☰
×
Section 352, Punishment for assault or criminal force otherwise than on grave provocation
The Indian Penal Code,... Section 352 0
Section Background:

Playlists in this Section

The Indian Penal Code, 1860

Latest Uploaded Cases

Criminal Appeal; Patna High Court; Section 325 IPC; Section 452...
Faujadar Yadav Vs. The State of Bihar
Patna High Court 28-Apr-2026
criminal law, procedure
Karunakaran Vs. The State Of Tamil Nadu
Madras High Court 20-Feb-2026
criminal law, procedure
NipunTirkey vs. The State of Jharkhand
Jharkhand High Court 19-Feb-2026
Sh. Surender Kumar Vs. State Nct Of...
Delhi High Court 12-Jan-2026
H. K. Halesh Vs. State Of Karnataka
Karnataka High Court 07-Jan-2026
Vikas Singh Chandra Vs. State Of Chhattisgarh
Chhattisgarh High Court 05-Jan-2026
Manoj Mishra Vs. State (Gnctd)
Delhi High Court 05-Jan-2026
Triloki Nath case, State of UP, criminal law
Triloki Nath and Ors. Vs. State of...
Supreme Court Of India 28-Oct-2005
criminal law, Bihar case, conviction appeal, Supreme Court India
Madan Singh Vs. State of Bihar
Supreme Court Of India 02-Apr-2004

Description