| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| quantum valebant | as much as they were worth | Under Common Law, i.e. a remedy to compute reasonable damages when a contract has been breached—the implied promise of payment of a reasonable price for goods. In contract law, for requirements of consideration, reasonable worth for goods delivered. Usage: quantum meruit has replaced quantum valebant in consideration; in the case of contract remedy, quantum valebant is being used less, and could be considered to be obsolete. |
Tuesday, 28, Apr, 2026
- JOB POST: Lawyers at SKV Law Offices, Delhi [8+ PQE; Offline]: Apply Now!
- JOB POST: Research Fellow at Vidhi Centre for Legal Policy, Mumbai [0-3 PQE; 2 Positions; Offline]: Apply by May 12
- शुभेंदु अधिकारी को हाईकोर्ट से बड़ी राहत: उम्मीदवारी रद्द करने वाली याचिका खारिज; ममता के खिलाफ लड़ेंगे चुनाव
- सुनवाई के दौरान IIT की छात्रा ने गुजरात हाईकोर्ट में ऐसा क्या किया? जज साहब ने दिया बाहर का रास्ता
- JOB POST: Associate at INDIA JURIS, Bengaluru [2 Positions; 1-3 PQE; Offline]: Apply Now!
- आसाराम के आश्रम को सुप्रीम कोर्ट से राहत, बुलडोजर कार्रवाई पर लगी रोक, जानें पूरा मामला
- Court questions evidence, Acquits man in alleged repeated Rape of Minor
- नजराना लेना किन्नरों का कानूनी हक नहीं, एरिया बंटवारे का मुकदमा हाईकोर्ट में खारिज
- No Medical proof needed if testimony is credible, HC upholds Rape Conviction
- 'सत्याग्रह के अलावा कोई और रास्ता नहीं', जस्टिस स्वर्णकांता को अब सिसोदिया ने लिखा पत्र
- 'ऐसी संपत्ति वक्फ का हिस्सा होती हैं, बेचा नहीं जा सकता',सुप्रीम कोर्ट ने रद किया हाई कोर्ट का फैसला; क्या है मामला
- Sensitive issue of Missing Children: SC calls for practical solutions, not just concerns
- कांतारा विवाद: रणवीर का माफीनामा स्वीकार, मगर चामुंडेश्वरी मंदिर जाना होगा, हाईकोर्ट का आदेश
- After Kejriwal, Manish Sisodia Refuses Legal Representation in Delhi Excise Case Proceedings
- मसूरी के जाम से मिलेगी मुक्ति: उत्तराखंड हाई कोर्ट ने उच्चस्तरीय कमेटी गठित करने के दिए निर्देश
