| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| de jure | According to law | Literally "from law"; something that is established in law, whether or not it is true in general practice. Cf. de facto. |
Friday, 10, Apr, 2026
- "Shaan of Delhi cannot be shut over a Certificate": HC lets Khan Market Restaurants run without Fire NOC, but only 50 Guests at a time
- मध्य प्रदेश में 15 साल पुरानी बसों के परिवहन पर लगी रोक वैध, हाईकोर्ट ने पूर्व आदेश को रखा बरकरार
- ‘Risk of Influencing Witnesses Cannot be Ignored’: SC Refuses Bail to Suspended Punjab DIG in CBI Bribery case
- PRESS RELEASE: Shardul Amarchand Mangaldas Advises Prudential Financial on Sale of PGIM’s Asset Management Business in India to TVS Venu Group
- Cyril Amarchand Mangaldas Advises Peak XV on their acquisition of stake in Plum Benefits Private Limited
- PRESS RELEASE: Madhya Pradesh State Legal Services Authority Successfully Conducts Statewide Mega Legal Outreach & Awareness Camps Across All 51 Districts
- 'NBFC Loan Recovery falls within domain of NCLT and not Civil Court': HC Explains Sec 430 Companies Act bar against ‘Strategic’ Suits
- हाईकोर्ट ने दुष्कर्म मामले में आरोपी की जमानत रद्द करने से किया इन्कार, जानें कोर्ट के बड़े फैसले
- Smt. Nirmala Devi Bam Memorial International Moot Court Competition – Chapter VIII (2026), Register Now!
- हाईकोर्ट: साइबर जांच के नाम पर केवल संदिग्ध राशि ही होगी होल्ड, बाकी पैसों का कर सकेंगे इस्तेमाल
- Online Legal Research & Academic Lecture Internship 2026 by Institute of Excellence in Research and Law (I.E.R.L.) [4 Weeks]: Apply Now!
- Internship at Lex Bhartii, New Delhi [May, June & July 2026]: Apply Now!
- Internship Opportunity at ADA Legal, New Delhi [3 Interns; Unpaid; April – May 2026]: Apply Now!
- Supreme Court issues notice to Centre on 26 Indians allegedly trapped and Forced to Fight for Russia
- SC dismisses 25 PILs filed by Single Advocate in One Go, and uses the moment to rebuke reckless PIL filing
