Section 466, Forgery of record of Court or of public register, etc
The Indian Penal Code,... Section 466 0
Section Background:

Playlists in this Section

Latest Uploaded Cases

Supreme Court, criminal appeal, quashing proceedings, compromise, victim, informant, Section...
Anand Kumar Sanjay Lalwani Versus The State...
Supreme Court Of India 31-Aug-2026
Fake disability certificates, public recruitment fraud, Madras High Court, termination...
U.Sorimuthu vs. The Regional Director of Town...
Madras High Court 23-Jul-2026
land fraud, document return, exhibit correction, criminal case, sale deed,...
A.Radhakrishnan Vs. State Rep. by The Inspector...
Madras High Court 07-Apr-2026
bail, PMLA, money laundering, speedy trial, Article 21, economic offence,...
Vikas Bansal Vs. Directorate of Enforcement (ED)
Himachal Pradesh High Court 12-Mar-2026
Article 226, Writ of Certiorari, Compassionate Appointment, Forged Mark Sheet,...
R.Krishnakumar Vs. Engineer In Chief Wrd &...
Madras High Court 06-Mar-2026
criminal law, procedure
Madhav S/O Sangram Rajkundle Vs. The State...
Bombay High Court 18-Feb-2026
Arvind Rajta Vs. Directorate of Enforcement (ED)
Himachal Pradesh High Court 05-Jan-2026
civil dispute, contract law
Issac @ Kishor Vs. Ronald Cheriyan and...
Supreme Court Of India 23-Jan-2018
criminal law, UP case, conviction review, Supreme Court
State of U.P. Vs. Ranjit Singh
Supreme Court Of India 19-Feb-1999
property dispute, succession law, civil litigation, Supreme Court
Satbir Vs. Surat Singh and Ors.
Supreme Court Of India 12-Feb-1997

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