criminal law case, police investigation, evidence

0 15 Jun, 2023
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A. Srinivasulu Vs. The State Rep. By The Inspector of Police

Supreme Court Of India Criminal Appeal /2417/2010

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Case Background

The case was originally filed before the Principal Special Judge for CBI cases, Madurai, with subsequent convictions upheld by the Madras High Court and later appealed in the Supreme Court ... as Criminal Appeal.

Bench

Applied Acts & Sections

SECTION 2 – The Prevention of Corruption Act, 1988
SECTION 5 – The Prevention of Corruption Act, 1988
SECTION 13 – The Prevention of Corruption Act, 1988
SECTION 19 – The Prevention of Corruption Act, 1988
Section 73 – The Indian Evidence Act, 1872
Section 114 – The Indian Evidence Act, 1872
Section 133 – The Indian Evidence Act, 1872

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A. Srinivasulu Vs. The State Rep. By The Inspector of Police

Case Background

Bench

Applied Acts & Sections

Reference cases

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Yakub Abdul Razak Memon Vs. The State of Maharashtra, Through...

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Harshad S. Mehta and Ors. Vs. The State of Maharashtra

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M.O. Shamsudhin Vs. State of Kerala.

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Devinder Singh & Ors. Vs. State of Punjab through CBI

Description

Legal Notes