language in document cannot be pressed over strong contrary evidence
Cases ReportedNever Reported Judgments

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1952 on interpretation of deeds and documents.

Law Enforcement Agencies
Op EdsOP. ED.

by Anuj Berry†, Sourabh Rath††, Megha Janakiraman††† and Aparajito Sen††††

delhi high court
Case BriefsHigh Courts

Delhi High Court observed that repeated use of templated paragraphs, as though the principles of Natural Justice are mere rhetoric, is not permissible.

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.

Case BriefsHigh Courts

Rajasthan High Court: The Division Bench of Sabina and Manoj Kumar Vyas, JJ. dismissed the appeal and upheld the impugned order. Facts

Case BriefsHigh Courts

Madras High Court: While deciding upon the challenge to the grant of ‘Classical’ status to languages like Telugu, Kannada, Odiya, Malayalam etc.,