Contents |
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The Bharatiya Sakshya Adhiniyam, 2023 |
Sections |
Particulars |
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Part I |
Chapter I |
Preliminary |
1. |
Short title, application and commencement |
2. |
Definitions |
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Part II |
Chapter II |
Relevancy of Facts |
3. |
Evidence may be given of facts in issue and relevant facts |
4. |
Relevancy of facts forming part of same transaction |
5. |
Facts which are occasion, cause or effect of facts in issue or relevant facts |
6. |
Motive, Preparation and previous or subsequent conduct |
7. |
Facts necessary to explain or introduce fact in issue or relevant facts |
8. |
Things said or done by conspirator in reference to common design |
9. |
When facts not otherwise relevant become relevant |
10. |
Facts tending to enable Court to determine amount are relevant in suits for damages |
11. |
Facts relevant when right or custom is in question |
12. |
Facts showing existence of state of mind, or of body or bodily feeling |
13. |
Facts bearing on question whether act was accidental or intentional |
14. |
Existence of course of business when relevant |
15. |
Admission defined |
16. |
Admission by party to proceeding or his agent |
17. |
Admissions by persons whose position must be proved as against party to suit |
18. |
Admissions by persons expressly referred to by party to suit |
19. |
Proof of admissions against persons making them, and by or on their behalf |
20. |
When oral admissions as to contents of documents are relevant |
21. |
Admissions in civil cases when relevant |
22. |
Confession caused by inducement, threat, coercion or promise, when irrelevant in criminal proceeding |
23. |
Confession to police officer |
24. |
Consideration of proved confession affecting person making it and others jointly under trial for same offence |
25. |
Admissions not conclusive proof, but may estop |
26. |
Cases in which statement of relevant fact by person who is dead or cannot be found, etc., is relevant |
27. |
Relevancy of certain evidence for proving, in subsequent proceeding, truth of facts therein stated |
28. |
Entries in books of account when relevant |
29. |
Relevancy of entry in public record or an electronic record made in performance of duty |
30. |
Relevancy of statements in maps, charts and plans |
31. |
Relevancy of statement as to fact of public nature contained in certain Acts or notifications |
32. |
Relevancy of statements as to any law contained in law books including electronic or digital form |
33. |
What evidence to be given when statement forms part of a conversation, document, electronic record, book or series of letters or papers |
34. |
Previous judgments relevant to bar a second suit or trial |
35. |
Relevancy of certain judgments in probate, etc., jurisdiction |
36. |
Relevancy and effect of judgments, orders or decrees, other than those mentioned in section 35 |
37. |
Judgments, etc., other than those mentioned in sections 34, 35 and 36 when relevant |
38. |
Fraud or collusion in obtaining judgment, or incompetency of Court, may be proved |
39. |
Opinions of experts |
40. |
Facts bearing upon opinions of experts |
41. |
Opinion as to handwriting and signature, when relevant |
42. |
Opinion as to existence of general custom or right, when relevant |
43. |
Opinion as to usages, tenets, etc., when relevant |
44. |
Opinion on relationship, when relevant |
45. |
Grounds of opinion, when relevant |
46. |
In civil cases character to prove conduct imputed, irrelevant |
47. |
In criminal cases previous good character relevant |
48. |
Evidence of character or previous sexual experience not relevant in certain cases |
49. |
Previous bad character not relevant, except in reply |
50. |
Character as Affecting damages |
Part III |
On Proof |
Chapter III |
Facts which need not be Proved |
51. |
Fact judicially noticeable need not be proved |
52. |
Facts of which Court shall take judicial notice |
53. |
Facts admitted need not be proved |
Chapter IV |
Of Oral Evidence |
54. |
Proof of facts by oral evidence |
55. |
Oral evidence to be direct |
Chapter V |
Of Documentary Evidence |
56. |
Proof of contents of documents |
57. |
Primary Evidence |
58. |
Secondary Evidence |
59. |
Proof of documents by primary evidence |
60. |
Cases in which secondary evidence relating to documents may be given |
61. |
Electronic or digital record |
62. |
Special provisions as to evidence relating to electronic record |
63. |
Admissibility of electronic records |
64. |
Rules as to notice to produce |
65. |
Proof of signature and handwriting of person alleged to have signed or written document produced |
66. |
Proof as to Electronic signature |
67. |
Proof of execution of document required by law to be attested |
68. |
Proof where no attesting witness found |
69. |
Admission of execution by party to attested document |
70. |
Proof when Attesting witness denies execution |
71. |
Proof of document not required by law to be attested |
72. |
Comparison of signature, writing or seal with others admitted or proved |
73. |
Proof as to verification of digital signature |
74. |
Public and private documents |
75. |
Certified copies of public documents |
76. |
Proof of documents by production of certified copies |
77. |
Proof of other official documents |
78. |
Presumption as to genuineness of certified copies |
79. |
Presumption as to documents produced as record of evidence, etc |
80. |
Presumption as to Gazettes, newspapers, and other documents |
81. |
Presumption as to Gazettes in electronic or digital record |
82. |
Presumption as to maps or plans made by authority of Government |
