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K.M. Mathew And Ors. vs P.K. Thungon on 15 September, 1989
Dr. Mrs. Pratibha W/O Prabhakar ... vs State Of Maharashtra And Other on 27 September, 1994
Sanjay Kirloskar vs Badshah Hotel And Resorts on 27 April, 2001
Ramesh Chander vs The State on 24 March, 1965
Asutosh Das Gupta vs Purna Chandra Ghose And Anr. on 27 July, 1922

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[I.P.C.]
Central Government Act
Section 501 in The Indian Penal Code, 1860
501. Printing or engraving matter known to be defamatory.-- Whoever prints or engraves any matter, knowing or having good reason to believe that such matter is defamatory of any person, shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.