N.K. Mehrotra Vs Chief Judicial Magistrate, Lucknow And Anr.

Allahabad High Court (Lucknow Bench) 15 Nov 2019 U/S 482/378/407 No. 2916 Of 2016 (2019) 11 AHC CK 0045
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

U/S 482/378/407 No. 2916 Of 2016

Hon'ble Bench

Pankaj Bhatia, J

Advocates

Anupam Mehrotra, ,Dr. Nutan Thakur

Final Decision

Disposed Of

Acts Referred
  • Indian Penal Code, 1860 - Section 21, 166, 166A, 166B, 167, 195, 195A, 196, 200, 211, 219, 354, 354A, 354B, 354C, 354D, 370, 375, 376, 376A, 376C, 376D, 500, 509 Code Of Criminal Procedure, 1973 - Section 197, 197(1), 200, 202, 482
  • Prevention Of Corruption Act, 1988 - Section 13(1)(e), 13(2)
  • Code Of Civil Procedure, 1908 - Section 80
  • Uttar Pradesh Lokayukta And Up-Lokayuktas Act, 1975 - Section 3, 12, 13(6), 17, 17(1)
  • Companies Act, 1956 - Section 617
  • Constitution Of India, 1950 - Article 356

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 11 AHC CK 0045
  • Coram: Pankaj Bhatia, J
  • Bench: Single Bench
  • Advocates: Anupam Mehrotra, ,Dr. Nutan Thakur
  • Result: Disposed Of
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 21, 166, 166A, 166B, 167, 195, 195A, 196, 200, 211, 219, 354, 354A, 354B, 354C, 354D, 370, 375, 376, 376A, 376C, 376D, 500, 509 Code Of Criminal Procedure, 1973 - Section 197, 197(1), 200, 202, 482
  • Prevention Of Corruption Act, 1988 - Section 13(1)(e), 13(2)
  • Code Of Civil Procedure, 1908 - Section 80
  • Uttar Pradesh Lokayukta And Up-Lokayuktas Act, 1975 - Section 3, 12, 13(6), 17, 17(1)
  • Companies Act, 1956 - Section 617
  • Constitution Of India, 1950 - Article 356
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