Central Bureau Of Investigation Vs M/S Bhushan Power And Steel Limited (Bpsl) And Ors
.... the Criminal Procedure Code, it is clearly implicit therein that the investigation (in the absence of such permission) should be conducted by the officer of the appropriate rank. This is not to say that every one of the steps in the investigation has to be done by him in person or that he cannot ...
Delhi High Court
Anil Kumar Sharma Vs Central Bureau of Investigation, Dehradun
.... ke cognizance. Section 190, CrPC is one out of a group of sections under the heading Conditions requisite for initiation of proceedings. The language of this section is in marked contrast with that of the other sections of the group under the same heading, i.e., Sections 193 and 195 to 199. ...
Uttarakhand High Court
Dr. Subhash Kashinath Mahajan Vs The State Of Maharashtra And Anr
.... at it is the duty of this Court to strike a balance in the right of speech and right to protect reputation(Para 144). The restriction of law should be rational and connected to the purpose for which it is necessary. It should not be arbitrary or excessive(Para 194 and 195). [40] Again this ...
SUPREME COURT OF INDIA
Union of India (UOI) Vs T. Nathamuni
.... shall not be investigated without the order of a police officer not below the rank of a Superintendent of Police. 12. It is clear that in the case of investigation under the Delhi Special Police Establishment Act, an officer below the rank of Inspector cannot investigate without the order of a co ...
Supreme Court of India
Vinayendra Nath Upadhyay and Others Vs State of U.P. and Others
.... id offence, not because the order has emanated from the Court, but because a cognizable offence is disclosed. 20. In M. Narayandas Vs. State of Karnataka and Others, it has been held that in view of Section 154(1) of the Code, a duty has been cast on the investigating officer to reduce any "in ...
Allahabad High Court
Surendra Nath Sahu Vs State of Orissa
.... eas, unless it appears that such error has in fact occasioned a failure of justice. Section 462 cures any defect due to want of legal jurisdiction unless there has been a failure of justice by the exercise of such irregular jurisdiction. 11. A complaint should ordinarily indicate that the offence ...
Orissa High Court
Shashikant Vs Central Bureau of Investigation and Others
.... llegations made in the said anonymous complaint. Although ordinarily in terms of Section 154 of the Code, when a report is received relating to the cognizable offence, a First Information Report should be lodged, to carry out a preliminary inquiry even under the Code is not unknown. When an anonymou ...
Supreme Court of India
K. Chellappan and J.R. Chandran Vs State <BR>K. Sankaranarayanan
.... ns were not real loans. According to the addresses furnished in the account opening form and other documents, Kandasamy was residing in No.191, G.S.T. Road, Chromepet, Madras-600044; he was said to be carrying on business in manufacturing pickles and appalams for ten years. But, P.W.26, V.Kandasamy ...
Madras High Court
Harish Chandra Singh (I.P.S.) Vs Union of India (UOI) and Others
.... officer of a lower rank was not proper and the charge-sheet submitted by him is liable to be quashed. The charge-sheet was, therefore, quashed in the above petition. In that case, there was another ground that there was no sanction u/s 197, Criminal Procedure Code It has been argued by Sri A. D. Gir ...
Allahabad High Court
Jhalloo and Others Vs State
.... witness in this case to support the prosecution story. He did not testify that all the blows dealt by each assailant landed on his person. There is cogent evidence on record to show that Suraj sustained Pbarsa and axe and lathi Injuries on his person it is possible that allegation of Shyam that he ...
Allahabad High Court
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