Indian Evidence Act,1872 (PDF File)
- Indian Evidence Act Chapter 1. Preliminary
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Indian Evidence Act Chapter 2. Of the relevancy of facts
- Indian Evidence Act Section 6. Relevancy of facts forming part of same transaction
- Indian Evidence Act Section 7. Facts which are occasion, cause or effect of facts in issue
- Indian Evidence Act Section 8. Motive preparation and previous or subsequent conduct
- Indian Evidence Act Section 9. Facts necessary to explain or introduce relevant facts
- Indian Evidence Act Section 10. Things said or done by conspirator in reference to common design
- Indian Evidence Act Section 11. When Facts not otherwise relevant become relevant
- Indian Evidence Act Section 12. In suits for damages, facts tending to enable Court to determine amount are relevant
- Indian Evidence Act Section 13. Facts relevant when right or custom is in question
- Indian Evidence Act Section 14. Facts showing existence of state of mind or of body or bodily feeling
- Indian Evidence Act Section 15. Facts bearing on question whether act was accidental or intentional
- Indian Evidence Act Section 16. Existence of course of business when relevant
- Indian Evidence Act Section 17. Admission defined
- Indian Evidence Act Section 18. Admission by party to proceeding or his agent
- Indian Evidence Act Section 19. Admissions by persons whose position must be proved as against party to suit-
- Indian Evidence Act Section 20. Admission by persons expressly referred to by party to suit
- Indian Evidence Act Section 21. Proof of admission against persons making them, and by or on their behalf –
- Indian Evidence Act Section 22. When oral admission as to contents of documents are relevant
- Indian Evidence Act Section 22A.When oral admissions as to contents of electronic records are relevant
- Indian Evidence Act Section 23. Admission in Civil cases, when relevant
- Indian Evidence Act Section 24. Confession by inducement, threat or promise when irrelevant in criminal proceeding
- Indian Evidence Act Section 25. Confession to police officer not to be proved
- Indian Evidence Act Section 26. Confession by accused while in custody of police not to be proved against him
- Indian Evidence Act Section 27. How much of information received from accused may be proved
- Indian Evidence Act Section 28. Confession made after removal of impression caused by inducement, threat or promise, relevant
- Indian Evidence Act Section 29. Confession otherwise relevant not to become irrelevant because of promise of secretary etc
- Indian Evidence Act Section 30. Consideration of proved confession affecting person making it and others jointly under trail for same offence
- Indian Evidence Act Section 31. Admissions not conclusive proof but may stop
- Indian Evidence Act Section 32. Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
- Indian Evidence Act Section 33. Relevancy of certain evidence for proving, in subsequent proceeding, the truth of facts therein stated
- Indian Evidence Act Section 34. Entries in books of account including those maintained in an electronic form] when relevant
- Indian Evidence Act Section 35. Relevancy of entry in public record or an electronic record made in performance of duty
- Indian Evidence Act Section 36. Relevancy of statements in maps, charts and plans
- Indian Evidence Act Section 37. Relevancy of statement as to fact of public nature contained in certain Acts or notifications
- Indian Evidence Act Section 38. Relevancy of statements as to any law contained in law books
- Indian Evidence Act Section 39. What evidence to be given when statement forms part of a conversation, document, electronic record, book or series of letters or papers
- Indian Evidence Act Section 40. Previous judgments relevant to bar a second suit or trail
- Indian Evidence Act Section 41. Relevancy of certain judgments in probate etc., jurisdiction
- Indian Evidence Act Section 42. Relevancy and effect of judgment, order or decrees, other than those mentioned in Section 41
- Indian Evidence Act Section 43. Judgment etc., other than those mentioned in Section 40 to 42 when relevant
- Indian Evidence Act Section 44. Fraud or collusion in obtaining judgment, or incompetence of Court may be proved
- Indian Evidence Act Section 45. Opinions of experts
- Indian Evidence Act Section 45A. Opinion of Examiner of Electronic Evidence
- Indian Evidence Act Section 46. Facts bearing upon opinions of experts
- Indian Evidence Act Section 47. Opinions as to handwriting, when relevant
- Indian Evidence Act Section 47A. Opinion as to digital signature when relevant
- Indian Evidence Act Section 48. Opinion as to existence of right or custom when relevant
- Indian Evidence Act Section 49. Opinion as to usage’s, tenants, etc., when relevant
- Indian Evidence Act Section 5. Evidence may be given of facts in issue and relevant facts
- Indian Evidence Act Section 50. Opinion on relationship, when relevant
