Citation Codes Equivalent Citations citation codes Case Number CRA 98 of 2010 Attorney(S) Advocates for the appellant: Mr. Dipak Sengupta, Mr. Debatosh Khan, Mrs. Prativa Ghatak, Mr. Debabrata Roy Advocates for the accused/respondent: Mr. Sudipto Moitra, Mr. Sandipan Ganguly, Mr. Debangan Bhattacharjee Advocates for the State: Mr. Siladitya Sanyal, Mrs. Suman Sehanabish Judges Girish Chandra Gupta Indira Banerjee, JJ. Acts Sections 325/326/504/506(2)/34 read with Section 114 of the Indian Penal Code read with Section 135 of the Bombay Police Act. sub-section (3) of Section 11 by U.P Sales Tax Act 8 of 1954 Section 302 read with Section 34 of the Indian Penal Code Code of Criminal Procedure deal with Appeal(s). Section 372 Section 27 of the Administration of Evacuee Property 1950 provision of the Hyderabad Land Alienation Restraint Act Evidence Act similar to Illustration (b) to Section 114 Section 372 of the Code of Criminal Procedure Section 378 of the Code of Criminal Procedure section 5-B of East Punjab Act 14 of 1947, section 27 of the Central Act 31 of 1950 INCOME TAX ACT 1922 Section 375 of the Indian Penal Code. SECTION 6 A GENERAL CLAUSES ACT Section 376 of the Indian Penal Code. Section 211 of the Indian Penal Code provision of Section 24(8) of Cr.P.C Section 378 of the Code of Criminal Sub-section (4) and (6) of Section 378 provision of Section 24(8) Cr.P.C, provision of Section 378 Cr.P.C, sub-section (1) of section 378. sub-section (3) of section 401, Indian Income Tax Act, 1922 S.1(2) of the Amendment Act Section 372 (Act 5 of 2009) Section 24(8) of Cr.P.C13. Section 372 of the Code Amendment Act 5 of 2009 Section 378 of Cr.P.C, Amendment Act of 1969 Money Lenders' Act 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