Citation Codes Equivalent Citations citation codes Case Number Criminal Misc. No. 13012-M of 1996 Attorney(S) Kirti Kumar Anupam Gupta N.K. Sanghi Judges M.L Koul, J. Acts Essential Commodities Act, 1955 (Section 12AA(1)(e), Terrorist and Disruptive Activities (Prevention) Act, 1987 (Section 14), Prevention of Corruption Act, 1988 (Section 5) and Narcotic Drugs & Psychotropic Substances Act, 1985 (Section 36A(1)(b) SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 SECTION 36 A NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT 1985 provisions of Sections 4 and 5 of the Criminal Procedure Code.23. provisions of Section 482 of the Code of Criminal Procedure SECTION 5 PREVENTION OF CORRUPTION ACT 1988 Sections 4 and 5 of the Criminal Procedure Code Customs Act and consequently S. 167 of the Code Section 193 of the Code of Criminal Procedure. Section 5 of the Code of Criminal Procedure SECTION 5 CRIMINAL PROCEDURE CODE provision of sub-section (2) of Section 4 Act the Sections 2(1)(d), 14 and 20 Sub-Section (1) of Section 9.11. SECTION 376 A PENAL CODE Section 4(2) of the Code Section 193 Cr.P.C Section 4(2) 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