CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Del. HC: Confessional Statement u/s 50 of PMLA Can Only be Used for Corroboration of Evidence - (11 Mar 2024)

CRIMINAL

Delhi High Court has held that confessional statement under Section 50 of Prevention of Money-Laundering Act, 2002 (PMLA) can only be used for corroboration in support of other evidence and cannot be considered as substantive evidence.

Tags : DELHI HIGH COURT   SECTION 50 OF PMLA   CONFESSIONAL STATEMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved