Court News
Supreme Court: Credible Parts of Hostile Witness Testimony Can Prove Guilt
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Evidence LawClear topic ×
21 articles
Court News
SC Rules DNA Evidence Can Override Presumption of Legitimacy in Maintenance Cases
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Court News
Admissions Across Criminal Cases: Courts Demand Strict Safeguards
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Court News
Fortress of Facts: Why Section 100 CPC Keeps High Courts Out of Evidence Battles
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Court News
Supreme Court Succession Law: Landmark Rulings That Shaped Probate Principles
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Court News
Allahabad HC Expands Complainant’s Role in Criminal Trials
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Key Wills Judgement
Supreme Court on Suspicious Wills: Madhukar D. Shende v. Tarabai Aba Shedage
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Key Wills Judgement
Supreme Court Rejects Suspicious Will in Smt Jaswant Kaur v. Smt Amrit Kaur: Lessons for Indian Succession Law
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Key Wills Judgement
Rani Purnima Debi & Anr. v. Kumar Khagendra Narayan Deb & Anr.: Supreme Court Rejects Suspicious Will Despite Registration
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Key Wills Judgement
Ganesan v. Kalanjiam: Supreme Court Rules Simultaneous Attestation of Wills Not Mandatory
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Key Wills Judgement
Vrindavanibai Sambhaji Mane v. Ramchandra Vithal Ganeshkar & Ors.: Supreme Court Upholds Validity of Babubai’s Will
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Court News
Sunkara Lakshminarasamma (D) by LRs v. Sagi Subba Raju & Ors: Supreme Court Upholds Wills, Validates Sales and Agreement
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