| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 2 |
| Chapter Title | Sub-Chapter | Legislated by |
| General Explanations | - | Parliament of India |
The words "Court of Justice" denote a judge who is empowered by law to act judicially alone, or a body of judges, which is empowered by law to act judicially as a body, when such judge or body of judges is acting judicially
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1. Rep. by the Madras Civil Courts Act, 1873 (3 of 1873).
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| - | - | - |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| - | - | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
