Pepsi Foods Ltd. v. Special Judicial Magistrate
5 SCC 749Reported decision1998#1097 most cited
What is Pepsi Foods Ltd. v. Special Judicial Magistrate authority for?
The nomenclature under which a petition is filed is not determinative, and courts are not debarred from exercising their inherent jurisdiction unless a special mandatory procedure is prescribed. This principle applies when challenging judicial orders, such as the issuance of process.
101
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2021.
Also referred to as
Pepsi Foods Ltd v Special Judicial Magistrate · nomenclature of petition · court jurisdiction · inherent powers · Section 204 CrPC · Articles 226 Constitution · Articles 227 Constitution · Section 482 CrPC · issuance of process
Judgments citing Pepsi Foods Ltd. v. Special Judicial Magistrate
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