When a presiding Judge or Magistrate has recorded the evidence of a witness, he shall also record such remarks (if any) as he thinks material respecting the demeanour of such witness whilst under examination.
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
