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Delhi High Court: No Adverse Inference if Handwriting Sample Refused Without Section 73 Disclosure - (15 Apr 2026)

LAW OF EVIDENCE

Delhi High Court held that no adverse inference can be drawn against a party for refusing to give a handwriting sample if the court has not clearly disclosed that the sample is sought for comparison under Section 73 of the Indian Evidence Act, 1872.

Tags : INDIAN EVIDENCE ACT   HANDWRITING SAMPLE   DISCLOSURE  

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