| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| de facto | In fact | Literally "from fact"; often used to mean something that is true in practice, but has not been officially instituted or endorsed. "For all intents and purposes". Cf. de jure. |
Friday, 01, May, 2026
- कस्टडी मौत मामले में झारखंड हाई कोर्ट सख्त, 5 मई तक दस्तावेज जमा करने का अल्टीमेटम; नहीं तो IG-गृह सचिव की होगी पेशी
- "Politically Motivated": SC grants Anticipatory Bail to Congress leader Pawan Khera in Defamation case
- Supreme Court issues Criminal Contempt Notice to HC Bar Association President on BCI's plea
- सराय हकीम गोलीकांड के 47 दिन बाद आरोपी को मिली राहत, मामले में पहली जमानत हाईकोर्ट से मंजूर
- Internship Opportunity at Rubik’s Legal Solutions LLP, Dehradun [Offline; June/ July]: Apply by May 10
- Webinar on Article 13, Article 368, and the Basic Structure Doctrine by I.E.R.L [May 20; No Fee]: Register Now!
- विधवा की पारिवारिक पेंशन से नहीं हो सकती पति के बकाया की वसूली, हाई कोर्ट का महत्वपूर्ण फैसला
- JOB POST: Legal Manager at NxtWave, Hyderabad [5-8 PQE; Offline]: Apply Now!
- JOB POST: Associates at Lex Bellator, Delhi [Salary of Rs. 25-30K; 1-3 PQE; Offline]: Apply Now!
- हाईकोर्ट का बड़ा फैसला! एक अधिकारी को दोहरी कुर्सी से हटाया, ट्रांसपोर्ट विभाग में हड़कंप
- CfP: National Seminar by Durgapur Institute of Legal Studies, Durgapur [May 21-22; Hybrid]: Submit Abstract by May 16!
- Internship Opportunity at Shivjyothi & Associates, Berhampur, Odisha [2 Positions; June]: Apply Now!
- Internship Opportunity at A & S Associates – Law office of Savitha G, Chennai [May & June]: Apply Now!
- 'रिश्वत लेना ही नहीं, मांगना भी पाप', FIR रद्द करवाने हाईकोर्ट पहुंचे डॉक्टर को जज साहब ने सुनाया
- भारती सिंह और शेखर सुमन को हाईकोर्ट से मिली बड़ी राहत, रद्द हुई FIR; धर्म पर टिप्पणी से जुड़ा है मामला
