Court News
₹2.67 Lakh in 2005, ₹5 Lakh in 2026: Punjab and Haryana High Court Applies New Section 164 Fixed Compensation to a Widow’s 20-Year-Old Section 163-A Appeal
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
MACTClear topic ×
81 articles
Court News
Tribunal Took Rs 5,226 a Month; His Tax Return Said More: Rajasthan High Court Raises Widow’s MACT Award From Rs 7.49 Lakh to Rs 18.67 Lakh
Read article ↗
Court News
Rider Had No Licence, but the Widow Still Gets Paid: Telangana High Court Orders Insurer to Pay First and Recover From Owner
Read article ↗
Court News
Certificate Said 40%, Her Job Needed Long Hours of Sitting: Uttarakhand High Court Upholds 50% Functional Disability, Raises Award to ₹11.04 Lakh
Read article ↗
Court News
Accident in 1998, Award in 2003, Justice in 2026: Punjab and Haryana High Court More Than Doubles Compensation for Three Deaths
Read article ↗
Court News
Insurer Appealed to Escape Liability, Ended Up Paying More: Uttarakhand High Court Raises Award for 9-Year-Old’s Death From ₹2.86 Lakh to ₹6.62 Lakh
Read article ↗
Court News
Travelling With His Vegetables to the Mandi: Delhi High Court Says Owner of Goods Is Not a ‘Gratuitous Passenger’, Insurer Must Pay Injured Vendor
Read article ↗
Court News
Seven-Year-Old Killed by Hit-and-Run Car: Punjab and Haryana High Court Says Child’s Notional Income Is the Skilled Minimum Wage, Not DC Rates, Cuts Award to ₹20.45 Lakh
Read article ↗
Court News
Pillion Rider Killed, But the Bike Had Only an ‘Act Policy’: Tripura HC Says Insurer Not Liable, Parents’ Appeal Dismissed
Read article ↗
Court News
Insurer’s Appeal Backfires: Jharkhand HC Enhances Compensation for Mason’s Family Even Without a Cross-Appeal
Read article ↗
Court News
Bike Hit From Behind by an Unknown Motorcycle: Gauhati HC Finds Composite Negligence, Makes Insurer Pay and Raises Interest to 9%
Read article ↗
Court News
No Other Vehicle Needed: Andhra Pradesh High Court Says Scooty Skidding Into a Canal Is an ‘Accident’, but Cuts Award to ₹9.04 Lakh
Read article ↗