Citation Codes Equivalent Citations citation codes Case Number Criminal Petition No(s). 250 and 273 of 2007 Attorney(S) Mr. J.M Choudhury, Mr. S.S Sharma, Mr. K.K Bhatta, Mr. S. Singh and Mr. S.K Sanganeria, for the Petitioners. Mr. G.N Sahewalla, Mr. B. Sharma, Mr. N. Anix Singh, Md. Aslam, Ms. M. Jain and Mr. N. Dutta, for the Opposite party. Judges I.A Ansari, J. Acts provisions of the Essential Commodities Act, Negotiable Instruments Act, Employees' Provident Fund (Miscellaneous Provision) Act, 1952, sections 276C, 277 and 278 read with section 278-B of the Income-tax Act. Under sections 276C and 277 of the Income-tax Act, sections 276C and 277 of the Income-tax Act read with section 278 thereof. Sections 276C, 277 and 278 read:276C. (1) provisions contained in sections 98 and 99 of the Railway Clauses Consolidation Act, 1845, Income-tax Act, the Essential Commodities Act, the Prevention of Food Adulteration Act, Prevention of Food Adulteration Act, Essential Commodities Act, etc., Indian Penal Code section 20(6) of the Sale of Food and Drugs Act, 1899. According to section 20(6), section 3(4) of the Terrorist and Disruptive Activities (Prevention) Act, 1987, SECTION 23 FOREIGN EXCHANGE REGULATION ACT 1947 section 99 of the Railway Clauses Consolidation Act, 1845. Section 98 sections 276C and 277 read with section 278B of the Income-tax Act, section 482 of the Gode of Criminal Procedure, 1973 (the Code), Essential Commodities Act, Negotiable Instruments Act, sections 193, 196 and 420 of the Indian Penal Code, section 20(3) of the Securities Amendment Act, 1988. section 20 of the Securities Amendment Act, 1988, EMPLOYEES STATE INSURANCE ACT 1948 section 6 of the Food and Drugs Act, 1875, section 46 of the Solicitors Act, 1932, section 405 of the Indian Penal Code, section 406 of the Indian Penal Code FOREIGN EXCHANGE REGULATION ACT 1947 section 11 of the Indian Penal Code, section 2(31) of the Income-tax Act, SECTION 277 INCOME TAX ACT section 406/409/420/120B/34, IPC.5. sections 406/409/420/120B/34, IPC SECTION 2 PENAL CODE section 155(2) of the Code.(3) section 155(2) of the Code.(5) section 156(1) of the Code section 190(1)(b), Cr.PC, section 98, section 99 section 20(4)(e), section 23(C), 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