Citation Codes Equivalent Citations citation codes Case Number Criminal Misc. No. 33016.M of 2007 Attorney(S) G.S Kaura, Advocate, R.S Cheema, Senior Advocate as Amicus Curiae assisted by Ms. Tanu Bedi, Advocate. H.S Mattewal, Advocate General, Punjab for the State. H.S Hooda, Advocate General, Haryana. R.S Rai, (Senior Advocate) Standing Counsel for Union Territory, Chandigarh. Judges Vijender Jain, C.J P. Sathasivam Rajive Bhalla Surya Kant Mahesh Grover, JJ. Acts Sub-section (1) of Section 20 of the 1987 Act. However, Section 19 (5) of the 1987 Act, M.P. Act No. 17 of 1999 (Section 3) has made Sections 506(II) IPC, 147 IPC and 148 IPC Articles 226 and 227 of the Constitution and under Section 482 of the Code Section 482 Cr.P.C. and Article 226 of the Constitution of India Section 482 or Article 226 of the Constitution of India Section 320 of the Cr.P.C. 19. Section 320 of the Cr.P.C. Sub-sections (1) and (2) of Section 320 of the Code, Section 369, read with Section 424 of the Code, Section 482 of the Code of Criminal Procedure. SECTION 482 CRIMINAL PROCEDURE CODE provisions of Section 397(2) of the Cr.P.C. Section 482 of Code of Criminal Procedure provisions of Section 20 of the 1987 Act ARTICLE 227 CONSTITUTION OF INDIA ARTICLE 142 CONSTITUTION OF INDIA Article 227 or Section 482 of the Code Section 320(1) and (2) of the Code. Section 482 of the Cr.P.C. 39. Sub-Section (9) of Section 320, Section 320(9) of the Cr.P.C., Section 482 of the Cr.P.C. Section 320 of the Cr.P.C., Section 397(2) of the Code. Section 156(1) of the Code Section 155(2) of the Code. provisions of Article 226. Section 397 of the Cr.P.C. Section 326 of the I.P.C. Sections 452, 427, 148, 149, Section 482 of Cr.P.C., Section 320(9) Cr.P.C. Section 320(6) Cr.P.C. Section 482 Cr.P.C. Section 320 Cr.P.C. Section 362. 6.5 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