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Justice Beyond Arithmetic: Supreme Court Expands Motor Accident Compensation
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31 articles
Court News
Supreme Court Rules: Compassionate Assistance Must Be Deducted from Motor Accident Compensation to Prevent Double Recovery
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Court News
Kerala HC: Guilty Plea in Criminal Case Does Not Bind Motor Accident Tribunal
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Registered Owner Liable for Accident Compensation Even After Vehicle Sale, Rules Allahabad High Court
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Delhi High Court Enhances Motor Accident Compensation to ₹76.4 Lakh, Recognizes Lifelong Prosthetic Limb Needs
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Karnataka High Court Suggests Community Service for Rash Lamborghini Driver in Bengaluru
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No NOC or Fitness Renewal Without Clearing Toll Dues: Centre Tightens Motor Vehicle Rules
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Motor Vehicles Act Set for Major Overhaul with 61 Amendments
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Delhi Police Crack Down on Wrong-Side Driving: FIRs, Heavy Fines, and Strict Traffic Rules
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Bengaluru’s ₹10,000 Traffic Fines: How Motorists Can Stay Safe and Avoid Penalties
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Court News
Supreme Court Clarifies Driving Licence Renewal: No Retrospective Validity After Expiry
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Court News
Supreme Court: Motor Accident Liability Must Rest on Credible Evidence, Not Assumptions
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