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2 articles

Chhattisgarh High Court Rules WhatsApp Chats and Call Recordings Admissible in Matrimonial Disputes

Court News

Chhattisgarh High Court Rules WhatsApp Chats and Call Recordings Admissible in Matrimonial Disputes

16 Feb 2026Read article ↗

Mumbai ITAT Rules: WhatsApp Chats Not Valid Evidence Without Section 65B Certificate, Deletes ₹3.16 Crore Addition

Court News

Mumbai ITAT Rules: WhatsApp Chats Not Valid Evidence Without Section 65B Certificate, Deletes ₹3.16 Crore Addition

27 Nov 2025Read article ↗