Oral admissions as to the contents of a document are not relevant unless and until the party proposing them shows that he is entitled to give secondary evidence of the contents of such document under the rules hereinafter contained, or unless the genuineness of a document produced is in question.
Thursday, 23, Apr, 2026
- एक या दो आपराधिक मामलों के आधार पर किसी को 'गुंडा' घोषित नहीं किया जा सकता, इलाहाबाद हाईकोर्ट का महत्वपूर्ण फैसला
- UCC में क्या-क्या बदलाव किए, जवाब दे सरकार; जमात-ए-उलेमा हिंद की याचिका पर हाईकोर्ट
- जैविक पिता नहीं होने पर बच्चे का भरण‑पोषण देना जरूरी नहीं...मेंटेनेंस मामले में सुप्रीम कोर्ट का अहम फैसला
- अब PM मोदी के भाषण पर भी कांग्रेस को आपत्ति, कांग्रेस MP ने सुप्रीम कोर्ट में दायर की याचिका
- हाईकोर्ट: सीबीएसई स्कूलों के लिए टीचर टेस्ट, पॉलिसी पर बहस पूरी; फैसला सुरक्षित
- 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
