भारतीय दंड संहिता की धारा 171ङ के अनुसार, जो कोई रिश्वत का अपराध करेगा, वह दोनों में से किसी भांत के कारावास से, जिसकी अवधि एक वर्ष तक की हो सकेगी, या जुर्माने से, या दोनों से, दण्डित किया जाएगा :
परंतु सत्कार के रूप में रिश्वत केवल जुर्माने से ही दण्डित की जाएगी ।
स्पष्टीकरण--सत्कार से रिश्वत का वह रूप अभिप्रेत है जो परितोषण, खाद्य, पेय, मनोरंजन या रसद के रूप में है ।
Wednesday, 22, Apr, 2026
- 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
- Bar Council of Delhi Election 2026 Scandal: Bar Council issues Show cause notice to Adv. Vishnu Sharma for alleged involvement in vote forgery
- Ministry of Women and Child Development Internship 2026, New Delhi [4–12 Weeks; 20 Interns; Stipend of Rs. 20,000]
- One Day National Workshop on Intellectual Property and Sports, 2026 by NLUJ-CIPS [Virtual; April 26]: Register by April 25
- JOB POST: Research Scholars at Judicial Academy, Jharkhand [Salary of Rs. 50k; Contractual; 1 Year; 2 Vacancies]: Apply Now!
- HC to Govt & Police: Waiting for a Judge to be attacked before acting is not an option, mandates Fresh Meeting within a Week
- SC allows Chhattisgarh Court employee to sit LL.B. 3rd Year Exams, says losing academic year over Permission Dispute would cause "Disproportionate Harm"
- हिमाचल प्रदेश: टैक्सी से मायके न ले जाने पर रूठी पत्नी, तीन साल में टूटा विवाह; अब पति को कोर्ट से मिला न्याय
- Bar Council of Delhi Elections 2026: Election Committee declines request for re-polling, terms Election process soul of Democratic Institution
- Presumption of legitimacy cannot be lightly disturbed says HC on DNA tests to prove Adultery
- पवन खेड़ा की ओर से अभिषेक मनु सिंघवी ने दी ऐसी दलील, हाईकोर्ट के जज साहब ने हिमंत सरकार को लगा दी फटकार
