Court News
Employer’s Group Insurance Payout Cannot Be Deducted From Motor Accident Compensation, Rules Supreme Court
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77 articles
Court News
Six Years in Jail, Then Acquitted: Supreme Court Orders U.P. to Pay Rs 6 Lakh to Undertrial, Calls Him ‘a Victim of the System’
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Court News
Adult Children Entitled to Parental Consortium: Supreme Court Awards Rs. 48,400 to Each Claimant in Security Guard’s Accident Death (Sameem Begum v. K. Venkat Swamy)
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Court News
Six-Month-Old Left Paraplegic in Road Accident: Supreme Court Nearly Doubles Compensation to Rs. 83.38 Lakh, Treats Functional Disability as 100% (Gayatree Pattnaik v. Arundhati Sahoo)
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Landmark Judgements
Compensation Without Blame: A No-Fault Policy Directed for Serious COVID-Vaccine Injuries
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Court News
How Much Is a Life Worth to a Claims Tribunal? The Pranay Sethi Formula for Motor Accident Compensation
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Court News
Lost Ticket, Not Lost Claim: Calcutta High Court Awards Rs 8 Lakh for Fatal Fall From Overcrowded Local Train
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Court News
Hit by a Stray Bull in 2007: Supreme Court Awards Rs 15 Lakh and Urges Cattle Tagging Nationwide
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Court News
Highway Land Acquisition: Supreme Court Says the Award Date Decides Whether 1894 or 2013 Act Solatium Applies
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Court News
Acquittal of the Driver Is No Answer to a MACT Claim: Supreme Court Restores Full Negligence and Raises Widow's Award to Rs 50.81 Lakh
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Court News
Lifts Are Common Carriers: Supreme Court Upholds Otis’s 70% Share in Fatal Lift Accident Award
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Court News
Needs an Attendant for Life? Supreme Court Treats 75.5% Medical Disability as 100% Functional Disability in Motor Accident Claim
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