Iqbal Ismail Sodawala Vs The State of Maharashtra and Others <BR>Iqbal Ismail Sodawala
.... he difference between rule of law and rule by whim and caprice. The object of the Code is to ensure for the accused a full and fair trial in accordance with the principles of natural justice. If there be substantial compliance with the requirements of law, a mere procedural irregularity would not vi ...
Supreme Court of India
The State of Uttar Pradesh Vs C. Tobit and Others
.... nce ascertain what time was requisite for obtaining the copy so as to deduct the same from the computation of the period of limitation. Taking all relevant facts into consideration, namely, that a "copy" of the judgment has to be filed along with the petition of appeal, that the copies of the judgme ...
Supreme Court of India
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