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B.L. Shankar vs Chief Election Commissioner on 24 November, 1994
T.M. Chandrasekhar vs L.R. Shivaramegowda on 27 September, 1991
Jagdish Prasad Agarwala vs Union Of India (Uoi) Through The ... on 21 March, 1968
Mr. S. Bangarappa vs Somappa on 5 February, 1991
Mr. E.S. Sanjeeva Rao vs Central Provident Fund on 2 May, 2012

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[I.P.C.]
Central Government Act
Section 77 in The Indian Penal Code, 1860
77. Act of Judge when acting judicially.-- Nothing is an offence which is done by a Judge when acting judicially in the exercise of any power which is, or which in good faith he believes to be, given to him by law.
1. Subs. by Act 8 of 1882, s. 5, for" be less than a".
2. Subs. by Act 3 of 1910, s. 2, for the original section.
3. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States".
4. The word" or" at the end of cl. (a) and cl. (b) were omitted by s. 3 and Sch., ibid.
5. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life" (w. e. f. 1- 1- 1956 ).