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Citedby 24 docs - [
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The Assistant Director vs Khader Sulaiman on 9 January, 2003
State (N.C.T. Of Delhi) vs Navjot Sandhu@ Afsan Guru on 4 August, 2005
Review Of The Indian Evidence Act, 1872 (Part Iiia)
Garimella Annapurnayya vs Kota Appalanarasimhamturthy And ... on 31 October, 1994
Yarlagadda Venkakka Choudary ... vs Daggubati Lakshminarayana ... on 31 March, 1995
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"indian evidence act 1872 "
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Section 56 in The Indian Evidence Act, 1872
56. Fact judicially noticeable need not be proved. No fact of which the Court will take judicial notice need be proved.