Whenever any statement relevant under Section 32 or 33 is proved, all matters may be proved either in order to contradict or to corroborate, or in order to impeach or confirm the credit of the person by whom it was made, which might have been proved if that person had been called as a witness and had denied upon cross-examination the truth of the matter suggested.
Sunday, 03, May, 2026
- 1935 के एक्ट के आधार पर केंद्र का मालिकाना हक नहीं', हाई कोर्ट ने 220 एकड़ जमीन पर सरकारी दावा किया खारिज
- ट्रैफिक जाम से राहत कब? हाईकोर्ट ने अधिकारियों को दिया कड़ा निर्देश
- Internship Opportunity at Shivjyothi & Associates, Berhampur, Odisha [2 Positions; June]: Apply Now!
- Internship Opportunity at Lawxford (OPC) Pvt Ltd, Lucknow [On-site]: Apply Now!
- 2-Week Online Legal Research & Writing Internship by The Lawscape [May 2026; May 17 – 31]: Apply Now!
- HC expounds: RTI Act cannot be used to disclose ITR of the husband in matrimonial disputes, terms it 'personal information'
- 'जज साहब बिल्ला नं. 786 चाहिए', कोर्ट पहुंचा कुली, लेकिन रेलवे से हारी कानूनी जंग
- सार्वजनिक जमीन पर नमाज नहीं, हाईकोर्ट की सख्त टिप्पणी
- Call for Papers: Avantika Public Policy and Law Review [Volume I, Issue II]: Submit by June 15
- HC raps Banks: Banks cannot arbitrarily freeze accounts, they are not investigative agency
- CJI Surya Kant on Tech: Integrating technology into judicial processes dismantles geographical barriers to help litigants
- SC on TMC's Plea on Bengal Elections Counting: Election Commission can choose counting personnel
- चुनाव आयोग को नियुक्ति के पूरे अधिकार, नए आदेश की जरूरत नहीं'; टीएमसी को सुप्रीम कोर्ट से झटका
- देहरादून के बिल्डर पुनीत अग्रवाल पर चौतरफा शिकंजा, गुंडा एक्ट कार्रवाई जारी; हाईकोर्ट ने दिए सख्त निर्देश
- हाईकोर्ट में आया अनोखा मामला: सगी बहनों ने जताई पतियों को बदलने की इच्छा, पूरा मामला जानकर रह जाएंगे हैरान
