Contents |
Chapter I |
Introductory |
|
Introductory |
|
Presidency Towns |
|
Act 2 of 1855-Important provision |
|
Stephen's Bill |
Chapter 2 |
History of Rules of Evidence in England |
I. |
Introductory |
II. |
Documents |
III. |
Three Leading Rules of Evidence Relating to Documents, Opinion and Hearsay |
IV. |
Corroboration |
V. |
Witnesses |
VI. |
Competence and Compellability |
VII. |
Self-Incrimination |
VIII. |
The Accused |
IX. |
Number of Witnesses |
Chapter 3 |
Scope and Object of Rules of Evidence and their Relation to Judicial Investigation of Facts |
|
Nature of law of evidence |
Chapter 4 |
Scheme of the Act |
|
Object of legal proceedings-determination of rights and liabilities |
|
Important relevant fact |
Chapter 5 |
Preliminary Provisions |
|
Preliminary Provisions |
Chapter 6 |
Definitions |
I. |
Introductory |
II. |
Court-the General Concept |
III. |
Sovereignty |
IV and V. |
Definitive Judgment |
VI. |
Judicial Power or Being Part of the Judiciary |
VII. |
Power Otherwise Vested in Courts |
VIII. |
Administrative Courts |
IX. |
Whether Act Should Apply to Administrative Tribunals |
X. |
Position in U.S.A. and England as to Court |
XI. |
Some Statutory Provisions in India as to Administrative Courts |
XII. |
Judicial and Quasi-Judicial |
XIII. |
Natural Justice |
XIV and XV. |
Industrial Tribunals |
XVI. |
Recommendation as to Court |
XVII & XVIII. |
Document |
XIX. |
Evidence |
XX. |
Fact |
XXI and XXII. |
Relevant and Proved |
XXIII. |
Judicial Proceeding |
A. |
Introductory |
B. |
Case Lazy Under the Evidence Act |
C. |
Definitions in other Acts |
D. |
Definition Suggested by Mayne |
E. |
Queries Raised with Reference to Mayne's Definition |
F. |
English Act of 1968 |
G. |
Conclusion |
XXIV and XXV. |
Section 4 |
Appendix |
Extract of Section 18 of the Civil Evidence Act, 1968 (English} |
Chapter 7 |
Relevant Facts-the General Provisions: Sections 5 to 11 |
|
Facts in issue |
|
Declarations |
|
English authorities |
|
Complaints |
|
Introductory |
|
Scientific evidenc |
|
Term 'conduct |
|
Silence when explained |
|
Limits to the rule |
|
Illustration |
|
Identity and similar facts |
|
Section 10 |
I and II. |
Introductory |
III. |
Criminal Conspiracy-English Law |
IV. |
Conspiracy as a Tort' |
V. |
Certain Important Aspects of Section 10 |
VI. |
Section 10 as Covering Acts beyond Common Purpose |
VII. |
Position in U.S.A. |
VIII. |
Present Position |
IX. |
No Change |
|
Section 11 |
I. |
Introductory |
II. |
Illustrative Cases |
III. |
Facts Suggesting an inference |
IV. |
Statement how far relevant |
V. |
Question of Amendment Considered |
Chapter 8 |
Relevancy in Particular Cases |
|
Introductory |
|
Principles of damages matters of substantive law |
|
Breach of contract of marriage |
|
Compensation in criminal court |
|
Section 13 |
I. |
Introductory |
II. |
Judgments |
III. |
English Law as to Judgments |
IV. |
Statements |
V. |
Rights |
VI. |
Recommendations |
I. |
Provision Permitting Evidence |
II. |
The Restriction |
III. |
Illustrations |
|
Similar facts |
Chapter 9 |
Admissions and Confessions |
|
Section 17 |
|
Introductory |
|
Scheme of the sections |
|
Section 18 |
|
Introductory |
|
Section 18, third paragraph sub-paragraph (1) |
|
Section 18, third paragraph |
|
Section 19 |
|
Section 19-Introductory |
|
Section 20 |
|
Introductory |
|
Section 21 |
|
Introduction |
|
Reasons for departure from English law |
|
Section 23 |
|
Admission in civil cases, when relevant |
Chapter 10 |
Confessions-general Discussion and Scheme |
|
Introductory |
|
Importance of voluntary character |
|
History |
|
