| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| nulla bona | no goods | Notation made when a defendant has no tangible property available to be seized in order to comply with a judgement. |
Tuesday, 28, Apr, 2026
- Missing records cannot deny Pension Rights HC says rrejection not immediate outcome in EPFO higher pension cases
- Evidentiary Value of Joint Statement by Several Accused u/s 27 Evidence Act, SC Explains
- Abetment to Suicide Case against Husband Quashed as Suicide Note had No Allegations
- Attempt to Murder u/S.307 IPC Not madeout in Celebratory Gun Fire incident, Rules HC
- [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
