| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| in terrorem | In order to frighten | A warning or threat to sue, made in the hopes of convincing the other party to take action to avoid a lawsuit. |
Tuesday, 28, Apr, 2026
- [LatestLaws.com Partner Event] Smt. Nirmala Devi Bam Memorial International Moot Court Competition – Chapter VIII (2026) (15th to 17th May 2026, Indore), Register Now!
- Cyril Amarchand Mangaldas advises Mapletree Logistics Trust on acquisition of an entity operating a logistic warehousing facility in Bhiwandi
- Cyril Amarchand Mangaldas advises Dhampur Bio Organics Limited on slump sale of its Meerganj Unit on a going concern basis
- Cyril Amarchand Mangaldas advises lenders on external commercial borrowing and other credit facilities for Clean Max Tasman
- [Press Release] SNG & Partners opens its office in GIFT City, Gujarat
- Cyril Amarchand Mangaldas advises Organon & Co., a global healthcare company, in its acquisition by Sun Pharmaceutical Holdings USA, Inc.
- Call for Blogs: Lex Rex by CHRIST (Deemed to be University), Pune, Lavasa Campus [Online; No Fee]: Rolling Submissions!
- CCTV in Police Stations: SC directs amicus to conduct meetings with States on utilization of funds
- 5 लाख कर्मचारियों के लिए मध्यप्रदेश हाई कोर्ट से राहत भरी खबर, न्यूनतम वेतन और स्थायी नौकरी की जगी उम्मीद
- थानों में CCTV फंड के इस्तेमाल पर सुप्रीम कोर्ट सख्त: केंद्र और राज्यों से मांगा हिसाब, बैठक के दिए निर्देश
- SC expounds: Right to manage religious institution cannot mean absence of norms, there cannot be anarchy
- Justice Swarana Kanta Sharma recuses from hearing plea of MP Karti Chidambaram seeking to quash CBI FIR
- Digital Arrest Scams: Centre inform Apex Court that WhatsApp has banned 9,400 accounts linked to 'Digital Arrest'
- 'कानून हाथ में लेने का हक नहीं...', इंजीनियर पर कीचड़ फेंकने के मामले में मंत्री नितेश राणे दोषी करार, कोर्ट ने सुनाई सजा
- लिव-इन संबंध में रह रहीं दो युवतियों को हाई कोर्ट की सुरक्षा, पुलिस को तुरंत सुरक्षा देने के निर्देश