Dixon J.'s observations as to self-incrimination |
|
Discretionary basis |
|
Due process a broad umbrella |
Appendix 1,2 |
Section 162, Code of Criminal Procedure, 1973 |
Appendix 3 |
Section 164, Code of Criminal Procedure, 1973 |
Appendix 4 |
Judges' Rules (England) |
Chapter 11 |
Confessions and Admissions-sections 24 to 31 |
|
Section 24 |
|
Negative form |
|
Section 27 |
I. |
Introductory |
II. |
Doctrine of Confirmation |
III. |
History |
IV. |
Constitutional Aspects |
V. |
Relationship with other sections |
VI and VII. |
Other Points |
|
Section 29 |
I and II. |
Introductory |
III. |
Relationship with section 164, Code of Criminal Procedure |
|
Section 30 |
|
Introductory |
|
Position in England |
Appendix I and II |
Section 164, Code of Criminal Procedure, 1973 |
Chapter 12 |
Statements Made under Special Circumstances by Persons who Cannot be Called as Witnesses |
I. |
Introductory |
II. |
Section 32(1), Opening Paragraph-various Situations |
III and IV. |
Section 32(1)-opening Paragraph-other Points |
V. |
Section 32(1) |
VI. |
Revised Section 32(1) |
VII. |
Section 32(3) |
A. |
Introductory |
B. |
Recitals of Boundaries |
C. |
Selected Cases as to Recitals of Boundaries |
D. |
Comments on the Case Law |
E and F. |
Statement of Boundary not Against Interest |
G. |
English Law |
H. |
Other Points |
I and VIII. |
Recommendation |
IX. |
Section 32(5) and 32(6) |
X. |
Section 32(7) |
XI. |
Section 32 (8) |
Chapter 13 |
Entries in Books of Account |
I. |
Introductory |
II and III. |
Previous Law and English Law and Roman Law |
IV. |
Corroboration |
V and VI. |
Interpretation and Procedure |
Chapter 14 |
Entries in Public Records and other Published writings |
I. |
Introductory |
II and III. |
English Law |
IV. |
Illustrations |
V and VI. |
Other Provisions |
VII. |
Other Published Writings-Section 36 |
VIII. |
Section 37 |
IX. |
Section 38 |
Chapter 15 |
How much of a Statement to be Proved Section 39 |
|
Introductory |
|
Statutory provisions in the U.S.A |
|
No discretion under section 161 |
Chapter 16 |
Judgments |
|
Section 40 |
|
Introductory |
I. |
Introductory |
II. |
Orders in Lunacy |
III. |
Orders Refusing Probate |
|
Section 42 |
|
Introduction |
I and II. |
General Rule |
III. |
Criticism of The General Rules offences also |
IV. |
English Act of 1968 |
V to VII. |
Case Law on the English Act of 1968 |
|
Section 43,43A |
|
Section 43,43A |
|
Section 44 |
I and II. |
Introductory and Fraud |
III. |
Perjury |
IV. |
Waiver of Objection to Jurisdiction |
V and VI. |
A Verbal Point |
|
Gross Negligence of Guardian and its Effect on Judgment |
I. |
The Problem |
II. |
The Case Law |
III and IV. |
English Law |
V. |
Need for Amendment and Possible Objections |
VI. |
Summary |
Chapter 17 |
Opinion of Experts |
I. |
Introductory |
II and III. |
Cognate Provisions |
IV to VI. |
Questions for Consideration |
VII. |
Who Can Summon Experts |
VIII. |
Questions to be Put to Experts |
IX and X |
Notice |
Chapter 18* |
Foreign Law |
I. |
Introductory |
II and III. |
Varieties of Processes |
IV. |
Procedure |
V to VIII. |
Constitutionality of Foreign Law |
Chapter 19* |
Opinion Evidence-Other Provisions |
|
Sections 46,47 |
|
Sections 48 to 51 |
Chapter 20* |
Character |
|
Sections 52-55 |
|
Sections 53 to 55 |
Chapter 21 |
Judicial Notice |
I. |
Introductory |
II and III. |
Scope and Effect of Judicial Notice |
IV. |
Section 57(1) |
V and VI. |
Section 57(2) to 57(7) |
Chapter 22 |
Certificate of the Government as to Certain Matters Concerning International Relations |
I and II. |
Introductory |
III and IV. |
