Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Ms. Ruchi Sekhri, Advocate
  • Mr. R.S. Randhawa, Addl. A.G., Punjab.
Judges
  • M. Jeyapaul
  • Sneh Prashar, JJ.
Acts
  • NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT 1985
  • Sections 451 and 452 and 457 Cr.P.C. read as follows:451. Order
  • NDPS Act, 1985, the provisions under Section 451 Cr.P.C.
  • Section 60(3) and Section 63 of the NDPS Act
  • section 60 or section 61 or section 62,
  • 15. Sections 60(3) and 63 of NDPS Act
  • sections 457, 458 and 459.(4)
  • Section 451 Cr.P.C.
  • Section 452 Cr.P.C.
  • Section 457 Cr.P.C.
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Ms. Ruchi Sekhri, Advocate
  • Mr. R.S. Randhawa, Addl. A.G., Punjab.
Judges
  • M. Jeyapaul
  • Sneh Prashar, JJ.
Acts
  • NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT 1985
  • Sections 451 and 452 and 457 Cr.P.C. read as follows:451. Order
  • NDPS Act, 1985, the provisions under Section 451 Cr.P.C.
  • Section 60(3) and Section 63 of the NDPS Act
  • section 60 or section 61 or section 62,
  • 15. Sections 60(3) and 63 of NDPS Act
  • sections 457, 458 and 459.(4)
  • Section 451 Cr.P.C.
  • Section 452 Cr.P.C.
  • Section 457 Cr.P.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.
Use AI to get other relevant cases.
Try AI Pro free for 7 days Upgrade to AI Pro
Gurbinder Singh Shinder Petitioner v. State Of Punjab
(Sep 19, 2016)