In order to corroborate the testimony of a witness, any former statement made by such witness relating to the same fact, at or about the time when the fact took place, or before any authority legally competent to investigate the fact, may be proved.
Wednesday, 20, May, 2026
- जेल में हैं तो क्या हुआ, कैदी से नहीं छीना जा सकता है शिक्षा का अधिकार'; हाई कोर्ट का बड़ा आदेश
- JOB POST: Associates / Senior Associates, Fox Mandal, Chennai [Corporate]: Apply Now!
- JOB POST: Registrar, Appellate Tribunal under Smugglers and Foreign Exchange Manipulators, New Delhi: Apply by May 30, 2026
- हाईकोर्ट ने अवैध कब्जा हटाने की अर्जी को निस्तारित करने का दिया आदेश
- JOB POST: Senior Associate & Principal Associate at Pant & Co, Mumbai [Offline]: Apply Now!
- सरकारी कर्मचारियों को प्रमोशन मांगने का कोई अधिकार नहीं; सुप्रीम कोर्ट ने सुनाया बड़ा फैसला
- शादी रोकने को फर्जी तरीके से बदला मेरा जन्म प्रमाणपत्र, मोनालिसा की हाईकोर्ट में याचिका
- SC Collegium approves proposals for appointment of 9 Judicial Officers & 10 Advocates as Judges in the Madras High Court
- सुप्रीम कोर्ट कॉलेजियम ने मद्रास उच्च न्यायालय में न्यायाधीश के रूप में 9 न्यायिक अधिकारियों और 10 अधिवक्ताओं की नियुक्ति के प्रस्तावों को मंजूरी दी
- "नौ वर्षों में मात्र 6 लाख रुपये — यह न्याय का उपहास है": इलाहाबाद उच्च न्यायालय ने एसिड अटैक पीड़िता के पुनर्वास में विफलता पर UP के शीर्ष अधिकारियों को तलब किया
- "Rs. 6 Lakh Over Nine Years Is a Mockery of Justice": Allahabad HC Summons UP's Top Officials Over Failure to Rehabilitate Acid Attack Survivor
- HC holds Husband suffered Mental Cruelty after Wife secretly conducted Daughter’s Marriage | Read Judgement
- S.138 NI Act | HC says Defect in Power Of Attorney complaint cannot be raised to challenge conviction at Revision Stage | Read Order
- Man accused of sharing Strategic Military information with Pakistani handlers gets Bail from HC | Read Judgement
- HC bars Transport Unions from proceeding with strike, directs State to convene Meeting