Provision in the Code of Civil Procedure as to Recognition of Foreign States |
V to VII. |
Effect of the Certificate |
Chapter 23 |
Facts Admitted |
|
Section 58 |
|
Principle of section 58 |
Chapter 24 |
Oral Evidence-general Discussion |
|
Section 59 |
|
Introductory |
Chapter 25 |
Oral Evidences-hearsay |
|
Section 60 |
I. |
Introductory |
II and III. |
Real Evidence |
IV and V. |
Section Mandatory |
VI. |
Importance of Fact Being Relevant |
VII and VIII. |
Documents |
Chapter 26 |
Hearsay-Whether Basic Changes Needed |
I. |
Introductory |
II. |
Various Definitions of Hearsay |
III. |
Rationale of the Rule-schematic Presentation |
IV. |
Weakness |
V and VI. |
Rule Stated In Terms of Relevancy |
VII to IX. |
Constitutional Aspect |
X. |
Trends in Reform and Conclusion |
Chapter 27 |
Documentary Evidence-The General Scheme |
|
Documentary Evidence-The General Scheme |
Chapter 28 |
Primary Evidence |
|
Section 62 |
|
Primary evidence |
Chapter 29 |
Secondary Evidence |
|
Section 63 |
I. |
Introduction |
II. |
Scope of Secondary Evidence-Sections 63 and 65 |
|
Minute of Dr. Tripathi and Shri Mitra Regarding Recommendations Relating to section 63 of the Act |
|
Minute of Shri Dhavan Opposing the Proposal to Amend sections 63 and 65 of the Act |
III to V. |
Various Clauses Considered |
Chapter 30 |
Secondary Evidence when Admissible |
|
Section 64 and 65 |
I and II. |
Introductory |
III to V. |
Clause (a)-Person Legally Bound |
VI and VII. |
Clauses (d) to (g) |
Chapter 31 |
Proof of Signature |
|
Section 67 |
|
Proof of Signature |
Chapter 32 |
Attested Documents |
|
Sections 68-72 |
I. |
General |
II. |
Section 68-The Principal Question |
III. |
Section 68-Some Matters of Detail |
IV and V. |
Redraft |
|
Section 70 |
Chapter 33 |
Comparison of Signature by the Court |
|
Section 73 |
I to III. |
Introductory |
IV. |
Section 73-First Paragraph |
V to VII. |
Section 73-Second Paragraph |
Chapter 34 |
Public Documents and Private Documents |
|
Sections 74 and 75 |
I and II. |
Public Documents-Importance |
III to VI. |
Meaning of Documents Forming Acts |
Chapter 35 |
Certified Copies |
|
Sections 76-77 |
I and II. |
Section 76-Introduction |
III and IV. |
tatutory Provisions |
V. |
Confidential Documents |
VI and VIII. |
Other Points Concerning section 76 |
Appendix |
Provisions in the Code of Criminal Procedure, 1973 as to Inspection Etc. of Certain Documents |
Chapter 36 |
Public Documents-Proof by other Modes |
|
Section 78 |
|
Section 78(3)-Recommendation |
Appendix 1 |
Extracts of the Relevant Provisions of the English Acts of 1868 and 1882 |
Chapter 37 |
Presumptions as to Documents |
|
Section 79 |
I. |
Presumptions as to Documents-General |
II. |
Section 79-Jammu and Kashmir |
Chapter 38 |
Presumptions as to Record of Evidence |
|
Section 80 |
I and II. |
Introductory |
III to V. |
Dying Declarations |
Chapter 39 |
Presumptions as to Certain Official Documents |
|
Sections 81 to 84 |
Chapter 40 |
Miscellaneous Presumptions as to Documents |
|
Sections 85 to 89 |
|
Sections 85,86 |
|
Sections 88,89 |
Chapter 41 |
Ancient Documents |
|
Section 90 |
I and II. |
Introduction and Conditions |
III and VI. |
Computation of the Period |
VII. |
Recommendation |
Chapter 42 |
Exclusion of Oral Evidence-in Substitution for Documentary Evidence |
|
Section 91 |
I and II. |
Introductory |
III to VI. |
Utility of the section |
VII and VIII. |
Depositions |
Chapter 43 |
Variation of Documentary Evidence by other Evidence |
|
Section 92 |
I. |
Introductory |
II. |
Want of Symmetry |
III to V. |
Position in England |
VI to VIII. |
Section 92-the First Five Provisos |
Chapter 44 |
