Section 199, False statement made in declaration which is by law receivable as evidence
The Indian Penal Code,... Section 199 0
Section Background:

Playlists in this Section

Latest Uploaded Cases

Shekhar Jagtap, Writ Petition, FIR quashing, Bombay High Court, Criminal...
Sanjay Pandey Vs. State of Maharashtra
Bombay High Court 20-May-2026
criminal procedure, special court jurisdiction, prosecution law, Supreme Court India
S.R. Ramaraj Vs. Special Court, Bombay
Supreme Court Of India 19-Aug-2003

Description