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    

Delhi High Court: Belated Filing Of Documents By Defendant Not Permissible Without Leave Of Court - (28 Jan 2022)

CIVIL

Delhi High Court has observed that provisions of Order VIII Rule 1(3) Civil Procedure Code, 1908 make it clear that document which ought to be produced in Court by the defendant, but, is not produced shall not, without the leave of the Court, be received in evidence at the hearing of the suit.

Tags : DELHI HIGH COURT   ORDER VIII RULE 1   CIVIL PROCEDURE CODE 1908  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved