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Citedby 230 docs - [View All]
Kershi Pirozsha Bhagvagar vs State Of Gujarat And Anr. on 21 June, 2007
City Automobiles And Anr. vs J.K. Industries Limited And Anr. on 13 October, 2001
Chaman Lal Sankhla vs State Of Haryana on 14 February, 2008
Punjab Tyre House And Ors. vs State Of Gujarat And Anr. on 19 April, 2002
Morgan Tectronics Ltd. & Ors vs State & Ors on 7 May, 2010

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[I.P.C.]
Central Government Act
Section 219 in The Indian Penal Code, 1860
219. Public servant in judicial proceeding corruptly making report, etc., contrary to law.-- Whoever, being a public servant, corruptly or maliciously makes or pronounces in any stage of a judicial proceeding, any report, order, verdict, or decision which he knows to be contrary to law, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.