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Citedby 46 docs - [View All]
Sri Santi Lal Saha vs Sri Sudhir Kumar Roy on 14 May, 1987
Binani Properties Private Ltd. vs M. Gulamali Abdul Hossain And Co. ... on 10 August, 1966
Smt. Provati Devi vs Bokul Chandra Nath And Anr. on 20 April, 1981
Ex. Major R.S. Budhwar vs Union Of India (Uoi) And Ors. on 24 February, 1995
Raees Ahmed vs Shrigopal Prakash And Ors. on 5 March, 2002

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[Complete Act]
Central Government Act
Section 109 in The Indian Evidence Act, 1872
109. Burden of proof as to relationship in the cases of partners, landlord and tenant, principal and agent.- When the question is whether persons are partners, landlord and tenant, or principal and agent, and it has been shown that they have been acting as such, the burden of proving that they do not stand, or have ceased to stand, to each other in those relationships respectively, is on the person who affirms it.