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Citedby 24 docs - [View All]
Larsen & Toubro Limited vs Prime Displays (P) Ltd., Abiz ... on 15 March, 2002
Municipal Corporation Of Greater ... vs Vijay Metal Works on 13 March, 1981
Review Of The Indian Evidence Act, 1872 (Part Iiib)
Sharf-Ud-Din vs Karam Ilahi And Nanhey Lal And Anr. on 29 January, 1916
Gurunanak Provisions Stores vs Dulhonumal Savanmal And Ors. on 16 April, 1993

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Central Government Act
Section 129 in The Indian Evidence Act, 1872
129. Confidential communications with legal advisers.- No one shall be compelled to disclose to the Court any confidential communication which has taken place between him and his legal professional adviser, unless he offers himself as a witness, in which case he may be compelled to disclose any such communications as may appear to the Court necessary to be known in order to explain any evidence which he has given, but no others.