BharatTax.net

Landmark Cases on Other

151 decisions, ranked by how many judgments on BharatTax rely on them.

Kerala vs. Padmanabhan Nair. 2) (2016) 2 SCC 143 N.K Ganguly v. CBI, New Delhi. 3)
1 SCC 478 · 1996 · Reported
11
citing judgments

A sanction granted under Section 197 of the Criminal Procedure Code is vitiated if it does not specify the exact offenses for which it is granted, merely stating it is for 'any other offence punishable'.