Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 152 in The Evidence Act, 1977 (1920 A.D) 152. Questions intoned to insult or annoy. - The Court shall forbid any question which appears to be intended to insult or annoy, or which, though proper in itself appears to the Court needlessly offensive in form.
