BCI Notifies Amend. to Rules Allowing Law Firms & Lawyers to Practice Foreign Law in India  ||  Delhi HC: JD Cannot Move Objections u/s 47 of CPC against Execution of Award  ||  Del HC Refers to Larger Bench the Issue if Suit for Infringement Lies Against Proprietors of TM  ||  Delhi HC: For Wrongful Availment of ITC, Rampant Misuse of S.16 Will Create Enormous Dent  ||  Del. HC: Wife Leaving Work to Take Care of Child Cannot be Called as Voluntary Abandonment  ||  Bombay HC: Wife to Provide Voice Samples to Prove Allegations by Husband of Extra Marital Affair  ||  SC Upholds Constitutional Validity of Sec. 5A of Kerala GST Act & Section 7A of Tamil Nadu GST Act  ||  SC: Use of Volume-Based Rebates Does Not Constitute Abuse of Dominant Position  ||  SC: Under P&C Act Non-Public Servant Can be Convicted for Abetting Offences  ||  SC: IO’s Testimony Based Only on Section 161 CrPC Statements of Witnesses is Not Admissible    

SC: Important to Distinguish B/W Contradictions in Witness Statements and Credibility of Witnesses - (01 Nov 2023)

LAW OF EVIDENCE

Supreme Court while observing that it is important to distinguish between contradictions in witness statements and the overall credibility of witnesses, has held that merely because there is inconsistency in evidence it is not sufficient to impair the credit of the witness.

Tags :   SUPREME COURT  CONTRADICTIONS  CREDIBILITY  WITNESS

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved