Legal Evidence Archives

Newspaper report is a hearsay evidence and requires corroboration; Allahabad High Court upholds dismissal of complaint against Yogi Adityanath

Allahabad High Court: In a petition under Article 227 of the Constitution of India to set aside the judgements passed

Karnataka High Court: John Michael Cunha J., allowed the appeal and set aside the impugned judgment. The case involves default under Section

Rajasthan High Court: Sanjeev Prakash Sharma, J. dismissed a petition filed by a man who assailed the lower court’s order rejecting an