Whoever, knowing or having reason to believe that an offence has been committed, intentionally omits to give any information respecting that offence which he is legally bound to give, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both.
Wednesday, 20, May, 2026
- HC holds Husband suffered Mental Cruelty after Wife secretly conducted Daughter’s Marriage | Read Judgement
- S.138 NI Act | HC says Defect in Power Of Attorney complaint cannot be raised to challenge conviction at Revision Stage | Read Order
- Man accused of sharing Strategic Military information with Pakistani handlers gets Bail from HC | Read Judgement
- HC bars Transport Unions from proceeding with strike, directs State to convene Meeting
- HC says everyday matrimonial friction over Domestic Work cannot automatically amount to Mental Cruelty or Justify Divorce | Read judgement
- Multiple FIRs on same transaction not permissible, SC directs consolidated probe in Real Estate Case | Read Judgement
- Internship Opportunity at Soni IP Offices, Delhi [IP Law; Trademark Litigation; 2 Months; Offline]: Apply Now!
- SC Refuses to Revisit Stray Dog Directions, permits Euthanasia of Rabid Dogs to protect Public Safety
- No Defamation if Media Truthfully Reports a Criminal Case, Rules HC
- ‘Right to Protest Cannot Mean Public Inconvenience’: SC refuses Navi Mumbai Airport Renaming Plea
- हाईकोर्ट का बड़ा फैसला, जज भी करेंगे कार पूलिंग; कर्मचारियों को मिलेगी वर्क फ्रॉम होम सुविधा
- हाईकोर्ट का अहम फैसला: अपराध की गंभीरता से नहीं रुकेगी किशोर की जमानत
- State Level Patent Drafting Competition 2026 by Faculty of Law, GLS University [Hybrid; Aug 1; Cash Prizes of Rs. 47k]: Register by June 7
- CELPR World Environment Day Webinar by NLU Delhi [June 5; 11 Am]: Register Now!
- How can a Law Student with 0% Attendance seek Promotion to Next Semester, HC DB
