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Employees Compensation Act 1923Clear topic ×

3 articles

Supreme Court: Insurer Not Liable for Employer’s Penalty in Delayed Compensation Cases

Court News

Supreme Court: Insurer Not Liable for Employer’s Penalty in Delayed Compensation Cases

26 Feb 2026Read article ↗

Bombay High Court: Short-Term Driver Engagement Still Entitles Family to Compensation

Court News

Bombay High Court: Short-Term Driver Engagement Still Entitles Family to Compensation

25 Feb 2026Read article ↗

Delhi High Court: Additional Premium Makes Insurer Liable for Compensation and Penalty

Court News

Delhi High Court: Additional Premium Makes Insurer Liable for Compensation and Penalty

17 Jan 2026Read article ↗