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Delhi High Court: Mere Pleadings Made To Prosecute or Defend a Case Do Not Amount To Defamation - (22 Jan 2026)

CRIMINAL

Delhi High Court ruled that mere averments in pleadings to prosecute or defend a case do not constitute defamation, stating that if a statement in judicial proceedings is false, the proper remedy is for perjury, not a separate defamation complaint.

Tags : PLEADINGS   PROSECUTE   DEFAMATION  

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