83. |
Presumption as to collections of laws and reports of decisions |
84. |
Presumption as to powersof-attorney |
85. |
Presumption as to electronic agreements |
86. |
Presumption as to electronic records and electronic signatures |
87. |
Presumption as to Electronic Signature Certificates |
88. |
Presumption as to certified copies of foreign judicial records |
89. |
Presumption as to books, maps and charts |
90. |
Presumption as to electronic messages |
91. |
Presumption as to due execution, etc., of documents not produced |
92. |
Presumption as to documents thirty years old |
93. |
Presumption as to electronic records five years old |
Chapter VI |
Of The Exclusion of Oral Evidence by Documentary Evidence |
94. |
Evidence of terms of contracts, grants and other dispositions of property reduced to form of document |
95. |
Exclusion of evidence of oral agreement |
96. |
Exclusion of evidence to explain or amend ambiguous document |
97. |
Exclusion of Evidence against application of document to existing facts |
98. |
Evidence as to document unmeaning in reference to existing facts |
99. |
Evidence as to application of language which can apply to one only of several persons |
100. |
Evidence as to application of language to one of two sets of facts, to neither of which the whole correctly applies |
101. |
Evidence as to meaning of illegible characters, etc |
102. |
Who may give evidence of agreement varying terms of document |
103. |
Saving of provisions of Indian Succession Act relating to wills |
Part IV |
Production and Effect of Evidence |
Chapter VII |
Of The Burden of Proof |
104. |
Burden of proof |
105. |
On whom burden of proof lies |
106. |
Burden of proof as to particular fact |
107. |
Burden of proving fact to be proved to make evidence admissible |
108. |
Burden of proving that case of accused comes within exceptions |
109. |
Burden of proving fact especially within knowledge |
110. |
Burden of proving death of person known to have been alive within thirty years |
111. |
Burden of proving that person is alive who has not been heard of for seven years |
112. |
Burden of proof as to relationship in the cases of partners, landlord and tenant, principal and agent |
113. |
Burden of proof as to ownership |
114. |
Proof of good faith in transactions where one party is in relation of active confidence |
115. |
Presumption as to certain offences |
116. |
Birth during marriage, conclusive proof of legitimacy |
117. |
Presumption as to abetment of suicide by a married woman |
118. |
Presumption as to dowry death |
119. |
Court may Presume existence of certain facts |
120. |
Presumption as to absence of consent in certain prosecution for rape |
Chapter VIII |
Estoppel |
121. |
Estoppel |
122. |
Estoppel of tenant and of licensee of person in possession |
123. |
Estoppel of acceptor of bill of exchange, bailee or licensee |
Chapter IX |
Of Witnesses |
124. |
Who may testify |
125. |
Witness unable to communicate verbally |
126. |
Competency of husband and wife as witnesses in certain cases |
127. |
Judges and Magistrates |
128. |
Communications During marriage |
129. |
Evidence as to affairs of State |
130. |
Official communications |
131. |
Information as to commission of offences |
132. |
Professional communications |
133. |
Privilege not waived by volunteering evidence |
134. |
Confidential communication with legal advisers |
135. |
Production of title-deeds of witness not a party |
136. |
Production of documents or electronic records which another person, having possession, could refuse to produce |
137. |
Witness not excused from answering on ground that answer will criminate |
138. |
Accomplice |
139. |
Number of witnesses |
Chapter X |
Of Examination of Witnesses |
140. |
Order of production and examination of witnesses |
141. |
Judge to decide as to admissibility of evidence |
142. |
Examination of witnesses |
143. |
Order of examinations |
144. |
Cross-examination of person called to produce a document |
145. |
Witnesses to character |
146. |
Leading questions |
147. |
Evidence as to matters in writing |
148. |
Cross-examination as to previous statements in writing |
149. |
Questions lawful in cross-examination |
150. |
When witness to be compelled to answer |
151. |
Court to decide when question shall be asked and when witness compelled to answer |
152. |
Question not to be asked without reasonable grounds |
153. |
Procedure of Court in case of question being asked without reasonable grounds |
154. |
Indecent and scandalous questions |
155. |
Questions intended to insult or annoy |
156. |
Exclusion of evidence to contradict answers to questions testing veracity |
157. |
Question by party to his own witness |
158. |
Impeaching credit of witness |
159. |
Questions tending to corroborate evidence of relevant fact, admissible |
160. |
Former statements of witness may be proved to corroborate later testimony as to same fact |
161. |
What matters may be proved in connection with proved statement relevant under section 26 or 27 |
162. |
Refreshing memory |
163. |
Testimony to facts stated in document mentioned in section 162 |
164. |
Right of adverse party as to writing used to refresh memory |
165. |
Production of documents |
166. |
Giving, as evidence, of document called for and produced on notice |
167. |
Using, as evidence, of document production of which was refused on notice |
168. |
Judge's power to put questions or order production |
Chapter XI |
Of Improper Admission and Rejection of Evidence |
169. |
No new trial for improper admission or rejection of evidence |
Chapter XII |
Repeal and Savings |
170. |
Repeal and savings |
The Schedule |
Certificate |