Judicial Notice Archives

Karnataka Sessions Court │ Anticipatory bail granted to an advocate accused of publishing defamatory articles against PM of India and CM of Karnataka in Kannada daily newspaper, Prajavani

LXIV Additional City Civil & Sessions Judge, Bengaluru: Sri Rajeshwara, J., granted anticipatory bail to the accused as the investigation regarding offences

Case Briefs High Courts

All HC | ‘Home-buyers’ grievances to be disposed of positively within 3 months by reasoned and speaking order’: Court issued general mandamus to Authorities concerned

Allahabad High Court: The Division Bench of Pankaj Naqvi and Piyush Agrawal, JJ., issued a general mandamus to Competent Authorities under U.P. Apartment

Case Briefs High Courts

Del HC | Re-opening of country in a phased manner is not a decision, to have been taken in haste; Costs imposed on finding wastage of judicial time

Delhi High Court: The Division Bench of Hima Kohli and Subramonium Prasad, JJ. while dismissing a petition that challenged the MHA Notification of

Case Briefs Supreme Court

Parliamentary Committee Report can be taken judicial notice of but it’s validity can’t be questioned: SC

Supreme Court: Writing down a 338-page-long verdict, the 5-judge Constitution Bench of Dipak Misra, CJ and AM Khanwilkar, Dr. DY Chandrachud, Dr.