Whoever administers to or causes to be taken by any person any poison or any stupefying, intoxicating or unwholesome drug, or other thing with intent to cause hurt to such person, or with intent to commit or to facilitate the commission of an offence or knowing it to be likely that he will thereby cause hurt, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
Wednesday, 22, Apr, 2026
- आदेश मान लिए तो कोर्ट कैसे आ रहे याचिकाकर्ता, हाई कोर्ट में जज ने अधिकारियों को फटकारा
- क्या अब तुरंत मिल सकती है दूसरी मेटरनिटी लीव? जानें कोर्ट का फैसला
- Law Commission of India Voluntary Internship Scheme 2026, New Delhi [4–8 Weeks; Certificate; No Stipend]: Apply Now!
- JOB POST: Associate at Mandla & Singh Law Chambers, Delhi [2+ PQE; Offline]: Apply Now!
- JOB POST: Lawyers at Aerie Law, Delhi [Corporate; 0-2 PQE; Offline]: Apply Now!
- JOB POST: Associate at The Chamber of Mr Yashraj Singh Bundela, Delhi [Offline]: Apply Now!
- अब नहीं होगा भेदभाव! संविदा कर्मियों के पक्ष में हाई कोर्ट का बड़ा फैसला, वेतन और लाभ पर लगी मुहर
- डॉक्टरों को गिफ्ट देकर महंगी दवाएं बेचने से कंपनियों को रोकने पर हो रहा विचार, केंद्र ने सुप्रीम कोर्ट को दी जानकारी
- नाबालिग को वयस्क कैदियों के साथ रखना पड़ा भारी, सुप्रीम कोर्ट की फटकार के बाद 5 लाख मुआवजा देगी यूपी सरकार
- 'हमारे साथ लुका-छिपी मत खेलो', मुस्लिम धर्मगुरु पर हमले के मामले में सुप्रीम कोर्ट की यूपी पुलिस को फटकार
- Supreme Court warns Bar Associations that defying 30% Women's Quota will cost them Suspension
- Once a Decree is Passed, Execution Court can't Modify it's terms, Rules SC
- Right of Regularisation of Employment can't be Defeated by short Breaks in Ad-hoc Service, Rules SC
- Bar Council of Delhi Elections 2026: Bar Council bans entry of Eliminated Candidates and Representatives in the counting area of Delhi HC
- ‘Award is not a Decree of Civil Court’: Case Summary of Apex Court’s Sundaram Finance decision on Execution of Awards
