Supreme Court: Registered Sale Deed Carries Strong Presumption of Genuineness  ||  SC: Registry Cannot Intrude Into Judiciary’s Exclusive Domain By Questioning Why a Party is Impleaded  ||  Calcutta HC: Third-Party Suits in a Deity’s Name are Allowed Only When The Sebait Loses Authority  ||  Madras HC: Encroachment on a Public Street Cannot be Allowed Even If It Has a Religious Character  ||  Karnataka HC: Bike Taxi Business Protected under Article 19(1)(G); State Can Regulate But Not Ban  ||  Allahabad HC: Not Specifying Arrest Grounds in Memo is Dereliction; Erring Cops Must be Suspended  ||  Del. HC Stresses Mandatory Legal Assistance to Preserve Fairness and Integrity of Criminal Trials  ||  Supreme Court: Delhi High Court Ruling upheld on Taekwondo National Sports Federation Recognition  ||  SC: Blockchain-Based Digitisation of Land Records Necessary to Reduce Property Document Litigation  ||  Supreme Court to NCLT : Limit Power to Decide Intellectual Property Title Disputes under IBC    

SC Directs Centre to File Affidavit on Implementation of Audio-Video Recording of Witness Statements - (07 Aug 2020)

CRIMINAL

Supreme Court has directed the Centre to file its affidavit before 7th September, 2020 on the issues of implementation of audio-video recording of witness statements recorded by a Police officer under Section 161 of the Code of Criminal Procedure, 1973 and installation of CCTV in Police Stations.

Tags : SUPREME COURT   AUDIO-VIDEO RECORDING OF WITNESS STATEMENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved