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Del. HC: Statements by lawyer During Judicial Proceedings Conferred With Absolute Privilege - (13 Feb 2023)

CIVIL

Delhi High Court has held that statements made by a lawyer during judicial proceedings are complete defence against any allegations of defamation and observed that justice system would be adversely affected if lawyers were to be in fear of law themselves.

Tags : DELHI HIGH COURT   LAWYERS   DEFAMATION  

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