Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

STATE OF MAHARASHTRA vs. TAPAS D. NEOGY

SCR Citation: [1999] Supp. (2) S.C.R. 609
Year/Volume: 1999/ Supp. (2)
Date of Judgment: 16 September 1999
Petitioner: STATE OF MAHARASHTRA
Disposal Nature: Appeal Allowed
Neutral Citation: 1999 INSC 417
Judgment Delivered by: Hon'ble Mr. Justice G.B. Pattanaik
Respondent: TAPAS D. NEOGY
Case Type: CRIMINAL APPEAL /947/1999
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Code Of Criminal Procedure, 1973 (2 of 1974)
4. Keyword
  • Code of Criminal Procedure
  • 1973
5. Equivalent citation
    Citation(s) 1999 (7) SCC 685 = 1999 (7) Suppl. SCC 685 = 1999 (7) JT 92 = 1999 (7) Suppl. JT 92 = 1999 (5) SCALE 613