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Calcutta High Court: Strict Rules of Evidence not Required to be Followed in Domestic Enquiries - (11 Dec 2019)

LAW OF EVIDENCE

Calcutta High Court while dismissing a writ petition said that it is a settled law that in domestic enquiries strict rules of evidence is not required to be followed. The charge is decided upon the preponderance of abilities. Further the Court added that as long as there is some evidence in support of the charges the disciplinary authority can act on the basis of the same.

Tags : CALCUTTA HIGH COURT   EVIDENCE  

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