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Citedby 169 docs - [View All]
Amar Singh vs Chhaju Singh And Anr. on 31 January, 1972
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Dolgobinda Paricha vs Nimai Charan Misra & Others on 27 April, 1959
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Milkhi Ram vs Milkhi Ram on 10 January, 1996

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[Complete Act]
Central Government Act
Section 50 in The Indian Evidence Act, 1872
50. Opinion on relationship, when relevant.- When the Court has to form an opinion as to the relationship of one person to another, the opinion, expressed by conduct, as to the existence of such relationship, of any person who, as a member of the family or otherwise, has special means of knowledge on the subject, is a relevant fact: Provided that such opinion shall not be sufficient to prove a marriage in proceedings under the Indian Divorce Act (4 of 1869 ), or in prosecutions under sections 494, 495, 497 or 498 of the Indian Penal Code (45 of 1860 ).
Illustrations
(a) The question is, whether A and B, were married. The fact that they were usually received and treated by their friends as husband and wife, is relevant.
(b) The question is, whether A was the legitimate son of B. The fact that A was always treated as such by members of the family, is relevant.