High Courts27 Apr 2001

N.K. Sinha Vs State of Tripura

Gauhati High Court · (2002) CriLJ 404 : (2001) 1 GLT 616

Arms Act, 1959 — Section 25(I)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 395(1)Essential Commodities Act, 1955 — Section 3, 3(6)
High Courts27 Apr 2001Allowed

Sanjay Kirloskar Vs Badshah Hotel and Resorts

Gauhati High Court · (2001) CriLJ 2714 : (2001) 1 GLT 638

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 401Penal Code, 1860 (IPC) — Section 120, 120A, 120B, 211, 499