| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| ex nunc | From now on | Term used in contract law to specify terms that are voided or confirmed in effect only in the future and not prior to the contract, or its adjudication. C.f. ex tunc. |
Thursday, 20, Aug, 2026
- भगवान भेदभाव नहीं करते, हाई कोर्ट ने भगवद गीता के अध्याय 9 के श्लोक 29 का अर्थ समझा दिया
- पॉक्सो मामले में बच्चे से जिरह पर रोक नहीं : हाईकोर्ट
- पुलिस की हर गोली घुटने के नीचे कैसे लगती है... यूपी पुलिस के हॉफ एनकाउंटर पर हाईकोर्ट का सवाल, CBI जांच का आदेश
- ‘जांच से पत्नी को क्यों है ऐतराज?’ पति बोला- बच्चा मेरा नहीं, सुप्रीम कोर्ट ने DNA टेस्ट को दी मंजूरी
- सुप्रीम कोर्ट ने कहा- सीपीसीबी दिवाली से पहले पटाखों के शोर की सीमा और ढील पर विचार करे
- Internship Opportunity at Garg & Associates, New Delhi [Sept; 1 Month; 1 – 2 Positions; Stipend of Rs. 5k]: Apply by Aug 24
- Internship Opportunity at the Office of Advocate Ishu Bansal, Delhi: Apply Now!
- Internship Opportunity at National Centre for Law and Administration (NCLA), LBSNAA, Mussoorie [4 Weeks; Fully Covered]: Apply Now!
- 'सोनू निगम Vs सोनू निगम' विवाद का अंत, हाईकोर्ट में समझौते के बाद सुलझी डिजिटल पहचान की जंग
- Online Internship Opportunity at LLM Advocates [60 Interns; Sept 2026; Unpaid]: Apply Now!
- CCPA fines e-commerce platform for selling ‘ordinary’ sweets as Ram Mandir prasad
- SC Collegium recommends name One Additional Judge as Permanent Judge of Chhattisgarh High Court
- Collegium recommends names of an Advocate and a Judicial Officer as Judges of Gauhati High Court
- Collegium recommends name of one Additional Judge as Permanent Judge in the Calcutta High Court [Read here]
- Supreme Court Collegium recommends appointment of an Additional Judge as Permanent Judge to Punjab and Haryana High Court
