Section 65B, Admissibility of electronic records

The Indian Evidence Act, 1872 Section 65B 0

Section Background:

Playlists in this Section

Constitutional Law

The Indian Evidence Act, 1872

Latest Uploaded Cases

BSF Rules 1969, Rule 20(4)(c), Section 10 BSF Act, sexual...

Ravi Kant Vs. Union of India and...

Calcutta High Court 27-Mar-2026

Corruption Act, bribe, trap case, acquittal, demand, acceptance, tainted money,...

Vijay Kumar Ahir Vs. State of Chhattisgarh

Chhattisgarh High Court 19-Mar-2026

Kidnapping, Rape, Murder, Minor, POCSO Act, CBI, SIT, Further Investigation,...

XXX Vs. The State of West Bengal...

Calcutta High Court 12-Mar-2026

Criminal writ petition, Enforcement Directorate, CBI investigation, Quashing FIR, Custodial...

Pratik and Another Vs. The State of...

Jharkhand High Court 11-Mar-2026

Supreme Court; CBI; Baljeet Singh; Bribery; Prevention of Corruption Act;...

Central Bureau of Investigation Vs. Baljeet Singh

Supreme Court Of India 10-Mar-2026

Pooranmal, State of Rajasthan, murder, circumstantial evidence, blood-stained shirt, currency...

Pooranmal Vs. The State of Rajasthan &...

Supreme Court Of India 10-Mar-2026

Criminal Appeal, Illegal Gratification, Prevention of Corruption Act, Hostile Witness,...

Prithvilal Meena & Anr. Vs. State of...

Rajasthan High Court 09-Mar-2026

Child in Conflict with Law, CCL trial as adult, Circumstantial...

Ramanand Sahu @ Bhurva S/o Gudeshwar Sahu...

Chhattisgarh High Court 28-Feb-2026

Delhi High Court, Tanishq Agencies, Ventura International, Commercial Courts Act,...

M/S Ventura International Pvt Ltd Vs. Tanishq...

Delhi High Court 27-Feb-2026

defamation law, constitutional law

Rahul Gandhi Vs. Bharatiya Janata Party

Karnataka High Court 17-Feb-2026

criminal law, administrative law

Smt. Bhagyalaxmi Vs. State Of Karnataka

Karnataka High Court 10-Feb-2026

consumer law, hospitality law

Itc Limited Vs. Aashna Roy

Supreme Court Of India 06-Feb-2026