Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 73 docs - [View All]
Empress Of India vs Nilambar Babu on 21 April, 1879
Bharatsingh vs State Of Maharashtra on 22 April, 1996
Avis International Ltd. vs Municipal Corporation Of Delhi on 1 September, 1996
State Bank Of Hyderabad vs T. Meenakshi And Anr. on 21 November, 2003
Hemendra Nath Chakraborty vs State Of West Bengal And Ors. on 13 April, 1989

Loading...
User Queries
[I.P.C.]
Central Government Act
Section 416 in The Indian Penal Code, 1860
416. Cheating by personation.-- A person is said to" cheat by personation" if he cheats by pretending to be some other person, or by knowingly substituting one person for or another, or representing that he or any other person is a person other than he or such other person really is. Explanation.- The offence is committed whether the individual personated is a real or imaginary person. Illustrations
(a) A cheats, by pretending to be a certain rich banker of the same name. A cheats by personation.
(b) A cheats by pretending to be B, a person who is deceased. A cheats by personation.