Supreme Court of India
Digital Supreme Court Reports
The Official Law Report
Fortnightly
ISSN: 3048-4839 (Online)
Home
-
+
Full Text
Print
Go Back
TRIMUKH MAROTI KIRKAN
vs.
STATE OF MAHARASHTRA
SCR Citation:
[2006] Supp. (7) S.C.R. 156
Year/Volume:
2006/ Supp. (7)
Date of Judgment:
11 October 2006
Petitioner:
TRIMUKH MAROTI KIRKAN
Disposal Nature:
Appeal Dismissed
Neutral Citation:
2006 INSC 691
Judgment Delivered by:
Hon'ble Mr. Justice G.P. Mathur
Respondent:
STATE OF MAHARASHTRA
Case Type:
CRIMINAL APPEAL /1341/2005
Order/Judgment:
Judgment
1. Headnote
N/A
2. Case referred
3. Act
No Data Found!!!!!
4. Keyword
Penal Code
1860
5. Equivalent citation
Citation(s)
2006 (10) SCC 681 =
2006 (10) Suppl. SCC 681 =
2006 (9) JT 50 =
2006 (9) Suppl. JT 50 =
2006 (10) SCALE 190