No fact of which the Court will take judicial notice need be proved
COMMENTS
Judicial notice of fact that many blind persons have acquired great academic distinctions, can be taken by court; Jai Shankar Prasad v. State of Bihar, AIR 1993 Pat 22.
Wednesday, 22, Apr, 2026
- No case of Cheating madeout on Cash Transactions without Documentary Evidence, Rules HC
- Pending Arbitrations do Not End with Death of a Party, Rules SC
- Temple control debate Intensifies, Centre says Govt not interested
- Panel told evidence against Justice Varma strong enough to sustain removal charges
- UP में बेवजह मदरसों की जांच पर इलाहाबाद हाई कोर्ट सख्त, योगी सरकार और ATS को किया तलब
- हाईकोर्ट में बीजेपी विधायक की पेशी, बिना शर्त माफी के बाद भी राहत नहीं, 14 मई को फिर हाजिर होंगे संजय पाठक
- Judge Extortion case: Accused advocate granted bail in alleged Rs 1.5 Cr extortion attempt on a Sessions Judge, know Court's reasoning here
- Punjab Judge House Theft case: Police files cancellation report for dropping charges against Civil Judge for committing theft at deceased Session Judge's House
- International Journal of Justice By: LatestLaws.com and IDRC - Issue 3 Vol-3 | April 2026 is now Out! Read Here!
- [Breaking] SC raps CM Mamata Banerjee: CM used the entire system to put democracy in jeopardy
- LPG Cylinder Shortage: HC refuses to entertain PIL to pass 'futile' directions to Centre, asks Petitioner to approach Government
- कैसे कह दें, कालाबाजारी रुक जाएगी? LPG संकट से जुड़ी जनहित याचिका पर हाईकोर्ट जज की अहम टिप्पणी
- I-PAC मामला: CM ने ED के रेड के बीच दखल देकर सिस्टम को खतरे में डाल दिया - सुप्रीम कोर्ट
- CM Beant Singh Assassination case: SC asks Centre to file Counter-Affidavit to convict Rajoana's plea for commutation of death sentence
- JOB POST: Associates at Kshetry & Co. [New Delhi & Kolkata; 20 Vacancies; Exp of 1 – 5 Years]: Apply Now!
