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Citedby 307 docs - [View All]
State vs M/S on 18 January, 2011
Arun Kumar Singh vs State (N.C.T. Of Delhi) on 27 July, 1999
Anjanappa vs State Of Karnataka And Anr. on 29 June, 1987
Kura Rajaiah @ K. Rajanna @ K.R. And ... vs Government Of Andhra Pradesh Rep. ... on 19 January, 2007
Mustan Patel vs State Of West Bengal And Ors. on 14 January, 2002

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[I.P.C.]
Central Government Act
Section 78 in The Indian Penal Code, 1860
78. Act done pursuant to the judgment or order of Court.-- Nothing which is done in pursuance of, or which is warranted by the judgment or order of, a Court of Justice, if done whilst such judgment or order remains in force, is an offence, notwithstanding the Court may have had no jurisdiction to pass such judgment or order, provided the person doing the act in good faith believes that the Court had such jurisdiction.