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BRAJNANDAN SINHA vs. JYOTI NARAIN.

SCR Citation: [1955] 2 S.C.R. 955
Year/Volume: 1955/ Volume 2
Date of Judgment: 08 November 1955
Petitioner: BRAJNANDAN SINHA
Disposal Nature: Appeal Allowed
Neutral Citation: 1955 INSC 63
Judgment Delivered by: Hon'ble Mr. Justice Natwarlal Harilal Bhagwati
Respondent: JYOTI NARAIN.
Case Type: CRIMINAL APPEAL/25/1954
Order/Judgment: Judgment
1. Headnote

Public Servants (Inquiries) Act, 1850 (XXXVII of 1850) - A Commissioner appointed thereunder - Whether a court within the meaning of Contempt of Courts Act, 1952 (XXXII of 1952).

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Public Servants (Inquiries) Act
  • 1850 (XXXVII of 1850
5. Equivalent citation
    Citation(s) 1956 AIR 66 =