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M/S.A.M.Agencies (In All) vs M/S. United Phsophorus Ltd. And ... on 25 August, 2000
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Satish Chandrakar vs Rampreet on 31 August, 2012
U.Nalini Madhavan vs The State Of Kerala, Represented ... on 16 September, 2010
Smt. N.Shanthamma W/O. N.Vijaya ... vs The State Of A.P. Through Sho, on 8 March, 2010

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[I.P.C.]
Central Government Act
Section 357 in The Indian Penal Code, 1860
357. Assault or criminal force in attempt wrongfully to confine a person.-- Whoever assaults or uses criminal force to any person, in attempting wrongfully to confine that person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.