The provisions of this Chapter shall be without prejudice to the power of the Court to issue, under section 319, a commission for the examination, as a witness, of any person confined or detained in a prison; and the provisions of Part B of Chapter XXV shall apply in relation to the examination on commission of any such person in the prison as they apply in relation to the examination on commission of any other person.
Thursday, 23, Apr, 2026
- Denial of Child Care leave defeats Child’s right to maternal care, rules HC
- Schools & Colleges under Drug Siege | SC flags concern 'Peddlers actively using Students as Drug Sellers inside Campuses'
- Higher Qualification vs Minimum Experience Requirement, SC Explains
- Facts can't be Disputed in Second Appeal, Rules SC
- No case of Cheating madeout on Cash Transactions without Documentary Evidence, Rules HC
- Pending Arbitrations do Not End with Death of a Party, Rules SC
- Temple control debate Intensifies, Centre says Govt not interested
- Panel told evidence against Justice Varma strong enough to sustain removal charges
- UP में बेवजह मदरसों की जांच पर इलाहाबाद हाई कोर्ट सख्त, योगी सरकार और ATS को किया तलब
- हाईकोर्ट में बीजेपी विधायक की पेशी, बिना शर्त माफी के बाद भी राहत नहीं, 14 मई को फिर हाजिर होंगे संजय पाठक
- Judge Extortion case: Accused advocate granted bail in alleged Rs 1.5 Cr extortion attempt on a Sessions Judge, know Court's reasoning here
- Punjab Judge House Theft case: Police files cancellation report for dropping charges against Civil Judge for committing theft at deceased Session Judge's House
- International Journal of Justice By: LatestLaws.com and IDRC - Issue 3 Vol-3 | April 2026 is now Out! Read Here!
- [Breaking] SC raps CM Mamata Banerjee: CM used the entire system to put democracy in jeopardy
- LPG Cylinder Shortage: HC refuses to entertain PIL to pass 'futile' directions to Centre, asks Petitioner to approach Government
