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Supreme Court: Reasons Omitted In an Order May be Considered In Specific Circumstances - (18 Sep 2025)

CIVIL

Supreme Court made an exception to the 'speaking order' rule, stating that while the validity of an administrative order is generally determined by the reasons stated within it, the Court may, in certain limited circumstances, consider unstated grounds if they are evident from the existing record.

Tags : SUPREME COURT   REASONS   SPEAKING ORDER  

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