Whoever dishonestly or fraudulently signs, executes or becomes a party to any deed or instrument which purports to transfer or subject to any charge any property, or any interest therein, and which contains any false statement relating to the consideration for such transfer or charge, or relating to the person or persons for whose use or benefit it is really intended to operate, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.
Thursday, 14, May, 2026
- Murder conviction cannot stand solely on Shaky Evidence; SC relies on Hostile Witness Testimony to Acquit
- लॉ छात्रों के अटेंडेंस नियमों पर सुप्रीम कोर्ट करेगा सुनवाई, हाईकोर्ट के फैसले को दी चुनौती
- [EXCLUSIVE] LatestLaws.com's Monthly Digest (April,2026), Landmark Decisions Digest for you!
- ‘पूरी पीढ़ी को बर्बाद नहीं होने दे सकते’: अश्लील एप्स पर हाई कोर्ट ने Google-Apple को लगाई फटकार
- 'यह डर जीवनभर रहेगा साथ...' : हाई कोर्ट ने पिता को बच्चे से मिलने का अधिकार देते हुए ऐसा क्यों कहा?
- Internship Opportunity at Eka Legal LLP, Bhopal [Remote; 6 Months; Unpaid]: Apply Now!
- Call for Papers: International Journal of Legal Research (IJLR) [ISSN: 2349-8463; Volume 12 Issue 2]: Submit by June 10
- JOB POST: Advocates at Deepak Sasar & Associates, Pune [3 Positions; Freshers Can Apply; Salary Upto Rs. 50k]: Apply Now!
- SC Directs States to enforce Mandatory Tracking Devices and Panic Buttons in Public Transport
- निलंबन कोई सजा नहीं, हाईकोर्ट ने कर्मचारी की याचिका को किया खारिज
- Cyril Amarchand Mangaldas advised Blackstone backed Bagmane Developers on Pre-REIT Funding across multiple rounds
- 'Morality has to be kept Separate from Offence': HC grants Bail to Married Gym Trainer in Rape Case
- शादीशुदा और अलग धर्म मायने नहीं रखता; रेप केस में जिम ट्रेनर को हाई कोर्ट से राहत
- SC to examine whether Attendance Shortage can Disqualify Law Students from Exams
- Trial Court cannot deny Domestic Violence relief on Minor Inconsistencies in Dates, Absence of Assets Affidavit, rules HC
