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PREETI GUPTA & ANOTHER vs. STATE OF JHARKHAND & ANOTHER

SCR Citation: [2010] 9 S.C.R. 1168
Year/Volume: 2010/ Volume 9
Date of Judgment: 13 August 2010
Petitioner: PREETI GUPTA & ANOTHER
Disposal Nature: Appeal Allowed
Neutral Citation: 2010 INSC 512
Judgment Delivered by: Hon'ble Mr. Justice Dalveer Bhandari
Respondent: STATE OF JHARKHAND & ANOTHER
Case Type: CRIMINAL APPEAL /1512/2010
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Code of Criminal Procedure
  • 1973: s. 482 - Inherent powers of High Court - Exercise of - Criminal complaint u/s. 498-A
  • 406
  • 341
  • 323 and 120-B and ss. 3 and 4 of the 1961 Act against immediate relatives of husband
5. Equivalent citation
    Citation(s) 2010 AIR 3363 = 2010 (7) SCC 667 = 2010 (7) Suppl. SCC 667 = 2010 (8) JT 410 = 2010 (8) Suppl. JT 410 = 2010 (8) SCALE 131