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“public servant”
Chapter I - PreliminarySection 2 - DefinitionsSection 2(37)119 judgments
The decision most relied on for public servant is CRL.A. 124/2013 & ORS. Page 344 of 400 State of Madhya Pradesh v. Sheetla Sahai and Ors. (8 SCC 47), cited in 35 judgments on BharatTax.
Leading authorities on public servant
CRL.A. 124/2013 & ORS. Page 344 of 400 State of Madhya Pradesh v. Sheetla Sahai and Ors.
8 SCC 47 · 2015 · Reported
35
citing judgments
Sanction for prosecution under Section 197 of the Code of Criminal Procedure is required for public servants who were or are in service, distinguishing it from Section 19 of the Prevention of Corruption Act, which does not require sanction for those who have ceased to be public servants.
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
An act done by a public servant in accordance with law cannot be considered an offence committed while discharging official duty, especially if done in collusion with others without proper permits.