| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| per quod | by which | Used in legal documents in the same sense as "whereby". A per quod statement is typically used to show that specific acts had consequences which form the basis for the legal action. |
Wednesday, 29, Apr, 2026
- हाईकोर्ट की मानवाधिकार आयोग पर कड़ी टिप्पणी: मदरसों की EOW जांच पर रोक
- सोसायटी ने माफी मांगी फिर भी केस लड़ने पर अड़ीं 90 साल की 'गुस्सैल दादी', हाईकोर्ट बोला- 2046 के बाद सुनेंगे
- 31 लाख का रिटर्न भरने वाली पत्नी को गुजारा भत्ता क्यों? हाईकोर्ट से न्यूरोसर्जन पति को राहत
- 15 साल लिव-इन, बच्चा भी हुआ, सुप्रीम कोर्ट की सख्त टिप्पणी- अब यौन शोषण का आरोप कैसे?
- 'जज साहब, प्लीज IPS अजय पाल शर्मा को तुरंत हटाइए', पश्चिम बंगाल पर आधी रात को सुप्रीम कोर्ट में हलचल
- JOB POST: District Judge at Patna High Court [Entry Level; Direct from Bar 2026; 8 Positions; Salary Upto Rs. 1.96L]: Apply by May 15
- JOB POST: Assistant Professor at Symbiosis Law School, Multiple Locations [Offline]: Apply Now!
- JOB POST: Senior Resident Fellow at Vidhi Centre for Legal Policy, Delhi [4 PQE; Offline]: Apply By May 10
- Summer Internship Opportunity at Directorate General of Foreign Trade (DGFT), New Delhi [1-3 Months; Stipend of Rs. 10k]: Details Inside!
- Internship Opportunity at BankDRT, Delhi & Bangalore [1-6 Months; Stipend upto Rs. 10k]: Apply Now!
- Webinar on ‘Law, Technology & Social Media Governance’ by the Institute of Excellence in Research and Law [May 1; Free]: Register Now!
- CBI Court sentences Karnataka sitting MLA/former minister and 15 others to double life imprisonment in murder and criminal conspiracy case
- NHRC, India takes suo motu cognizance of the reported death of two girl students after an iron gate of a government primary school collapsed upon them in the Gajapati district of Odisha
- NHRC, India takes suo motu cognizance of the reported parading of a woman by the villagers with her husband on shoulders on allegations of elopement in the Jhabua district of Madhya Pradesh
- Missing records cannot deny Pension Rights HC says rrejection not immediate outcome in EPFO higher pension cases
