king's bench for saskatchewan
Case BriefsForeign Courts

Court was also of the view that signature in a classic presentation and does denote identity and confirmation of an agreement; however, that in itself does not prevent the use of a modern- day emoji such as thumbs-up emoji.

Case BriefsSupreme Court

“With the greatest of respect, the High Court has cursorily dealt with the contentions of the Appellant and has not even discussed the cases that had been cited on behalf of the Appellant.”

Case BriefsSupreme Court

Supreme Court: A bench comprising of A.M. Sapre and Indu Malhotra, JJ. allowed an appeal filed against the judgment of Delhi High