delhi high court
Case BriefsHigh Courts

“Medical termination of pregnancy involves mental and physical repercussions which may last for a lifetime and therefore, the procedure to be followed cannot be a routine or business-like exercise. The most vital strength in such cases can often come from doctors who examine such victim and explain to them the pros and cons.”

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The Awaaz Initiative seeks to exponentially increase the discourse around socio-legal issues in regional languages. Awaaz is a platform for regional writers,

Delhi High Court
Case BriefsHigh Courts

Signing in English and understanding English are two different things and it cannot be said that if one signs in English, therefore he has full understanding of the language. In other order, the ability to write one’s signature in English does not translate to having a working understanding of the language.

Legislation UpdatesStatutes/Bills/Ordinances

The Jammu and Kashmir Official Languages Bill, 2020 received Presidential Assent on 26-09-2020. The Jammu and Kashmir Official Languages Act, 2020 FEATURES:

Case BriefsHigh Courts

“Viewing Hindi or English as the only language does not seem to be the Constitutional mandate and it is with this end

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As reported by ToI, alongside Arabic and English Abu Dhabi included “Hindi” as the third official court language in order to improve access