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AHC: Mere Presumption of Situation on Hypothetical Criteria is not Proof of Probabilities - (04 Sep 2019)

LAW OF EVIDENCE

Allahabad High Court (AHC) has ruled that the disciplinary authority was erroneous in assuming a situation without supporting evidence and that the principle of preponderance of probability could not be relied upon in a case of no evidence.

Tags : AHC   PRESUMPTION  

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