Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Meghalaya High Court Makes Verification of Affidavits Mandatory - (02 Mar 2020)

CIVIL

Meghalaya High Court has directed its Registry to ensure that affidavits filed by the parties during the course of proceedings are duly verified. The High Court has also directed that parties' Advocates will not be allowed to file affidavits on the basis of their personal knowledge regarding the case.

Tags : MEGHALAYA HIGH COURT   VERIFICATION OF AFFIDAVITS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved