In a landmark ruling on electronic evidence, the Supreme Court in Pune Bar Assn. v. Union of India upheld the validity of Section 63(4) of the Bharatiya Sakshya Adhiniyam, 2023. The Court explained that hash values function as electronic fingerprints, helping verify the authenticity and integrity of digital records.
Read full report: SC upholds admissibility of electronic evidence under Section 63(4) BSA | SCC Times
