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Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Mr. S. Senthilnathan (for 1st Petitioner in W.P No. 1215 of 2015)
  • Mr. Sathish Parasaran (for 2nd Petitioner in W.P No. 1215 of 2015)
  • Mr. S.P Chockalingam (W.P No. 20372 of 2015)
  • Mr. G. Karthikeyan (Crl. O.P Nos. 7086 & 7153 of 2015)
  • Mr. P.H Aravindh Pandian, Additional Advocate General Assisted by Mr. S.T.S Murthi, Government Pleader, Mr. V.R Kamalanathan, Addl. Govt. Pleader & Mr. V. Shanmugasundar, Government Advocate (for Respondent Nos. 1 to 4 in W.P No. 1215 of 2015 and Respondent No. 4 in W.P No. 20372 of 2015)
  • Mr. J. Madanagopal Rao, Central Govt. Standing Counsel (for 5th Respondent in W.P No. 20372 of 2015)
  • Mr. Satish Parasaran (for 1st Respondent in W.P No. 20372 of 2015)
  • Dr. V. Suresh (for Respondent No. 14 in W.P No. 1215 of 2015 and for Respondent No. 2 in W.P No. 20372 of 2015)
  • Mr. S.P Chockalingam (for Respondent Nos. 5, 9 & 10 in W.P No. 1215 of 2015)
  • Mr. G. Karthikeyan (for 6th Respondent in W.P No. 1215 of 2015)
  • Mr. C.D Johnson (for 7th Respondent in W.P No. 1215 of 2015)
  • Mr. K. Gangadaran (for 8th Respondent in W.P No. 1215 of 2015)
  • No appearance (for Respondent Nos. 11 to 13 in W.P No. 1215 of 2015 and for Respondent No. 3 in W.P No. 20372 of 2015)
  • Mr. S. Shanmugavelayutham, Public Prosecutor Assisted by Mr. M. Maharaja, Additional Public Prosecutor (for State in Cri. O.P Nos. 7086 and 7153 of 2015)
Judges
  • Sanjay Kishan Kaul, C.J
  • Pushpa Sathyanarayana, J.
Acts
  • provisions of the Indian Penal Code, i.e Sections 292, 292-A, 295-A, 298, 499, 500, 501 and 502, as also the provisions of the Young Persons (Harmful Publications) Act, 1956
  • Article 21 of the Constitution of India.(E) BANNING OF BOOKS UNDER SECTIONS 95 AND 96, Cr.P.C1) Uttar Pradesh
  • SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989
  • provisions of the Indian Penal Code, including Section 292,
  • INDECENT REPRESENTATION OF WOMEN PROHIBITION ACT 1986
  • provisions of the Indian Penal Code. Section 153-A(1)(b)
  • Sections 95 and 96 of the Code of Criminal Procedure.
  • Section 295-A read with Section 298 of the Code.
  • Section 292 of the Indian Penal Code,
  • Section 482, Cr.P.C,
  • Section 500, I.P.C,
  • Section 505(1)(b)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Mr. S. Senthilnathan (for 1st Petitioner in W.P No. 1215 of 2015)
  • Mr. Sathish Parasaran (for 2nd Petitioner in W.P No. 1215 of 2015)
  • Mr. S.P Chockalingam (W.P No. 20372 of 2015)
  • Mr. G. Karthikeyan (Crl. O.P Nos. 7086 & 7153 of 2015)
  • Mr. P.H Aravindh Pandian, Additional Advocate General Assisted by Mr. S.T.S Murthi, Government Pleader, Mr. V.R Kamalanathan, Addl. Govt. Pleader & Mr. V. Shanmugasundar, Government Advocate (for Respondent Nos. 1 to 4 in W.P No. 1215 of 2015 and Respondent No. 4 in W.P No. 20372 of 2015)
  • Mr. J. Madanagopal Rao, Central Govt. Standing Counsel (for 5th Respondent in W.P No. 20372 of 2015)
  • Mr. Satish Parasaran (for 1st Respondent in W.P No. 20372 of 2015)
  • Dr. V. Suresh (for Respondent No. 14 in W.P No. 1215 of 2015 and for Respondent No. 2 in W.P No. 20372 of 2015)
  • Mr. S.P Chockalingam (for Respondent Nos. 5, 9 & 10 in W.P No. 1215 of 2015)
  • Mr. G. Karthikeyan (for 6th Respondent in W.P No. 1215 of 2015)
  • Mr. C.D Johnson (for 7th Respondent in W.P No. 1215 of 2015)
  • Mr. K. Gangadaran (for 8th Respondent in W.P No. 1215 of 2015)
  • No appearance (for Respondent Nos. 11 to 13 in W.P No. 1215 of 2015 and for Respondent No. 3 in W.P No. 20372 of 2015)
  • Mr. S. Shanmugavelayutham, Public Prosecutor Assisted by Mr. M. Maharaja, Additional Public Prosecutor (for State in Cri. O.P Nos. 7086 and 7153 of 2015)
Judges
  • Sanjay Kishan Kaul, C.J
  • Pushpa Sathyanarayana, J.
Acts
  • provisions of the Indian Penal Code, i.e Sections 292, 292-A, 295-A, 298, 499, 500, 501 and 502, as also the provisions of the Young Persons (Harmful Publications) Act, 1956
  • Article 21 of the Constitution of India.(E) BANNING OF BOOKS UNDER SECTIONS 95 AND 96, Cr.P.C1) Uttar Pradesh
  • SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989
  • provisions of the Indian Penal Code, including Section 292,
  • INDECENT REPRESENTATION OF WOMEN PROHIBITION ACT 1986
  • provisions of the Indian Penal Code. Section 153-A(1)(b)
  • Sections 95 and 96 of the Code of Criminal Procedure.
  • Section 295-A read with Section 298 of the Code.
  • Section 292 of the Indian Penal Code,
  • Section 482, Cr.P.C,
  • Section 500, I.P.C,
  • Section 505(1)(b)
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