Whoever removes, destroys, defaces or adds to any property mark, intending or knowing it to be likely that he may thereby cause injury to any person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
Friday, 01, May, 2026
- JOB POST: Legal Manager at NxtWave, Hyderabad [5-8 PQE; Offline]: Apply Now!
- JOB POST: Associates at Lex Bellator, Delhi [Salary of Rs. 25-30K; 1-3 PQE; Offline]: Apply Now!
- हाईकोर्ट का बड़ा फैसला! एक अधिकारी को दोहरी कुर्सी से हटाया, ट्रांसपोर्ट विभाग में हड़कंप
- CfP: National Seminar by Durgapur Institute of Legal Studies, Durgapur [May 21-22; Hybrid]: Submit Abstract by May 16!
- Internship Opportunity at Shivjyothi & Associates, Berhampur, Odisha [2 Positions; June]: Apply Now!
- Internship Opportunity at A & S Associates – Law office of Savitha G, Chennai [May & June]: Apply Now!
- 'रिश्वत लेना ही नहीं, मांगना भी पाप', FIR रद्द करवाने हाईकोर्ट पहुंचे डॉक्टर को जज साहब ने सुनाया
- भारती सिंह और शेखर सुमन को हाईकोर्ट से मिली बड़ी राहत, रद्द हुई FIR; धर्म पर टिप्पणी से जुड़ा है मामला
- आरोपी को पकड़ने के नाम पर परिजनों को परेशान करना गैरकानूनी, हाईकोर्ट की पुलिस को चेतावनी
- 'गद्दार' लिखे जाने पर भड़के हरभजन सिंह, हाईकोर्ट में उठाए सवाल, पंजाब सरकार को घेरा
- Not all Payments to Public Servant are Bribe, Link to Official Favour a must, Rules HC
- Travel Itinerary must for Release of Passport of Accused, Rules SC
- Justice Anupinder Singh Grewal takes over as NCLT President
- Time Bar can't be cited to Reject Medical Insurance Claims, Rules HC
- No one claim Two Caste identities simultaneously, Rules HC DB
