Thursday, 30, Apr, 2026
 
 
 
Expand O P Jindal Global University
BARE ACTS

Category SideBar

CrPC Section 482. Saving of inherent power of High Court


 
Category of Bare Act Name of the Act Year of Promulgation
Criminal Laws Code of Criminal Procedure 1973
Act Number Enactment Date Chapter Number
02 01-04-1974 37
Chapter Title Ministry Department
Miscellaneous Ministry of Home Affairs Department of Internal Security

Nothing in this Code shall be deemed to limit or affect the inherent powers of the High Court to make such orders as may be necessary to give effect to any order under this Code, or to prevent abuse of the process of any Court or otherwise to secure the ends of justice.

Help us improve! Please suggest corrections.
 

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

Related judgement on CrPC Section 482. Saving of inherent power of High Court

Sanjai Tiwari Vs. State of Uttar Pradesh, 2020 Latest Caselaw 664 SC Titty Alias George Kurian Vs. The Deputy Range Forest Officer, 2020 Latest Caselaw 652 SC Amish Devgan Vs. Union of India, 2020 Latest Caselaw 644 SC Jayant Vs. State of Madhya Pradesh, 2020 Latest Caselaw 639 SC Sumedh Singh Saini Vs. State of Punjab, 2020 Latest Caselaw 635 SC ARNAB MANORANJAN GOSWAMI vs STATE OF MAHARASHTRA, 2020 Latest Caselaw 623 SC M/S FERTICO MARKETING AND INVESTMENT PVT. LTD. vs. CENTRAL BUREAU OF INVESTIGATION, 2020 Latest Caselaw 607 SC T.S.K. ASHWIN KUMAR vs. TUBATI SRIVALLI, 2020 Latest Caselaw 601 SC HITESH VERMA vs. STATE OF UTTARAKHAND, 2020 Latest Caselaw 597 SC SATISH CHANDER AHUJA vs. SNEHA AHUJA, 2020 Latest Caselaw 561 SC MAHESHWAR TIGGA vs. STATE OF JHARKHAND, 2020 Latest Caselaw 527 SC ABHILASHA vs. PARKASH, 2020 Latest Caselaw 509 SC M/S BANDEKAR BROTHERS PVT.LTD. vs. PRASAD VASSUDEV KENI, 2020 Latest Caselaw 491 SC UNION OF INDIA vs. ASHOK KUMAR SHARMA, 2020 Latest Caselaw 476 SC D. DEVARAJA vs. OWAIS SABEER HUSSAIN, 2020 Latest Caselaw 400 SC ARNAB RANJAN GOSWAMI vs. UNION OF INDIA, 2020 Latest Caselaw 371 SC ASSISTANT COMMISSIONER (CT) LTU KAKINADA vs. M/S GLAXO SMITH KLINE CONSUMER HEALTH CARE LIMITED, 2020 Latest Caselaw 361 SC C.C.ALAVI HAJI vs. PALAPETTY MUHAMMED, 2007 Latest Caselaw 1100 SC ASHISH SETH vs. SUMIT MITTAL, 2020 Latest Caselaw 328 SC BENEDICT DENIS KINNY vs. TULIP BRIAN MIRANDA, 2020 Latest Caselaw 293 SC K. VIRUPAKSHA vs. STATE OF KARNATAKA, 2020 Latest Caselaw 226 SC STATE OF PUNJAB vs. JASBIR SINGH, 2020 Latest Caselaw 198 SC KRISHNAVENI RAI vs. PANKAJ RAI, 2020 Latest Caselaw 194 SC SANJEEV KAPOOR vs. CHANDANA KAPOOR, 2020 Latest Caselaw 180 SC RAJEEV KOURAV vs. BAISAHAB, 2020 Latest Caselaw 140 SC ARUN SINGH vs. STATE OF U.P., 2020 Latest Caselaw 138 SC MUKUL AGRAWAL vs. STATE OF UTTAR PRADESH, 2020 Latest Caselaw 134 SC RAJESHBHAI MULJIBHAI PATEL vs. STATE OF GUJARAT, 2020 Latest Caselaw 133 SC SUSHIL SETHI vs. STATE OF ARUNACHAL PRADESH, 2020 Latest Caselaw 111 SC STATE OF MADHYA PRADESH vs. YOGENDRA SINGH JADON, 2020 Latest Caselaw 109 SC

Click here to view all Supreme Court (SC) Judgements on CrPC Section 482. Saving of inherent power of High Court