Section 406, Punishment for criminal breach of trust
The Indian Penal Code,... Section 406 0
Section Background:

Playlists in this Section

Latest Uploaded Cases

bail cancellation, anticipatory bail, settlement, BNSS, CrPC, Delhi High Court,...
Dheeraj Tyagi Vs. State Of Nct Of...
Delhi High Court 22-Sep-2026
Anticipatory Bail, Land Fraud, Cheating, Forgery, Economic Offence, Section 420...
Atul Mehta and another Vs. State of...
Punjab & Haryana High Court 18-Sep-2026
Criminal revision, cheating, criminal breach of trust, IPC 420, IPC...
Sachin Jaiswal And Anr. Vs. State Of...
Calcutta High Court 15-Sep-2026
Calcutta High Court, Criminal Revisional Jurisdiction, Quashing FIR, Sections 420...
Sushobhan Sarkar & Ors. Vs. State of...
Calcutta High Court 02-Sep-2026
Dowry cruelty, CrPC 482, Section 498A IPC, Section 406 IPC,...
Rajesh Kumar And Anr. Vs. State And...
Delhi High Court 02-Sep-2026
Matrimonial dispute, 498A IPC, Dowry Prohibition Act, Quashing FIR, Gujarat...
Gaurangbhai Sureshbhai Kapariya (Husband) & Ors. Versus...
Gujarat High Court 01-Sep-2026
Supreme Court, criminal appeal, quashing proceedings, compromise, victim, informant, Section...
Anand Kumar Sanjay Lalwani Versus The State...
Supreme Court Of India 31-Aug-2026
Supreme Court, Criminal Appeal, FIR quashing, Section 156(3) Cr.PC, Res...
Pramod Kumar Shukla Vs. State Of Uttar...
Supreme Court Of India 19-Aug-2026
Criminal Revision; Negotiable Instruments Act; Section 138; Cheque Dishonour; Insufficient...
Kanak Kumari Vs. The State of Bihar...
Patna High Court 14-Aug-2026
Criminal breach of trust, cheating, IPC Sections 406, 420, civil...
G. Saminathan & Another Vs. The State,...
Supreme Court Of India 31-Jul-2026
FIR quash, cheating, criminal breach of trust, Section 482 Cr.P.C.,...
Harvinder Kaur and others Vs. State of...
Punjab & Haryana High Court 29-Jul-2026
Dowry death, Section 304B IPC, Section 498A IPC, cruelty, harassment,...
Ramesh & Others Vs. State of Haryana
Punjab & Haryana High Court 23-Jul-2026

Description

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu


💡 New Advocate? Don’t worry! Working without senior support today? Turn on Client Advisory to get instant legal strategies, practical angles, and precedent-backed options for your client.

Add research context Type to filter