Dictionary of Legal Terms -

(Dictionary of Legal Terms)

P - Q

U - V

W-X-Y-Z

	a - absolute discretion
	absolute fee-simple - accrue due
	accruing - Act of Parliament
	act of parties - administrator
	Administrator General - affirm
	affirmance - allow an appeal
	allowance - answer
	answer - a priori
	aquatic rights - assured
	assurer - avowal
	avulsion - ayn
B
	baby act - balance-sheet
	balance to credit - barred debt
	barren money - bequeath a legacy
	bequest - blank acceptance
	blank bill - bond note
	bond indebtedness - brief
	briefless - buttals
	butted and bounded - by-bidding
C
	cabal - call money
	call to account - capture
	cardinal issue - cause
	cause - C.F.I.Contract
	chain of circumstances - chaste
	chaste life - civil post
	civil power - co-assignee
	coastal trade - commercial agent
	commercial broker - co-mortgagor
	compact - conduct of business
	conduct oneself - consular marriages
	consult - coroner's court
	corporal - criminal procedure
	criminal proceeding - cy-press
D
	damage - debit
	debit entry - defaulter
	defaulting dealer - delimitation of
	constituencies
	delinquency - derangement
	derelict - development
	devest divest - disavow
	disbursement - dismissal compensation
	dismortgage - district jail
	district judge - domestic judgments
	domestic trade - due admonition
	due authority - dying declaration
E
	earlier maturity - effect
	effective - embroilment
	employ - entailment
	enter - equity of statute
	equivalent - evade
	evaluation - execute a contract
	execute an order - exhibit
	exhibited - ex post facto
	ex post facto law - ezardar
F
	fabricate - false information
	false instrument - fictitious stamp
	fidelity - fishery
	fishing - forfeited
	forfeited property - free
	free access - further inquiry
	further proceedings - future transaction
G
	gain - general indefinite expression
	general insurance - good consideration
	good credit - greatest common advantage
	great granddaughter - guise
H
	habeas-corpus - hand-bill
	handcuff - hear and determine
	hereditary office - holder of power
	holder of promissory note - hypothecator
I
	ideal - immediately before
	immediately below - implied ratification
	implied release - inappealable
	inapplicable - increase
	incredible - individual
	individual business - in good faith
	ingress - in pendente (in suspense)
	in part - insure
	insured - intern
	internal - invalidity
	invalidity pension - iter
J
	jactitation - judicial act
	judicial admission - kin
K
	karte - kin
	kind - kutumba
L
	laboratory - lawless
	law of evidence - legal tender
	legatee - life imprisonment
	life-insurance - living
	living wage - luxury tax
M
	machination - maintain
	maintainable - malicious motive
	malicious prosecution - material loss
	materially - memorial
	mental capacity - mistake as to matter of fact
	mistake of fact - multifarious
	multilateral - mystic will
N
	naked confession - nearest relations
	near of blood - non-compliance
	non-compoundable - nutrition
O
	oath - officer-in-charge of a police station
	officer-in-command - opposed
	opposite - outrage
	outrage the modesty - owner's risk
P-Q
	pact - parricide
	part delivery - paternal
	paternal aunt - penal
	penal action - permissibility
	permissible - petty offence
	petty officer - plea of release
	pledge - possible right or interest
	post - pregnant
	pregnant uterus - prevail over
	prevail up - private transfer
	private trust - professional qualification
	professional services - proposition
	propositus - public Act
	public act of settlement - puisne
	puisne judge - quasi-judicial
	quasi-marital - quote
R
	race - rateable property
	rateable value - receiver
	receiver in the suit - reduction
	reduction in rank - relations by affinity
	relationship - remote and indirect loss
	remote kinsman - repudiate a suit
	repudiation - restitution of conjugal rights
	restitution of property - reversionary interest
	reversionary right - rules as to evidence
	rules of procedure - Ryotwari Settlement
S
	sabotage - schedule
	scheduled areas - self serving evidence
	sell - settlement of disputes
	settlement of issues - simple trust
	simultaneous - special agreement
	special appeal - stability
	stage - stock of firm
	stocks and shares - substantial
	substantially - supplementary grant
	supplementary provision - system of
	proportional representation
T
	table - tail male
	take accounts - tenant in dower
	tenant in tail - thief
	thing - transact
	transaction - triable
	trial - turn over
U - V
	uberrima fide - unclassed suit
	unconclusive - union
	Union of India - use of criminal force
	use of force - vernacular language
	vernacular newspaper - voyage
W- X - Y - Z
	wager - war marriage
	warn - without intervention of the court
	without jurisdiction - zanana.