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Karnataka High Court Suggests Community Service for Rash Lamborghini Driver in Bengaluru
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Motor Vehicles ActClear topic ×
62 articles
Court News
No NOC or Fitness Renewal Without Clearing Toll Dues: Centre Tightens Motor Vehicle Rules
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Court News
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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Supreme Court Clarifies Driving Licence Renewal: No Retrospective Validity After Expiry
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Supreme Court: Motor Accident Liability Must Rest on Credible Evidence, Not Assumptions
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Bombay High Court Protects Innocent Car Buyer: Registration Restored Despite Forged Import Papers
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Punjab & Haryana High Court Rules: Driving Licence Valid for 30 Days After Expiry, Insurer’s Appeal Dismissed
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Supreme Court: Income Tax Returns Filed After Death Valid for Motor Accident Compensation
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Supreme Court Flags Motor Insurance Crisis: 56% Vehicles Uninsured, Seeks Govt and IRDAI Action Plan
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Kerala High Court Clarifies Motor Accident Claims: Widow and Children Are Sole Legal Representatives of Deceased Christian Male
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