Section 418, Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect

The Indian Penal Code,... Section 418 0

Section Background:

Playlists in this Section

The Indian Penal Code, 1860

Latest Uploaded Cases

Criminal revision; Quashing FIR; Cheating; Criminal breach of trust; IPC...

Amrapali Bose & Anr. Vs. Subra Ghosh

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

Criminal proceedings, Quashment, Cheating, Criminal breach of trust, Forgery, IPC,...

Rajendra Ramesh chandra Chaturvedi Nee Rajendra Chaturvedi...

Calcutta High Court 10-Jun-2026

Quashing FIR, Test of Sameness, Nagaland State Lotteries, Forgery, Criminal...

Atul Bokriya and 5 ors vs. State...

Gauhati High Court 02-Mar-2026

constitutional law, administrative law

Shri Gopal Krishan Gour & Anr. vs....

Meghalaya High Court 21-Feb-2026

Chandrababu Naidu case, Andhra Pradesh, criminal law

Nara Chandrababu Naidu Vs. The State of...

Supreme Court Of India 16-Jan-2024

enforcement directorate, PMLA, personal liberty

Sanjay Raghunath Agarwal Vs. The Directorate of...

Supreme Court Of India 20-Apr-2023

financial services, debt recovery, contract enforcement

K. Sltaram & Anr. Vs. Cfl Capital...

Supreme Court Of India 21-Mar-2017

criminal procedure, jurisdiction law, UP case, Supreme Court

Om Hemrajani Vs. State of U.P. and...

Supreme Court Of India 25-Nov-2004

trademark law, commercial dispute, pharmaceutical regulation, Supreme Court India

M/S Zandu Pharmaceutical Works Ltd. and Ors....

Supreme Court Of India 01-Nov-2004

criminal law, administrative dispute, Bihar case, Supreme Court

Hridaya Rangan Pd. Verma and Ors. Vs....

Supreme Court Of India 31-Mar-2000

service law, administrative review

Union of India and Ors. Vs. Sh....

Supreme Court Of India 18-Jan-1994