Citation Codes Equivalent Citations citation codes Case Number Criminal Writ Petition No. 4361 of 2018, Criminal Application No. 403 of 2018, Criminal Writ Petition No. 4361 of 2018 Disposition allowed Attorney(S) Mr. Vikram Choudhari, Senior Counsel a/w Dr. Sujay Kantawala, Neha Ahuja, Aishwarya Kantawala, Sangeeta Narayanan i/b Sebin Michael Joseph in WP No. 4361 of 2018. Mr. S.D. Shinde, APP -State in WP No. 4361 of 2018. Mr. Shirish Gupte, Senior Counsel a/w N.S. Mundargi, Pandit Kasar, Rohit Mangsule, Harish Khedkar i/b Mr. Vis Legis Law Practice No. 2 in WP No. 4361 of 2018. Judges Ranjit More Bharati H. Dangre, JJ. Acts SECTION 24 PENAL CODE 1860 SECTION 188 PENAL CODE 1860 SECTION 292 PENAL CODE 1860 COMPANIES ACT 1956 INFORMATION TECHNOLOGY ACT SECTION 81 A INFORMATION TECHNOLOGY ACT SECTION 85 INFORMATION TECHNOLOGY ACT SECTION 25 PENAL CODE 1860 SECTION 420 PENAL CODE 1860 SECTION 43 INFORMATION TECHNOLOGY ACT 2000 SECTION 67 A INFORMATION TECHNOLOGY ACT SECTION 66 INFORMATION TECHNOLOGY ACT SECTION 66 A INFORMATION TECHNOLOGY ACT SECTION 43 A INFORMATION TECHNOLOGY ACT 2000 SECTION 26 GENERAL CLAUSES ACT 1897 SECTION 80 RAILWAYS ACT JUVENILE JUSTICE ACT provisions of the I.T. Act, 2000 Section 292 of the Penal Code, 1860 or 67 of the Information Technology Act Regulations) Act of 1957 Section 43(a) and (j):Section 43(a) Accesses Section 20 of the Code of Civil Procedure, 1908. Act, 1957 (14 of 1957) or the Patents Act, 1970 (39 of 1970).14. Section 55 of the FSS Act and to the exclusion of Section 188. Section 26 and 30 of the FSS Act and also Section 188, 272, 273, 328 of Penal Code, 1860. Section 24 and 25 of the Penal Code, 1860 Purchase) Act (Act 37 of 1982) provisions of the Code. Sub-section (2) of Section 4, provision of the Information Technology Act. Section 292 and 294 of the Penal Code, 1860 and also Section 67 of the Information Technology Act. Section 420, 408, 379 of the Penal Code, 1860 sub-section (2) of Section 167 of the Code sub-section (3) of Section 13 enactment.32. Article 20(2) of the Constitution Sections 43, 65 and 66 of the Information Technology Act, 2000. Sections 79 and 81 of the IT Act. Once the special provisions provisions contained in Section 22 of TOHO.23. Sections 408 and 420 of Penal Code, 1860 Penal Code, 1860 and Information Technology Act Act 1957 or the Patents Act 1970.The Section 442, 446, 537 and other section of the Companies Act Financial Institutions Act, 1993 (RDB Act) Activities (Prevention) Act, 1987 (for short TADA), Penal Code, 1860, the Indian Finance Act, 1872 provisions of Section 378 read with 379 of Penal Code, 1860, Section 5 and Section 6(3) Section 4 of the Code, provision read with Section 67-A and 67-B Section 4 of the Bihar Finance Act (Act 5 of 1981), provision Bihar Agricultural Produce Markets Act, 1980 Sections 408, 420 of the Penal Code, 1860 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