Citation Codes Equivalent Citations citation codes Case Number FAO No. 4766 of 2009 Advocates For the Appellant: Ms Archana Sharma Advocate.; For the Respondent No.1: Mr. Deepak Arora Advocate. Judges Nirmaljit Kaur, J. Acts Section 153A or Section 171E or Section 171F or Section 376 or Section 376A or Section 376B or Section 376C or Section 376D or Section 498A or Section 505 of the Indian Penal Code, 1960 provision of Section 17 and Section 100(iv) of the Representation of the People Act, 1950 (in short the 1950 Act)5. under:9. Section 11 of Punjab State Election Commission Act, 1994Section 11- Disqualification Section 11 of the 1994 Act as well as Section 208 of the Punjab Panchayati Raj Act, 1994, Section 208 of the Punjab Panchayati Raj Act. 1994 or Section 11 of the 1994 Act.13. Section 11 of the 1994 Act and under Section 208 of Punjab Panchayati Raj Act, 1994 Section 76 of the Punjab State Election Commission Act, 1994 (in short the 1994 Act) Section 11 of the 1994 Act and Section 208 of the Punjab Panchayati Raj Act, section 110 of the Code of Criminal Procedure, 1973, or(f) Section 208 of the Punjab Panchayati Raj Act, 1994. provisions of Section 100(iv) of the 1950 Act ARTICLE 243 F CONSTITUTION OF INDIA provision of Section 76 of the 1994 Act.ii) provision of Section 76 of the 1994 Act. Punjab Co-operative Societies Act, 1961, Section 208 of Act 9 of 1994. Section 11 of Act 19 of 1994 sub-section (1) of Section 89 Section 11 of the 1994 Act. Section 11 of 1994 Act. Civil Rights Act, 1955 Reforms) Act, 1952 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