| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| Caveat emptor | Let the buyer beware | In addition to the general warning, also refers to a legal doctrine wherein a buyer could not get relief from a seller for defects present on property which rendered it unfit for use. |
Thursday, 02, May, 2024
- The Courts Today By LatestLaws.com| 02.05.2024 |
- सुप्रीम कोर्ट बार एसोसिएशन में अब एक तिहाई महिलाओं की हिस्सेदारी... चुनाव में आरक्षण लागू करने के निर्देश
- राहुल गांधी MP-MLA कोर्ट में नहीं पेश हुए, अब 14 मई को होगी सुनवाई
- Hush Money Case: US Court imposes max penalty of $9,000 on Donald Trump for violating Gag Order
- Village heads to be held accountable if Child Marriages solemnised: High Court
- CBI not under control of Centre: Modi Govt to Supreme Court in case by WB Govt over Agency's overreach
- Rape Case: Court rejects pre-arrest bail plea of accused Doctor
- 2G Spectrum मामले में केंद्र की याचिका स्वीकार करने से इनकार, सुप्रीम कोर्ट रजिस्ट्री का फैसला
- संदेशखाली मामले में हाईकोर्ट ने CBI जांच से जताई संतुष्टि, राज्य सरकार को सहयोग देने का निर्देश
- Delhi HC stops use of 'Vigoura' mark by homeopathic drugmaker on lawsuit filed by 'Viagra'
- न्यायालय के जज कार्यालय में लगे AC में धमाके से लगी आग, अफरा-तफरी के बीच पहुंची दमकल टीम
- Delhi HC directs lawyers org to give representation to ECI on guidelines to stop misuse of deepfake tech
- No evidence that cipher was in Imran Khan’s custody: Islamabad High Court
- Supreme Court mandates one-third Women's reservation in SCBA posts
- मनीष सिसोदिया ने जमानत के लिए हाईकोर्ट का रुख किया
