Court News
Bombay High Court Protects Innocent Car Buyer: Registration Restored Despite Forged Import Papers
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Motor Vehicles ActClear topic ×
31 articles
Court News
Punjab & Haryana High Court Rules: Driving Licence Valid for 30 Days After Expiry, Insurer’s Appeal Dismissed
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Court News
Supreme Court: Income Tax Returns Filed After Death Valid for Motor Accident Compensation
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Court News
Supreme Court Flags Motor Insurance Crisis: 56% Vehicles Uninsured, Seeks Govt and IRDAI Action Plan
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Court News
Kerala High Court Clarifies Motor Accident Claims: Widow and Children Are Sole Legal Representatives of Deceased Christian Male
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Court News
Karnataka High Court Says Married Sisters Can Claim Motor Accident Compensation as Dependents
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Court News
Supreme Court Enhances Compensation for 77% Disabled Accident Victim, Recognizes Loss of Marriage Prospects
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