AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 28

39. Fundamental objections to special oaths.-The provisions relating to special oaths are open to more fundamental objections. According to the normal judicial process, every dispute which comes before a court should be decided according to the evidence adduced in accordance with law by the parties to the dispute. But, in the case of a special oath, a dispute is settled on the mere statement of the adversary or any witness.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement