Citation : 2015 Latest Caselaw 783 SC
Constitution of India
CrPC Section 392. Procedure where Judges of court of appeal are equally divided
CrPC Section 401. High Court’s powers of revision
CrPC Section 433. Power to commute sentence
Explosive Substances Act, 1908
Indian Penal Code, 1860 (IPC)
IPC Section 326. Voluntarily causing grievous hurt by dangerous weapons or means
IPC Section 45. Life
IPC Section 53. Punishment
IPC Section 55. Commutation of sentence of imprisonment for life
IPC Section 57. Fractions of terms of punishment
Subash Chander Vs. Krishan Lal & Ors [2001] INSC 184 (29 March 2001)
Ashok Kumar Alias Golu Vs. Union of India & Ors [1991] INSC 146 (10 July 1991)
State of Madhya Pradesh Vs. Ratan Singh & Ors [1976] INSC 139 (5 May 1976)
Citation : 2014 Latest Caselaw 309 SC
Constitution of India
CrPC Section 435. State Government to act after consultation with Central Government in certain cases
Delhi Special Police Establishment Act, 1946
Delhi Special Police Establishment Act, 1946
Delhi Special Police Establishment Act, 1946
Indian Penal Code, 1860 (IPC)
IPC Section 120B. Punishment of criminal conspiracy
IPC Section 201. Causing disappearance of evidence of offence, or giving false information to screen offender
Citation : 2014 Latest Caselaw 99 SC
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!