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M. S. SHERIFF vs. THE STATE OF MADRAS AND OTHERS.

SCR Citation:	[1954] 1 S.C.R. 1144
Year/Volume:	1954/ Volume 1
Date of Judgment:	18 March 1954
Petitioner:	M. S. SHERIFF
Disposal Nature:	Appeal Dismissed

Neutral Citation:	1954 INSC 32
Judgment Delivered by:	Hon'ble Mr. Justice Vivian Bose
Respondent:	THE STATE OF MADRAS AND OTHERS.
Case Type:	CRIMINAL APPEAL/281/1951
Order/Judgment:	Judgment

1. Headnote

Criminal Procedure Code (Act V of 1898), s. 476B-Whether appeal competent to the Supreme Court from an order of Division Bench of High Court directing the filing of a complaint for perjury.

2. Case referred

3. Act

Code Of Criminal Procedure, 1898 (5 of 1898)

4. Keyword

Criminal Procedure Code

5. Equivalent citation

Citation(s)

1954 AIR 397 =