Whoever, not belonging to a certain class of public servants, wears any garb or carries any token resembling any garb or token used by that class of public servants, with the intention that it may be believed, or with the knowledge that it is likely to be believed, that he belongs to that class of public servants, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five thousand rupees, or with both.
Tuesday, 12, May, 2026
- Blocking entire channel over 26 videos not justified, HC restores ‘4PM’
- HC permits release of Gangster-Themed film, Orders ‘Lawrence Of Punjab’ title to be changed
- S. 138 NI Act | Vicarious Liability cannot be imposed on Non-Signatory Joint Account Holder says HC
- HC raises serious questions over overnight Demolition of Historic Ambedkar Printing Press
- SC clarifies scope of FIR admissions in Judgment under Order XII Rule 6 CPC | Read Order
- SC says Caste abuse inside house Does not attract SC/ST Act as "Public View" Requirement not fulfilled | Read Judgement
- Personality Rights: Boat's Aman Gupta gets Protection order for his Personality Rights from Delhi HC
- West Bengal Elections: SC asks Mamata Banerjee and other to file fresh applications regarding their claims against SIR of electoral rolls
- हाईकोर्ट ने कहा- तारीख पे तारीख के लिए जज नहीं, बल्कि पुलिस और सरकार जिम्मेदार
- HC clarifies: Constitutional Protection against Double Jeopardy cannot be defeated by Delay
- दुष्कर्म के आरोपी कनाडाई नागरिक को सुप्रीम कोर्ट से मिली बड़ी राहत, मंजूर की अग्रिम जमानत
- लॉरेंस ऑफ पंजाब' को हाई कोर्ट से मिली राहत, रिलीज का रास्ता हुआ साफ, लेकिन मेकर्स को करना होगा ये बदलाव
- 'Gherao' of judicial officers in West Bengal: SC asks NIA to complete probe within two months
- पूर्व मंत्री सेंथिल बालाजी को झटका, सुप्रीम कोर्ट का CBI जांच पर रोक से इनकार
- बलिदानी अग्निवीरों के परिवारों को नियमित सैनिकों जैसी पेंशन नहीं, केंद्र ने अदालत को बताया कारण