Evidence for Interpretation of Documents |
|
Sections 93-100 |
|
Sections 93 to 96 |
|
Sections 97 to 100 |
Chapter 45 |
Burden of Proof |
|
Sections 101-104 |
I to III. |
Introduction |
IV and VI. |
Scheme of sections 101-104 |
Chapter 46 |
Burden of Proof |
|
Exceptions to Criminal Liability-Section 105 |
I to III. |
Introductory |
IV. |
Quantum of Proof |
V. |
Conclusion |
Chapte 47 |
Fact Especially within a Party's Knowledge |
|
Section 106 |
I to III. |
Introductory |
IV and V. |
English Law |
Chapte 48 |
Presumption of Life |
|
Section 107 |
|
Presumption of Life |
Chapte 49 |
Presumption of Death |
|
Section 108 |
I and II. |
Introductory |
III and IV. |
Absence for less than Seven Years |
Chapte 50 |
Proposed New Section |
|
Section 108A-commorientes |
I to III. |
Introductory |
IV and V. |
Hindu Law and Muslim Law and English Law |
VI to X. |
Need for Change |
Chapter 51 |
Partnership, Tenancy and Agency |
|
Section 109 |
Chapter 52 |
Possession |
|
Section 110 |
|
Possession |
Chapter 53 |
Good Faith Section 111 |
|
Good Faith Section 111 |
Chapter 54 |
Presumption of Legitimacy |
|
Section 112 |
I and II. |
Introductory |
III and IV. |
Legitimacy |
V to VIII |
Roman Law and Civil Law |
VIII and IX. |
Rebuttal |
X and XI. |
Blood Group Evidence |
Chapter 55 |
Cession of Territory |
|
Section 113 |
Chapter 56 |
Presumptions-discretionary and Rebutting |
|
Section 114 |
I and II. |
Introductory |
III and V. |
Illustration (a),(b) |
VI to IX. |
Illustration (d) to (i) |
Chapter 57 |
Estoppel Section 115 |
I to III. |
Introductory |
IV to VI. |
Promissory Estoppel |
Chapter 58 |
Rule Excluding Evidence of title |
|
Section 116 |
I to III. |
Introductory |
IV and VI. |
Limitations of the section |
VII to IX. |
Attornment |
Chapter 59 |
Estoppel of Acceptor of Bill, Bailee or Licensee |
|
Section 117 |
Chapter 60 |
Competence and Compellability-General Rule |
|
Sections 118-119 |
|
Competence and Compellability-General Rule |
Chapter 61 |
Parties and Their Spouses |
|
Section 120 |
I and II. |
Introductory |
III and IV. |
Position of Spouse of the Accused |
Chapter 62 |
Privilege and Disability-general Observations |
|
Introductory |
|
Balancing |
Chapter 63 |
Judicial Privilege |
|
Judicial Privilege |
Chapter 64 |
Marital Privileges |
|
Section 122 |
I to III. |
Introductory |
IV and VII. |
Limitations-Third Person Not Privileged |
VIII to X. |
Law in U.S.A |
Chapter 65 |
State Privilege |
|
Section 123 |
I and II. |
Introductory |
III. |
Essential Conditions |
IV and V. |
Affairs of State |
VI to VII. |
Procedure |
IX |
Position in U.S.A |
X and XI. |
Other Countries |
XII. |
Points for Amendment |
XIII and XV. |
National Security |
Chapter 66 |
Communications in Official Confidence |
|
Section 124 |
I and II. |
Introductory |
III to V. |
Points for Amendment |
Chapter 67 |
Information as to Offences |
|
Section 125 |
I and III. |
Introductory |
IV to VI. |
American Law |
Chapter 68 |
Legal Professional Privilege |
|
Sections 126-129 |
I. |
Introduction |
II. |
Rationale |
III and IV. |
Section 126-Principle and Scope |
V and VI. |
Suggested New Exception |
VII to IX. |
Section 126-Some Points of Detail |
Chapter 69 |
Incriminating Documents and Title Deeds |
|
Sections 130 and 131 |
I to III. |
Introductory |
IV and V. |
Recommendation as to Section 130 |
Chapter 70 |
Incriminating Questions |
|
Section 132 |
I and II. |
Introductory |
III. |
Two Doctrines |
IV and V. |
English Law |
VI and VII. |
Position of the Accused |
VIII andIX. |
Proviso-The Meaning of "Compulsion" |
Chapter 71 |
Privilege of Family Counsellors |
|
Section 132A |
