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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51 articles
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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Court News
Tractor Stolen, FIR Filed the Same Day, Claim Rejected for Being Late: Gurshinder Singh v. Shriram General Insurance Explained
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Court News
Insurer Appealed, Family Got More: Jharkhand High Court Counts Security Guard’s Overtime as Income and Raises MACT Award to Rs 35.37 Lakh
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Court News
‘We Never Issued This Policy’ Is Not Enough: Gujarat High Court Says Insurer Must Prove Forgery in Motor Accident Claims
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Court News
Nominee Is Only a Trustee: Supreme Court Orders Father-in-Law to Pay Half of Son’s Life Insurance to Widow (Kirty Agarwal v. Chief Operating Officer)
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Court News
Owner Killed While Riding as Passenger: Uttarakhand High Court Holds Insurer Liable Under Package Policy
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Court News
Australian Licence, Indian Road: Punjab & Haryana High Court Upholds Insurer’s Right to Recover From Driver
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Court News
Is a Reach Stacker a ‘Motor Vehicle’? Supreme Court Says No, and an ICD Is Not a Public Place
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Court News
No Premium, No Cover: Supreme Court Says an Officer's Email Cannot Override Section 64VB of the Insurance Act
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Court News
A Dog Ran Onto the Road? Delhi HC Says Drivers Must Expect It, Upholds Rs 1.7 Crore Accident Award
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