Constitution. 42. provisions of Article 19(1)(g) of the Constitution; (2) sections 100 and 106, Government, of India Act, 1935. provisions of Clauses (5) and (6) of the said Article Article 19 of the Constitution as its provisions provisions of Article 19(1)(g) of the Constitution. Constitution. Article 19, Sub-section (1), Clauses (d) provisions of Article 19(1)(e) of the Constituion. Act conflict with the provisions of Article 14 Act conflict with the provisions of Article 15 Article 21; the provisions of Article 19(1), (d), (e), Article 19(1)(g). As the provisions of Section 7 provisions of Article 22 of the Constitution. Section 46 of the Code of Criminal Procedure provisions of Article 22 as the Act of 1949 GOVERNMENT OF INDIA ACT 1935 Act and Article 22(1) of the Constitution, Article IV, Section 2 of the Constitution Rule 19 of the Permit System Rules, 1949, ARTICLE 19 CONSTITUTION OF INDIA Sections 60, 61, 100 and 167 of the Code. provisions of Article 22. Article 19(5) provisions of Article 21 into the Act. Restoration) Act, 1949 (Act LXV of 1949) 106. (a) Section 46 (1) of the Code Clause (1) of Article 22 the Act Act and Clause (1) of Article 22, Clause (5) of Article 19 the Act provisions of Article 19(5)." 85. Central Government (Section 6). provisions of Sub-section (1) section 340 of the Code. 120. provisions of Article 22. 46. provisions of Article 22; (3) provisions of Article 14; (5) provisions of Article 15; (6) 64. Section 552 of the Code provisions of Article 19(6). provisions of Article 19(5). Section 46 (1) of the Code Restoration) Act, 1949. 70. Restoration) Act, 1949 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