Delhi Court acquits Arvind Kejriwal, Manish Sisodia and Yogender Yadav in a 2013 defamation case filed by former MLA of Shahdara constituency
Quality and relevancy; and not quantity of evidence, is what determines the fate of a case.
electronic evidence
The decision in Arjun Panditrao: Admissibility of electronic evidence in India continues to face hurdles
by Dhruva Gandhi† and Nikita Garg††
Impossibility Exception to the Section 65-B(4) Electronic Evidence Certificate
by Hasit B. Seth †
Cite as: 2021 SCC OnLine Blog Exp 42
Bom HC | Father rapes minor daughter, but conviction under S. 376(2) (i) IPC set aside. Why? Read Court’s opinion in light of S. 164 CrPC || Detailed Report
Bombay High Court: The Division Bench of Prasanna B. Varale and S.M. Modak, JJ., while addressing the present matter expressed that: “…relationship
Changing Facades of Law on Admissibility of Electronic Evidence
by Vikas Upadhyay* & Prakash Upadhyay **
SC clarifies law on admissibility of electronic evidence without certificate under Section 65B of Evidence Act, 1872
Supreme Court: In a reference dealing with the interpretation of Section 65B of the Evidence Act, 1872 that deals with admissibility of
SC | Contents of pen drive/memory card amount to documentary evidence
Supreme Court: A Division Bench comprising of AM Khanwilkar and Dinesh Maheshwari, JJ. has held that the contents of a memory card
Cal HC | Cyber crimes on the rise | Directions issued to train and familiarise members of police force in regard to “electronic evidence”
Calcutta High Court: A Division Bench comprising of Manojit Mandal and Joymalya Bagchi, JJ., in the wake of rising cyber crimes in
Objection to mode or method of electronic proof cannot be entertained at appellate stage
Supreme Court: In the case where the reliability of the Call Detail Records (CDRs) produced as proof was questioned for not complying
Ruling of Navjot Sandhu case to the extent of admissibility of electronic evidence as secondary evidence, overruled
Supreme Court: Deciding the admissibility of the secondary evidence pertaining to electronic evidence, the 3-judge bench of R.M. Lodha, CJ and Kurian