Court News
Tribunal Read an Expired Policy: Himachal High Court Exonerates Insurer for Car Passenger’s Death Under ‘Act Only’ Cover, Sends Judge for MACT Refresher Training
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36 articles
Court News
Damage to Your Own Insured Vehicle Is Not a MACT Claim: MP High Court Sets Aside Award Over Bus Hit by Train
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Court News
Carpenter Fell From the 14th Floor at Work: Kerala HC Says Notified Wage Is Not a Ceiling, Upholds Rs 9.33 Lakh Compensation Against Insurer
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Court News
Bike Owner Dies in Self-Accident: Karnataka High Court Cuts ₹5 Lakh Section 163-A Award to ₹1 Lakh Under Policy, Leaves Parents Free to Claim Against the Other Vehicle
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Court News
Hit a Pick-Up From Behind? Bombay High Court Holds Deceased Biker Negligent, Sets Aside Rs. 19.86 Lakh Award and Flags ‘Planted’ Accident Witnesses
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Court News
Body Found After a Car Ride Is Not Enough: Supreme Court Says MACT Claim Needs ‘Some Link’ Between the Vehicle and the Death
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Court News
Rs 24.86 Lakh Cut to Rs 50,000: Allahabad High Court Says Married Daughters Who Were Not Dependent on Their Mother Get Only No-Fault Compensation
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Court News
Injured Constable Kept His Job but Lost His Future: Delhi HC Awards Post-Retirement Loss of Earning Capacity, Refuses to Cut Multiplier to 1 Because He Later Died
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Court News
Injured Porter Gets Higher Compensation: Karnataka High Court Applies Centre’s ₹8,000 Notified Wage, Makes Insurer Pay and Recover From Tractor Owner
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Court News
He Lifted a Cement Bag With His Teeth: Gujarat High Court Counts Contractor’s Guinness Record in Raising Accident Compensation
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Court News
Driver’s Death on Duty: Insurer Pays Compensation and Interest, but Penalty for Delay Is the Employer’s Alone, Says Supreme Court
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Court News
Mediclaim Money Cannot Be Deducted From Motor Accident Compensation, Supreme Court Settles the Debate
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