- Indian Evidence Act Section 51. Grounds of opinion when relevant
- Indian Evidence Act Section 52. In civil cases character to prove conduct imputed irrelevant –
- Indian Evidence Act Section 53. In criminal cases, previous good character relevant
- Indian Evidence Act Section 53A. Evidence of character or previous sexual experience not relevant in certain cases-
- Indian Evidence Act Section 54. Previous bad character not relevant except in reply
- Indian Evidence Act Section 55. Character as affecting damages
- Indian Evidence Act Chapter 3. Facts which need not be proved
- Indian Evidence Act Chapter 4. Of oral evidence
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Indian Evidence Act Chapter 5. Of documentary evidence
- Indian Evidence Act Section 61. Proof of contents of documents
- Indian Evidence Act Section 62. Primary evidence
- Indian Evidence Act Section 63. Secondary Evidence
- Indian Evidence Act Section 64. Proof of documents by primary evidence
- Indian Evidence Act Section 65. Cases in which secondary evidence relating to documents may be given
- Indian Evidence Act Section 65A. Special provisions as to evidence relating to electronic record
- Indian Evidence Act Section 65B. Admissibility of electronic records
- Indian Evidence Act Section 66. Rules as to notice to produce
- Indian Evidence Act Section 67. Proof of signature and handwriting of person alleged to have signed or written document produced
- Indian Evidence Act Section 67A. Proof as to digital signature
- Indian Evidence Act Section 68. Proof of execution of document required by law to be attested
- Indian Evidence Act Section 69. Proof where no attesting witness found
- Indian Evidence Act Section 70. Admission of execution by party to attested document
- Indian Evidence Act Section 71. Proof when attesting witness denies the execution –
- Indian Evidence Act Section 72. Proof of document not required by law to be attested
- Indian Evidence Act Section 73. Comparison of signature, writing or seal with others admitted or proved
- Indian Evidence Act Section 73A. Proof as to verification of digital signature
- Indian Evidence Act Section 74. Public documents
- Indian Evidence Act Section 75. Private documents
- Indian Evidence Act Section 76. Certified copies of Public Documents
- Indian Evidence Act Section 77. Proof of documents by production of certified copies
- Indian Evidence Act Section 78. Proof of other official documents
- Indian Evidence Act Section 79. Presumption as to genuineness of certified copies
- Indian Evidence Act Section 80. Presumption as to documents produced as records of evidence
- Indian Evidence Act Section 81. Presumption as to Gazettes, newspapers, private Acts of Parliament and other documents
- Indian Evidence Act Section 81A. Presumption as to Gazettes in electronic forms –
- Indian Evidence Act Section 82. Presumption as to document admissible in England without proof of seal or signature –
- Indian Evidence Act Section 83. Presumption as to Maps or Plans made by authority of Government
- Indian Evidence Act Section 84. Presumption as to collections of laws and reports of decisions
- Indian Evidence Act Section 85. Presumption as to powers of attorney
- Indian Evidence Act Section 85A. Presumption as to electronic agreements –
- Indian Evidence Act Section 85B. Presumption as to electronic records and digital signatures
- Indian Evidence Act Section 85C. Presumption as to [Electronic Signature Certificates]
- Indian Evidence Act Section 86. Presumption as to certified copies of foreign judicial records
- Indian Evidence Act Section 87. Presumption as to Books, Maps and Charts
- Indian Evidence Act Section 88. Presumption as to Telegraphic Messages –
- Indian Evidence Act Section 88A. Presumption as to electronic messages
- Indian Evidence Act Section 89. Presumption as to due execution etc., of documents not produced
- Indian Evidence Act Section 90. Presumption as to documents thirty years old
- Indian Evidence Act Section 90A. Presumption as to electronic records five years old
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Indian Evidence Act Chapter 6. Of the exclusion of oral by documentary evidence
- Indian Evidence Act Section 91. Evidence of terms of contracts, grant and other dispositions of property reduced to form of documents
- Indian Evidence Act Section 92. Exclusion of evidence of oral agreement
- Indian Evidence Act Section 93. Exclusion of evidence to explain or amend ambiguous document
- Indian Evidence Act Section 94. Exclusion of evidence against application of document of existing facts
- Indian Evidence Act Section 95. Evidence as to document unmeaning in reference to existing facts
- Indian Evidence Act Section 96. Evidence as to application of languages which can apply to one only of several persons
- Indian Evidence Act Section 97. Evidence as to application of language to one of two sets of facts to neither of which the whole correctly applies
- Indian Evidence Act Section 98. Evidence as to meaning of illegible characters, etc.
