State Of J&K Vs Babu Ram
.... (d) That the appellant reserves the right to agitate the other points of law and additional grounds with the kind permission of the Hon'ble Court during the course of arguments” 12. Before proceeding further with the matter, the provisions of J&K Code of Criminal Procedure S ...
Jammu And Kashmir High Court
Chandrakant Chimanlal Patel Vs State Of Gujarat
.... graphs of the chargesheets as under: “As per Sections 407, 420, 465, 467, 468, 471, 472, 474, 419, 201, 114, 120B of the Indian Penal Code in a way that the accused shown in Column No.2 Anil Thakkar who is not a legal commission agent or not holding any firm and is doing miscellaneous comm ...
Gujarat High Court
DR JITENDER MEHTA Vs SHI
.... 56(3) and if ultimately the Magistrate is of the opinion that the facts set out in the police report, constitute an offence. He can take cognizance of the offence, notwithstanding the contrary opinion of the police expressed in the report. However, in the said decision a typing error occurred in ...
Jammu & Kashmir High Court
Jagmohan Singh Kochhar Vs Satwant Singh Kochhar
.... opt the said affidavit of evidence filed by Late S. Jagmohan Singh Kochhar, the deceased plaintiff to avoid repetition", and "adopt and rely on the affidavit of evidence filed by the deceased plaintiff...." The plaintiff filed only two documents, i.e. photocopy of the Will and the death certificate ...
Delhi High Court
Satya Narayan Prasad Sinha and Others Vs State Of Bihar and Sushila Devi
.... f Sanapareddy Maheedhar and Anr. v. State of Andhra Pradesh and Anr., reported in [2008] ACR 405 in which it has been held that while considering the applicability of Section 468 to the complaints made by the victims of matrimonial offences, the Court can invoke Section 473 and can take cognizance o ...
Patna High Court
Prahlad Dnyanoba Gajbhiye Vs State of Maharashtra and another
.... ion to pass a sentence of imprisonment for any period less than the maximum. In the well-known case of Bird v. Jones, (1845) 7 Q.B. 742 : 115 ER 668, the question of what amounted to imprisonment was fully discussed. Coleridge, J. quoted the dictum of Code that - "Every restraint of the liber ...
Bombay High Court
Ghulam Mohd. Vs Mst. Rasoolan
.... altogether. It nowhere holds that non-observance of procedural requirements as contemplated in Sections 73 and 74 of the Criminal P.C. would of necessity vitiate an ex parte order. Similarly, in Patna case it was found on facts that no summons as required Under Sections 68, 69 and 70 of the Crimina ...
Jammu & Kashmir High Court
Chhotelal Vs State of Madhya Pradesh
.... tness against the other accused, namely, the appellant instead of holding a trial against him. In view of Section 215 of the old Code which reads thus - A commitment once made u/s 213 by a competent Magistrate or by a Civil or Revenue Court u/s 478, can be quashed by the High Court only, and o ...
Madhya Pradesh High Court
S.P.E., Madras Vs K.V. Sundravelu
.... gh Court only, and only on a point of law. So, as the case had already been committed by the competent Magistrate, the commitment could be quashed only on a point of law. 4. A reading of the impugned judgment shows that the High Court has quashed the proceedings in the Court of the Assistant S ...
Supreme Court of India
Somari Rai and Others Vs Raghu Nath Prasad Sharma and Others
.... tated so what Section 484(2)(a) of the new Code lays down is that if immediately before the date on which the new Code came into force, there was any appeal, application, trial, inquiry or investigation pending, then such appeal, application, trial inquiry or investigation shall be disposed of, cont ...
Patna High Court
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