Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 359 docs - [View All]
Bpl Limited vs Securities & Exchange Board Of ... on 20 June, 2002
Ravjappa vs Nilakanta Rao And Ors. on 3 October, 1960
) G.Krishnamoorthy vs 4) The Spastic Society Of India on 7 August, 2009
State Of Maharashtra vs Kamal Ahmed Mohd. Vakil Ansari & ... on 14 March, 2013
Ramdhar vs Union Of India on 17 August, 1978

User Queries
[Complete Act]
Central Government Act
Section 11 in The Indian Evidence Act, 1872
11. When facts not otherwise relevant become relevant.- Facts not otherwise relevant are relevant--
(1) if they are inconsistent with any fact in issue or relevant fact;
(2) if by themselves or in connection with other facts they make the existence or non- existence of any fact in issue or relevant fact highly probable or improbable. Illustrations
(a) The question is whether A committed a crime at Calcutta on a certain day. The fact that, on that day, A was at Lahore is relevant.
1. Subs. by the A. O. 1950 for" Queen".
The fact that, near the time when the crime was committed, A was at a distance from the place where it was committed, which would render it highly improbable, though not impossible, that he committed it, is relevant.
(b) The question is, whether A committed a crime. The circumstances are such that the crime must have been committed either by A, B, C or D. Every fact which shows that the crime could have been committed by no one else and that it was not committed by either B, C or D, is relevant.