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H. N. RISHBUD AND INDER SINGH vs. THE STATE OF DELHI

SCR Citation:	[1955] 1 S.C.R. 1150
Year/Volume:	1955/ Volume 1
Date of Judgment:	14 December 1954
Petitioner:	H. N. RISHBUD AND INDER SINGH
Disposal Nature:	Appeal Dismissed

Neutral Citation:	1954 INSC 125
Judgment Delivered by:	Hon'ble Mr. Justice B. Jagannadhadas
Respondent:	THE STATE OF DELHI
Case Type:	CRIMINAL APPEAL /95/1954
Order/Judgment:	Judgment

1. Headnote

Prevention of Corruption Act, 1947 (II of 1947), s. 5(4) .and proviso to s. 3 - Prevention of Corruption (Second Amendment) Act, 1952 (LIX of 1952), s 5-A - Whether mandatory or directory - Cognizance taken on a police report vitiated by a breach of mandatory provisions. - Legal effect thereof.

2. Case referred

3. Act

Prevention of Corruption Act, 1947 (2 of 1947)
Prevention of Corruption (Second Amendment) Act, 1952 (59 of 1952)

4. Keyword

Prevention of Corruption Act
1947

5. Equivalent citation

Citation(s)

1955 AIR 196 =