57. Facts of which Court must take judicial notice.
- The Court shall take judicial notice of the following facts.(1)all laws or rules having the force of law now or heretofore in force, or hereafter to be in force, in any part of [India] [Substituted by A.L.O. 2008 for the 'State'.];(2)all public Acts passed or hereafter to be passed by Parliament [of the United Kingdom] [Inserted by A.L.O. 2008.] and all local and personal Acts directed by Parliament [of the United Kingdom] [Inserted by A.L.O. 2008.] to be judicially noticed ;(3)Articles of war for [Indian] [Substituted A.L.O. 2008 for 'Her Majesty's'.] Army [Navy or Air Force] [Substituted by A.L.O. 2008 for 'Navy'.] ;(4)[ the course of proceeding of parliament of the United Kingdom, of the Constituent Assembly of India or of the State, or Parliament and of the Legislatures established under any laws for the time being in force in a province or in the States;] [Clause (4) substituted by A.L.O. 2008.](5)the accession and the sing manual of the sovereign for the time being of the United Kingdom of Great Britain and Ireland ; the accession and the seal (or sign manual) of the Rulers of the State for the time being :(6)all seals of which English Courts take judicial notice: the seals of all the Courts in the State, the seals of all the Courts in [India,] [Substituted by A.L.O. 2008 for 'British India'.] and of all Courts out of [India] [Substituted by A.L.O. 2008 for 'British India'.], established by the authority of the Governor General or any Local Government in Council: the seals of Courts of Admiralty and Mari time Jurisdiction and of Notaries Public, and all seals which any person is authorised to use by any Act of Parliament [of the United Kingdom] [Inserted by A.L.O. 2008.] or other Act or Regulation having the force of law in [India] [Substituted A L.O. 2008, 'British India'.]; all seals which any person is authorised to use by any rule or enactment having the force of law in the State ;(7)the accession to office, names, titles, functions and signatures of the persons filling for the time being any public office in any part of India, if the fact of their appointment to such office is notified in the Gazette of India or in the official Gazette of any Local Government; the accession to office, names, titles, functions and signatures of the persons filling for the time being any public office in any part of the State ;(8)the existence, title and national flag of every State or Sovereign recognized by the [Government of India] [Substituted By A.L.O. 2008 for 'British Crown'.];(9)the division of time, the geographical of the world, and public festival, fasts and holidays notified in the Official Gazette ;(10)the territories under the dominion of the [Government of India,] [Substituted By A.L.O. 2008 for 'British Crown'.] the territories included in the State;(11)the commencement, continuance and termination of hostilities between the [Government of India] [Substituted By A.L.O. 2008 for 'British Crown'.] and any other State or body of persons(12)the names of the members and officers of the Court and of their deputies and sub ordinate officer sand assistants, and also of all officers acting in execution of its process, and of all advocates, attorneys, proctors, vakils, pleaders and other persons authorised by law to appear or act before it;(13)the rule of the road on land or water.:In all these cases and also on all matters of public history, literature, science or art. the Court may resort for its aid to appropriate books or documents of reference.If the court is called upon by any person to take judicial notice of any fact, it may refuse to do so until such person produces any such book or document as it may consider necessary to enable it to do so.
