Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 595 docs - [View All]
Ramkubhai Valkubhai Dhakhda vs State Of Gujarat And Anr. on 1 December, 2005
I.B. Vyas, Police Inspector vs State Of Gujarat And Ors. on 4 December, 1997
Shikha Goyal And Anr. vs Employees State Insurance ... on 2 August, 2000
Public Prosecutor vs Madhava Bhonjo Santos And Seven ... on 25 July, 1916
State vs Babulal Gaurishanker Misar And ... on 10 August, 1956

Loading...
User Queries
indian penal code 1860
sec indian penal code
indian penal code doctypes: laws
discharge
all ipc sections
public servant - who is?
indian penal code, 1860 doctypes:laws
central government act
"imprisonment"
indian penal code 1860 doctypes:section
all indian sections
public function
186
of either description
sec indian penal code doctypes:section
punishments doctypes: laws
of either description doctypes: act,section
section 186 of indian penal code
[I.P.C.]
Central Government Act
Section 186 in The Indian Penal Code, 1860
186. Obstructing public servant in discharge of public functions.-- Whoever voluntarily obstructs any public servant in the discharge of his public functions, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.