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Bombay HC: Non-Traceability of Documents Alone Cannot Justify Secondary Evidence - (26 Aug 2025)

LAW OF EVIDENCE

Bombay High Court while upholding CGIT Nagpur’s refusal to permit Hindustan Petroleum to present secondary evidence, has held that mere claims of missing documents, without a supporting affidavit, are insufficient to allow secondary evidence under the Bharatiya Sakshya Adhiniyam, 2023.

Tags : BOMBAY HIGH COURT   BHARATIYA SAKSHYA ADHINIYAM   SECONDARY EVIDENCE   MISSING DOCUMENTS  

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