High CourtsSingle Bench(1940) 09 AHC CK 0001

Jaganath and Others vs Khadim Ali

Allahabad High Court · Decided on 16 September 1940

HON’BLE JUDGES
Yorke, J
CASE NUMBER
Second Civil Appeal No. 137 of 1938

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 41 words

Yorke, J.—A copy given by a public officer having custody of a public document is not admissible in evidence unless the copy bears a certificate written at the foot of such copy that it is a "true copy" of such document.