Citation Codes Equivalent Citations citation codes Case Number Criminal W.P No. 465 of 1992 Judges G.R Majithia M.L Dudhat, JJ. Acts P-I Bs. S.B (1) C.I.D 5. 224/94, U/S. 505(i)(b)(c), r/w. 34 I.P.C r/w. 3 Police inciteiment to Die-affection Act, 1992. Dadar P.Stn Objectionable article sections 153-A and 153-B of the Indian Penal Code, hereinafter the Code, section 153-A and 153-B of the Code, as the said article provisions of sections 153-A and 153-B of the Code. 103/94, U/S. 117 I.P.C r/w 37(i)(3) r/w 135 B.P Act. section 196(1) of the Criminal Procedure Code.3. section 196(1) of the Criminal Procedure Code. ARTICLE 143 CONSTITUTION OF INDIA section 153-A and 153-B of the Code.14. section 153-A and 153-B of the Code.32. section 153-A and 153-B of the Code.38. provisions of section 153-A and 153-B sections 153-A and 153-B of the Code, section 153-A and 153-B of the Code, section 153-A and 553-B of the Code, Bombay Municipal Corporation Act PRESS COUNCIL ACT 1978 section 153-A and 153-B 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