Citation Codes Equivalent Citations citation codes Case Number WPST/24338/2024 Disposition remanded Attorney(S) Judges S. V. KOTWAL, J. S. M. MODAK, J. Acts ARTICLE 226 CONSTITUTION OF INDIA KARNATAKA CONTROL OF ORGANIZED CRIMES ACT 2000 ARTICLE 22 CONSTITUTION OF INDIA SECTION 4 DOWRY PROHIBITION ACT ARTICLE 227 CONSTITUTION OF INDIA PREVENTION OF MONEY LAUNDERING ACT 2002 ARTICLE 21 CONSTITUTION OF INDIA Section 50 of the Cr.P.C. Sexual Offences Act, 2012 (POCSO Act), the Maharashtra Control of Organised Crime Act, 1999 (MCOCA), the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) Section 41A of the Code of Criminal Procedure, 1973, Section 41(b)(ii) Court). 36 / 91 37 Section 41-A 15 / 91 16 clear Rules or Regulations Articles 21 & 22 of the Constitution of India in comparison with Section 50 of Cr.P.C. Section 41-A of Cr.P.C. Section 50 of Cr.P.C. flows from Article 22(1) Section 50 of the Code of Criminal Procedure, 1973, Section 50 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'). Section 41(1)(b) of Cr.P.C. provisions of sub-section (1) of section 41, Section 167 Code of Criminal Procedure Section 19(1) 56 / 91 57 PMLA, Section 50 of Cr.P.C.. 21 / 91 22 Section 50 of Cr.P.C.. 43. Section 50A of Cr.P.C. Section 19 of PMLA and Section 43-B of UAPA. Section 41A refers to the provisions of sub-section (1) of Section 41 of Cr.P.C. Section 50 of Cr.P.C. flows from Articles 21 and 22 of the Constitution of India. provisions of Section 50 of Cr.P.C. and Section 52 of the NDPS Act. Section 50 of the 65 / 91 Section 50 of Cr.P.C. No.24115/2024 referred to Section 69 of the CGST Act, 2017. Act of 2002. Section 19(2) Section 46(4) of Cr.P.C., provisions of Sections 41 & 41A of Cr.P.C. Section 50 of the Code of Criminal Procedure Code, 1973, Section 438 of Cr.P.C. provisions of sub- clause (a) of clause (4); (b) Sections 13, 16, 17, 18, 22-C of the Unlawful Activities (Prevention) Act, 1967 (for short, 'UAPA') read with Sections 153-A, 120-B of IPC. 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