Chapter 72 |
Patent Agents |
|
Section 132B |
Chapter 73 |
Accomplice Evidence |
|
Section 133 and Section 114, Illustration (u) |
I to III. |
Introductory |
IV and V. |
Meaning and English Law |
VI. |
Entrapment |
VII. |
Recommendation |
Chapter 74 |
Minimum Number of Witnesses |
|
Section 134 |
I and II. |
Introductory |
III. |
Present English Law |
IV and VII. |
Previous Law in India |
Chapter 75 |
Order of Examination of Witnesses |
|
Section 135 |
Chapter 76 |
Determination of Questions as to Admissibility |
|
Section 136 |
Chapter 77 |
Examination and Cross-Examination |
|
Sections 137-138 |
I to III. |
Introductory |
IV and V. |
Cross-Examination wider Than Direct Examination |
VI and VII. |
Co-defendants and Co-accused |
Chapter 78 |
Cross-Examination-who can be Cross-Examined |
|
Sections 139 and 140 |
Chapter 79 |
Leading Questions |
|
Sections 141 to 143 |
|
Introductory |
|
Leading questions in cross-examination of favourable witness |
Chapter 80 |
Matters in writing used in Examination |
|
Section 144 |
Chapter 81 |
Contradiction of Witnesses |
|
Section 145 |
I and II. |
Introductory |
III and IV. |
English Law |
V to VII. |
Points for Consideration-Oral Statements |
Chapter 82 |
Impeaching the Credit |
|
Sections 146 and 147 |
Chapter 83 |
Cross-Examination as to Credit-the Powers of the Court |
|
Section 148 |
I and II. |
Introductory |
III. |
Legislative Precedents |
IV. |
Position in U.S.A |
V and VI. |
Recommendations as to Accused |
Chapter 84 |
Objectionable Question in Cross-Examination |
|
Section 149 |
|
Section 150 |
|
Sections 151,152 |
Chapter 85 |
Contradiction as to Matters Affecting Credit |
|
Section 153 |
|
Contradiction as to Matters Affecting Credit |
Chapter 86 |
Cross-Examination of One's own Witness |
|
Section 154 |
I and II. |
Introductory and English Law |
III. |
Question of Effect |
Chapter 87 |
Impeachment of Credit of Witnesses |
|
Section 155 |
I. |
Introductory |
II. |
Section 155(1) to 155(4) |
III. |
Recommendation |
Chapter 88 |
Corroborative Evidence and Re-Establishing Credit |
|
Sections 156-157 and Proposed Section 157A |
|
Significance |
|
Principle |
|
Rationale |
|
Section 157-Meaning of "competent to investigate" |
Chapter 89 |
Credit of Declarants other than witnesses |
|
Section 158 |
Chapter 90 |
Refreshing the Memory of witness |
|
Section 159 |
Chapter 91 |
Evidence with Reference to Past Memoranda |
|
Section 160 |
Chapter 92 |
Rights of Adverse Party with Reference to writings used as Aids to or Substitutes for Memory |
|
Rights of Adverse Party with Reference to writings used as Aids to or Substitutes for Memory |
Chapter 93 |
Production of Documents |
|
Section 162 |
Chapter 94 |
Documents Produced After Notice and Inspected |
|
Section 163 |
Chapter 95 |
Documents Not Produced After Notice |
|
Section 164 |
Chapter 96 |
Power of the Judge |
|
Section 165 |
Chapter 97 |
Jury and Assessors |
|
Section 166 |
Chapter 98 |
Improper Admission or Rejection of Evidence |
|
Section 167 |
Chapter 99 |
Discretion of the Judge |
|
Discretion of the Judge |
Chapter 100 |
Conclusion |
|
Various aspects of the law of evidence |
|
What can be proved |
|
Position in England |
|
Note of Dissent of Shri Sen-Varma |
|
Should the Word Admissible be Substituted for the word Relevant in Certain Sections of the Indian Evidence Act, 1872? (1) |
|
Should the Word Admissible be Substituted for the word Relevant in Certain Sections of the Indian Evidence Act, 1872? (2) |
|
Note of Dissent of Shri Mitra |
|
Regarding Recommendations Relating to Section 23 and Section 68 of the Evidence Act |