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Section 112 Evidence ActClear topic ×

2 articles

SC Rules DNA Evidence Can Override Presumption of Legitimacy in Maintenance Cases

Court News

SC Rules DNA Evidence Can Override Presumption of Legitimacy in Maintenance Cases

1 Jun 2026Read article ↗

Supreme Court Rules: DNA Test Cannot Be Ordered Without Nexus to Offence

Court News

Supreme Court Rules: DNA Test Cannot Be Ordered Without Nexus to Offence

12 Nov 2025Read article ↗