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Citedby 312 docs - [View All]
Gopeswar Sen And Ors. vs Burdwanadhipati Maharajadhiraj ... on 23 January, 1928
M/S.Arunoday Developers vs M/S.Gemini Arts Private Ltd on 7 August, 2009
Sankaran Nair Chellappen Nair And ... vs State Of Kerala on 12 February, 1965
Chandradhar Goswami & Ors vs The Gauhati Bank Ltd on 14 October, 1966
Hira Meher And Anr. vs Birbal Prasad Agarwala on 23 April, 1957

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[Complete Act]
Central Government Act
Section 34 in The Indian Evidence Act, 1872
34. Entries in books of account when relevant.- 1[ Entries in books of account, regularly kept in the course of business, are relevant whenever they refer to a matter into which the Court has to inquire, but such statements shall not alone be sufficient evidence to charge any person with liability. Illustration A sues B for Rs. 1, 000, and shows entries in his account books showing B to be indebted to him to this amount. The entries are relevant, but are not sufficient, without other evidence, to prove the debt.