High CourtsDivision Bench(1906) 05 BOM CK 0001

In Re: Kalidas Rewadas

Bombay High Court · Decided on 4 May 1906 · Citation: (1906) 8 BOMLR 477

HON’BLE JUDGES
Russell, J · Lawrence Jenkins, J
CASE NUMBER
Criminal Application for Revision No. 52 of 1906

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Judgment

1 paragraphs · 34 words
1.

The Court reject the application on the ground that it is of opinion that the Income Tax Collector is not a Court, within the meaning of Section 476 of the Criminal Procedure Code.