Court News
Lent Rs 10 Lakh, Lost in Trial Court: Delhi HC Decrees Recovery, Says Borrower Who Admits Receipt Must Prove Her ‘Adjustment’ Defence
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Section 65BClear topic ×
8 articles
Court News
₹500 Bribe for Releasing a PF Claim: Delhi HC Upholds EPFO Clerk’s Conviction After 20 Years, Orders Surrender
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Court News
Anvar P.V. v. P.K. Basheer (2014): How a Kerala Election Dispute Over Campaign CDs Made the Section 65B Certificate Mandatory
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Court News
Six Years in Jail, Then Acquitted: Supreme Court Orders U.P. to Pay Rs 6 Lakh to Undertrial, Calls Him ‘a Victim of the System’
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Court News
Is a Section 65B Certificate Mandatory in Family Court? Karnataka High Court Says No
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Court News
Truth in the Digital Age: Criminal Law & Digital Evidence in India
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Court News
Madras High Court Orders Probe: Film Producer Accused of Forging Call Records in Financier Dispute
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Court News
Mumbai ITAT Rules: WhatsApp Chats Not Valid Evidence Without Section 65B Certificate, Deletes ₹3.16 Crore Addition
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