fake community certificate
Case BriefsSupreme Court

In the case at hand, as the right to be heard was denied to the community certificate holder, the burden of proof to disprove the nature of the certificate, had not been discharged. Hence, the Supreme Court presumed the community certificate to be genuine.

Case BriefsHigh Courts

Patna High Court: Ahsanuddin Amanullah, J. dismissed the application, both on merits as well as on the ground of limitation.  The application