Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 3116 docs - [View All]
A.P. Shanmugaraj vs Deputy Commissioner Of Income Tax on 16 December, 2005
Behari And Ors. vs The State on 16 February, 1953
Tripati Vyas vs State Of Rajasthan And Anr on 12 March, 2013
Niranjan Ajmera vs Pankaj Soni on 12 March, 2013
Dr. Arjun D. Bharad vs Income-Tax Officer on 18 April, 2002

User Queries
indian penal code 1860
unlawful assembly
sec indian penal code
indian penal code doctypes: laws
all ipc sections
central government act
indian penal code, 1860 doctypes:laws
"imprisonment"
indian penal code 1860 doctypes:section
all indian sections
assembly
sec indian penal code doctypes:section
of either description
punishments doctypes: laws
of either description doctypes: act,section
[I.P.C.]
Central Government Act
Section 143 in The Indian Penal Code, 1860
143. Punishment.-- Whoever is a member of an unlawful assembly, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.