Privacy vs. Evidence: The Legal Battle Over Covertly Recorded Conversations Ridhi 6 months ago Tweet Recording phone conversations without consent violates right to privacy under Article 21 of the Constitution: Chhattisgarh High CourtOctober 16, 2023Case BriefsProcedure u/s 313 CrPC must be couched in a form which an ignorant or illiterate person can understand: Meghalaya HCMarch 13, 2024Case BriefsSC sets aside 21-year-old conviction based solely on inadmissible statement made before NDPS official under Section 67 of NDPS ActApril 20, 2024Case Briefs
