Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1240 docs - [View All]
Madhukar Trimbakrao Ghisad vs Malti Madhukar Ghisad And Anr. on 25 July, 1972
Bai Umiyabhen vs Ambalal Laxmidas on 31 March, 1965
Gurpreet Singh vs Union Of India on 19 October, 2006
Express Publication (Madurai) ... vs M/S. India Media Services Pvt. ... on 17 December, 2009
Gurpreet Singh vs Union Of India on 19 October, 2006

Loading...
User Queries
[I.P.C.]
Central Government Act
Section 28 in The Indian Penal Code, 1860
28. " Counterfeit".-- A person is said to" counterfeit" who causes one thing to resemble another thing, intending by means of that resemblance to practise deception, or knowing it to be likely that deception will thereby be practised. 1[ Explanation 1.-- It is not essential to counterfeiting that the imitation should be exact. Explanation 2.-- When a person causes one thing to resemble another thing, and the resemblance is such that a person might be deceived thereby, it shall be presumed, until the contrary is proved, that the person so causing the one thing to resemble the other thing intended by means of that resemblance to practise deception or knew it to be likely that deception would thereby be practised.]