1Oral admissions as to the contents of electronic records are not relevant, unless the genuineness of the electronic record produced is in question.
1. Ins. by Act 21 of 2000, s. 92 and the Second Schedule (w.e.f. 17-10-2000).
Wednesday, 22, Apr, 2026
- 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
- कैसे कह दें, कालाबाजारी रुक जाएगी? LPG संकट से जुड़ी जनहित याचिका पर हाईकोर्ट जज की अहम टिप्पणी
- I-PAC मामला: CM ने ED के रेड के बीच दखल देकर सिस्टम को खतरे में डाल दिया - सुप्रीम कोर्ट
- CM Beant Singh Assassination case: SC asks Centre to file Counter-Affidavit to convict Rajoana's plea for commutation of death sentence
- JOB POST: Associates at Kshetry & Co. [New Delhi & Kolkata; 20 Vacancies; Exp of 1 – 5 Years]: Apply Now!
- Call for Essays: Ramjas Political Review by Dept of Political Science, Ramjas College [Volume 3, Number 2, July-December’25]: Submit by April 25
- Justice Tejas Karia recuses himself from hearing contempt PIL against Arvind Kejriwal over circulation of Court hearing videos
- JOB POST: Assistant Legal Aid Defense Counsel, DLSA, Ranchi [Honorarium Rs. 20k – Rs. 45k]: Apply by April 22, 2026!
- पंजाब के बेअदबी कानून को हाई कोर्ट में चुनौती, एक धर्म विशेष के लिए कानून बनाने पर उठा सवाल
