Citation Codes Equivalent Citations citation codes Case Number Civil Revision Petition No. 337 of 2016 Disposition allowed Attorney(S) Counsel for the petitioner: Sri. Vedula Venkata Ramana, and Sri. Mukheed Counsel for respondent: Sri. Gopinath Lakkineni Judges B. Siva Sankara Rao, J. Acts OATHS ACT 1969 SECTION 4 INFORMATION TECHNOLOGY ACT Sections 65A and 65B of the Evidence Act a special provision Sections 209 or 251 or 238 or 244 & 245 or 228 CrPC Evidence Act by introduction of Sections 65-A and 65-B 18 Rule 4(4) & Rule 12 CPC. Sections 65A&B of the Evidence Act Sections 85-A, 85-B, 85-C, 88-A and 90-A provisions of Section 278 of the Code of Criminal Procedure. Indian Evidence Act, 1872, Indian Penal Code, 1860 and the Bankers Book Evidence Act, Reserve Bank of India Act Order 18 Rule-4 CPC, Order XVIII Rule 4 C.P.C Sections 65A and B of the Indian Evidence Act sub-section (1) to Section 275 of CrPC by Act 5 of 2009 (the Code of Criminal Procedure (Amendment) Act, 2008) Sections 273 & 317(2) of the Code of Criminal Procedure, for short CrPC 18, Rule 4(1) Proviso CPC and Rule 113(7)(g) of Civil Rules 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