LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 137 — Examination-in-chief.

Indian Evidence Act, 1872
The examination of witness by the party who calls him shall be called his examination-in-chief. Cross-examination. -- The examination of a witness by the adverse party shall be called his cross-examination. Re-examination. -- The examination of a witness, subsequent to the cross-examination by the party who called him, shall be called his re-examination.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›