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Citedby 78 docs - [View All]
Smt. Ningamma And Another vs Chikkaiah And Another on 10 August, 1999
Calcutta Credit Corpn. Ltd. And ... vs His Royal Highness Prince Peter Of ... on 19 September, 1963
Radha Kishan vs Navratan Mal Jain And Anr. on 30 August, 1989
Smt. Puniya Bai vs Smt. Vimla Yadav on 1 April, 2013
Sk. Nafel Ali vs Sm. Nihar Bala Das on 23 July, 1981

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[Complete Act]
Central Government Act
Section 151 in The Indian Evidence Act, 1872
151. Indecent and scandalous questions.- The Court may forbid any questions or inquiries which it regards as indecent or scandalous, although such questions or inquiries may have some bearing on the questions before the Court unless they relate to facts in issue, or to matters necessary to be known in order to determine whether or not the facts in issue existed.