| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| contra proferentem | Against the one bringing forth | Used in contract law to stipulate that an ambiguous term in a contract shall be interpreted against the interests of the party that insisted upon the term's inclusion. Prevents the intentional additions of ambiguous terminology from being exploited by the party who insisted on its inclusion. |
Friday, 03, May, 2024
- [Cattle Cruelty] HC directs District Collectors Kakinada and East Godavari to file reports as to how the Government Order has been implemented, Read Order
- HC directs the state to constitute the transgender welfare board within two weeks, Read Order
- 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
