Zee Entertainment Enterprises Ltd Vs Saregama India Ltd
.... d; b. Letter dated 14th September, 1994 issued by M/s Lakshmi Video Studio Private Limited to M/s Prasad Fim Laboratories Private Limited; c. Letter dated 10th December, 1986 issued by K. P. K. Movies to M/s Bombay Film Laboratories Private Limited; d. Power of Attorney dated 2nd ...
Delhi High Court
Hiralal Babulal Soni Vs State Of Maharashtra & Ors
.... d bars through Nandlal Soni (Accused No. 3) was easily accessible and workable.” RECEIPT OF STOLEN PROPERTY BY APPELLANT/ACCUSED NO. 3 23. For proving the charge under Section 411 IPC against the appellant/accused no. 3, the prosecution relied on Section 106 of the Evidence Act to say ...
Supreme Court Of India
Ashok Jatia Vs Central Bureau Of Investigation
.... dmission of a document in evidence does not amount to its proof. Therefore, it is the obligation of the court to decide the question of admissibility of a document in secondary evidence before making endorsement thereon. 18. In the case at hand, the learned Family Judge has really not disc ...
Delhi High Court
State Of Madhya Pradesh Vs Balveer Singh
.... utored part can be believed or at least taken into consideration for the purpose of corroboration as in the case of a hostile witness . (Vide Gagan Kanojia v. State of Punjab (2006) 13 SCC 516.)” (Emphasis supplied) (iv) Lastly, it held that an inference as to whether child ...
Supreme Court Of India
Md. Bani Alam Mazid @ Dhan Vs State Of Assam
.... nces are found to be incompatible with the innocence of the accused or the guilt of any other person. This Court held as under: 16. …….As we know, circumstantial evidence is not direct to the point in issue but consists of evidence of various other facts which are so closely associated with ...
Supreme Court Of India
State Of U.P Vs Manish Kumar And Another
.... some of the most vital facts, has acquitted the accused, that the same may be reversed by this Court, exercising jurisdiction under Article 136 of the Constitution. [State of U.P. v. Sahai] d Such fetters on the right to entertain an appeal are prompted by the reluctance to expose a person, who ...
Allahabad High Court
Dilip Rana And Ors. Vs State Of Uttarakhand
.... dence, including the eyewitness testimonies and corroborative material. They further submitted that the CDRs and other material relied upon by the defense do not exonerate the accused, and the trial court had rightly disregarded the CDRs due to non-compliance with Section 65B of the Indian ...
Uttarakhand High Court
Bhagwati Sharana Dwivedi Vs State Of U.P. And Anr
.... idavit.— (1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the evidence of the complainant may be given by him on affidavit and may, subject to all just exceptions be read in evidence in any enquiry, trial or other proceeding under the said Code. ...
Allahabad High Court (Lucknow Bench)
Vijay Singh @ Vijay Pehlwan Vs State Nct Of Delhi
.... the day, and she then apprised him that his father had left with A-1 in the morning in car driven by another. She testified that her son left to look out for his father and on the following day she came to know that PW-2 had visited the police station in the night. 26. She further testifie ...
Delhi High Court
Sameer Vs State
.... hat A-1 was apprehended from Wireless Park, 36 Block, Trilok Puri, and on interrogation, his disclosure statement Ex.PW-16/A was recorded. He was then arrested at 11:30 am on 12.03.2011 vide arrest memo Ex.PW-16/B and search memo Ex.PW-16/C. Pursuant to the disclosure statement, inter alia, reco ...
Delhi High Court
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