Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 6453 docs - [View All]
Emperor vs John Mciver on 24 January, 1936
Sesa Goa Limited & Ors vs State Of Maharashtra & Anr on 11 December, 2008
Ajoy Kr. Ghosh vs Smt. Kajal Ghosh And Anr. on 16 March, 1998
Nathmull Poddar vs Salil Kumar Chakraborty on 10 June, 1970
A.R. Antulay vs R.S. Nayak & Anr on 29 April, 1988

Loading...
User Queries
indian penal code 1860
406
criminal breach of trust
ipc 406
breach of trust
sec indian penal code
section 406 of ipc
"criminal breach of trust"
indian penal code doctypes: laws
section. 406
sec.406
"section 406"
all ipc sections
indian penal code, 1860 doctypes:laws
central government act
"imprisonment"
406 indian penal code
indian penal code 1860 doctypes:section
trust
all indian sections
[I.P.C.]
Central Government Act
Section 406 in The Indian Penal Code, 1860
406. Punishment for criminal breach of trust.-- Whoever commits criminal breach of trust shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.