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M. P. SHARMA AND OTHERS vs. SATISH CHANDRA, DISTRICT MAGISTRATE, DELHI, AND OTHERS.

SCR Citation: [1954] 1 S.C.R. 1077
Year/Volume: 1954/ Volume 1
Date of Judgment: 15 March 1954
Petitioner: M. P. SHARMA AND OTHERS
Disposal Nature: Petition Dismissed
Neutral Citation: 1954 INSC 24
Judgment Delivered by: Hon'ble Mr. Justice B. Jagannadhadas
Respondent: SATISH CHANDRA, DISTRICT MAGISTRATE, DELHI, AND OTHERS.
Case Type: WRIT PETITION(CRIMINAL)/372/1953
Order/Judgment: Judgment
1. Headnote

Constitution of India, arts. 19(1)(1) and 20(3)-Search warrant issued under s. 96(1) of the Code of Criminal Procedure (Act V of 1898)-Whether ultra vires art. 19(1)(f)-Search and seizure of documents under :s. 94 and 96 of the Code of Criminal Procedure-Whether compelled production thereof-Within the meaning of art. 20(3).

2. Case referred
3. Act
  • Constitution Of India
  • Code Of Criminal Procedure, 1898 (5 of 1898)
4. Keyword
  • Constitution of India
  • arts. 19(1)(1) and 20(3)