History of Insurance Legislation in India
– Avinash Singh

Insurance business has been fast growing sector in India since Independence. The laws regulating the Insurance Sector came with the establishment of British entity Oriental Life Insurance Company in 1818 in Calcutta. But at that stage, subjects of Insurance were very limited.

Literally Interpreting The Law- A Appraisal of The Literal Rule of Interpretation in India
– Alekhya Reddy. T

Literal rule of interpretation is one of the oldest methods of interpretation adopted by the judiciary. This article focuses on the rules to be kept in mind while using it. Further the position of this rule in the present times has been discussed.