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DILAWAR SINGH
vs.
PARVINDER SINGH@ IQBAL SINGH AND ANR.
SCR Citation:
[2005] Supp. (5) S.C.R. 83
Year/Volume:
2005/ Supp. (5)
Date of Judgment:
08 November 2005
Petitioner:
DILAWAR SINGH
Disposal Nature:
Appeal Allowed
Neutral Citation:
2005 INSC 554
Judgment Delivered by:
Hon'ble Mr. Justice G.P. Mathur
Respondent:
PARVINDER SINGH@ IQBAL SINGH AND ANR.
Case Type:
CRIMINAL APPEAL /982/2003
Order/Judgment:
Judgment
1. Headnote
N/A
2. Case referred
3. Act
No Data Found!!!!!
4. Keyword
Prevention of Corruption Act
1988
Prosecution of public servant
Necessity of previous sanction
5. Equivalent citation
Citation(s)
2006 AIR 389 =
2005 (12) SCC 709 =
2005 (12) Suppl. SCC 709 =
2005 (9) JT 476 =
2005 (9) Suppl. JT 476 =
2005 (9) SCALE 200