- Indian Evidence Act Section 99. Who may give evidence of agreement varying term of document
- Indian Evidence Act Section 100. Saving of provisions of India Succession Act relating to Wills
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Indian Evidence Act Chapter 7. Of the burden of proof
- Indian Evidence Act Section 101. Burden of Proof
- Indian Evidence Act Section 102. On whom burden of proof lies
- Indian Evidence Act Section 103. Burden of proof as to particular fact
- Indian Evidence Act Section 104. Burden of proving fact to be proved to make evidence admissible –
- Indian Evidence Act Section 105. Burden of proving that case of accused comes within exceptions
- Indian Evidence Act Section 106. Burden of proving fact specially within knowledge
- Indian Evidence Act Section 107. Burden of proving death of person known to have been alive within thirty years
- Indian Evidence Act Section 108. Burden of proving that person is alive who has not been heard of for seven years
- Indian Evidence Act Section 109. Burden of proof as to relationship in the case of partners, landlord and tenant, principal and agent
- Indian Evidence Act Section 110. Burden of proof as to ownership
- Indian Evidence Act Section 111. Proof of good faith in transactions where one party is in relation of active confidence. –
- Indian Evidence Act Section 111A. Presumption as to certain offences
- Indian Evidence Act Section 112. Birth during marriage, conclusive proof of legitimacy
- Indian Evidence Act Section 113. Proof of cession of territory
- Indian Evidence Act Section 113A. Presumption as to abatement of suicide by a married women
- Indian Evidence Act Section 113B. Presumption as to dowry death
- Indian Evidence Act Section 114. Court may presume existence of certain facts
- Indian Evidence Act Section 114A Presumption as to absence of consent in certain prosecutions for rape
- Indian Evidence Act Chapter 8. Estoppel
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Indian Evidence Act Chapter 9. Of witnesses
- Indian Evidence Act Section 118. Who may testify
- Indian Evidence Act Section 119. Witness unable to communicate verbally
- Indian Evidence Act Section 120. Parties to civil suit, and their wives or husbands. Husband or wife of person under criminal trial
- Indian Evidence Act Section 121. Judges and Magistrates
- Indian Evidence Act Section 122. Communications during marriage
- Indian Evidence Act Section 123. Evidence as to affairs of State
- Indian Evidence Act Section 124. Official communications
- Indian Evidence Act Section 125. Information as to commission of offences
- Indian Evidence Act Section 126. Professional communications
- Indian Evidence Act Section 127. Section 126 to apply to interpreters etc.
- Indian Evidence Act Section 128. Privilege not waived by volunteering evidence
- Indian Evidence Act Section 129. Confidential communication with Legal Advisers
- Indian Evidence Act Section 130. Production of title-deeds of witness, not a party
- Indian Evidence Act Section 131. Production of documents or electronic records which another person, having possession, could refuse to produce
- Indian Evidence Act Section 132. Witness not excused from answering on ground that answer will criminate
- Indian Evidence Act Section 133. Accomplice
- Indian Evidence Act Section 134. Number of witness
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Indian Evidence Act Chapter 10. Of the examination of witnesses
- Indian Evidence Act Section 135. Order of production and examination of witness
- Indian Evidence Act Section 136. Judge to decide as to admissibility of evidence
- Indian Evidence Act Section 137. Examination-in-chief
- Indian Evidence Act Section 138. Order of examinations
- Indian Evidence Act Section 139. Cross-examination of person called to produce a document
- Indian Evidence Act Section 140. Witness to character
- Indian Evidence Act Section 141. Leading questions
- Indian Evidence Act Section 142. When they must not be asked
- Indian Evidence Act Section 143. When they must be asked
- Indian Evidence Act Section 144. Evidence as to matters in writing
- Indian Evidence Act Section 145. Cross-examination as to previous statements in writing
- Indian Evidence Act Section 146. Questions lawful in cross-examination
- Indian Evidence Act Section 147. When witness to be compelled to answer
- Indian Evidence Act Section 148. Court to decide when question shall be asked and when witness compelled to answer
- Indian Evidence Act Section 149. Question not to be asked without reasonable grounds
- Indian Evidence Act Section 150. Procedure of Court in case of question being asked without reasonable grounds
- Indian Evidence Act Section 151. Indecent and scandalous questions
- Indian Evidence Act Section 152. Question intended to insult or annoy
- Indian Evidence Act Section 153. Exclusion of evidence to contradict answer to questions testing veracity
- Indian Evidence Act Section 154. Question by party of his own witness
- Indian Evidence Act Section 155. Impeaching credit of witness
- Indian Evidence Act Section 156. Questions tending to corroborate evidence of relevant fact, admissible
- Indian Evidence Act Section 157. Former statements of witness may be proved to corroborate later testimony as to same fact
- Indian Evidence Act Section 158. What matters may be proved in connection with proved statement relevant under Section 32 or 33
- Indian Evidence Act Section 159. Refreshing memory
- Indian Evidence Act Section 160. Testimony to facts stated in document mentioned in Section 159
- Indian Evidence Act Section 161. Right of adverse party as to writing used to refresh memory
- Indian Evidence Act Section 162. Production of document
- Indian Evidence Act Section 163. Giving, as evidence, of document called for and produced on notice
- Indian Evidence Act Section 164. Using, as evidence, of document, production of which was refused on notice
- Indian Evidence Act Section 165. Judge’s power to put questions or order production
- Indian Evidence Act Section 166. Power of jury or assessors to put questions
- Indian Evidence Act Chapter 11. Of improper admission and rejection of evidence
- The Schedule