In all civil proceedings the parties to the suit, and the husband or wife of any party to the suit, shall be competent witnesses. In criminal proceedings against any person, the husband or wife of such person, respectively, shall be a competent witness.
Friday, 22, May, 2026
- HC Orders Advocate enrolment for Law Researcher with Suspension Condition | Read Order
- Ganga Video Controversy | HC grants Bail after accused Tender Unconditional Apology to Hindu Community | Read Judgement
- Right to Life must Override Reproductive Choice in high-risk cases, HC refuses Termination of Minor Survivor’s 27-week Pregnancy | Read Judgement
- SC clarifies Bail Courts cannot pass Wide-Ranging administrative Directions on Trial Procedure | Read Judgement
- HC upholds Bengal’s Slaughter Guidelines ahead of Id-Uz-Zoha; says Cow sacrifice not essential Religious practice | Read Order
- Satirical outfit ‘Cockroach Janta Party’ files Trademark Applications after viral rise
- West Bengal government notifies list of 66 OBC classes following Calcutta High Court order
- Collegium recommends the names of six Additional Judges as Permanent Judges in the Bombay High Court
- CBI launches 'ABHAY'- AI-POWERED NOTICE VERIFICATION SYSTEM empowering citizens to verify CBI notices and defeat ‘Digital Arrest’ fraud
- CBI court sentences former Senior Branch Manager, Bank of India and a private person to seven years rigorous imprisonment in bank fraud case
- Advocates’ Association, Bengaluru, opposes move to establish High Court’s Circuit Bench at Mangaluru
- Former High Court Judge Biren Vaishnav sworn in as Lokayukta of Gujarat
- Keralam government appoints Advocate Mohammed Shah PA as Additional Advocate General in Kerala High Court
- Judge leads rescue of nearly 1000 bonded workers (Read here)
- HC Stays Relief allowing Judicial Staff to skip 3-Year Practice Rule for Civil Judge Exam
