| Term or phrase | Literal translation | Definition and use |
|---|---|---|
| volenti non fit injuria | injury is not done to the willing | Notion that a person cannot bring a claim against another for injury, if said person willingly placed themselves in a situation where they knew injury could result. |
Sunday, 03, May, 2026
- CJI Surya Kant calls out Apex Court's own past interference in Rape Victim's Termination Rights
- Young Judge dies by Suicide in Capital
- 1935 के एक्ट के आधार पर केंद्र का मालिकाना हक नहीं', हाई कोर्ट ने 220 एकड़ जमीन पर सरकारी दावा किया खारिज
- ट्रैफिक जाम से राहत कब? हाईकोर्ट ने अधिकारियों को दिया कड़ा निर्देश
- Internship Opportunity at Shivjyothi & Associates, Berhampur, Odisha [2 Positions; June]: Apply Now!
- Internship Opportunity at Lawxford (OPC) Pvt Ltd, Lucknow [On-site]: Apply Now!
- 2-Week Online Legal Research & Writing Internship by The Lawscape [May 2026; May 17 – 31]: Apply Now!
- HC expounds: RTI Act cannot be used to disclose ITR of the husband in matrimonial disputes, terms it 'personal information'
- 'जज साहब बिल्ला नं. 786 चाहिए', कोर्ट पहुंचा कुली, लेकिन रेलवे से हारी कानूनी जंग
- सार्वजनिक जमीन पर नमाज नहीं, हाईकोर्ट की सख्त टिप्पणी
- Call for Papers: Avantika Public Policy and Law Review [Volume I, Issue II]: Submit by June 15
- HC raps Banks: Banks cannot arbitrarily freeze accounts, they are not investigative agency
- CJI Surya Kant on Tech: Integrating technology into judicial processes dismantles geographical barriers to help litigants
- SC on TMC's Plea on Bengal Elections Counting: Election Commission can choose counting personnel
- चुनाव आयोग को नियुक्ति के पूरे अधिकार, नए आदेश की जरूरत नहीं'; टीएमसी को सुप्रीम कोर्ट से झटका
