Court News
Owner Killed While Riding as Passenger: Uttarakhand High Court Holds Insurer Liable Under Package Policy
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81 articles
Court News
Income Tax Returns Can’t Be Ignored: Gujarat High Court Doubles MACT Award After Tribunal Assumed Rs 3,000 a Month
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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
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
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
Homemakers Are ‘Nation Builders’: Supreme Court Adds ‘Loss of Domestic Care’ to MACT Compensation
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Court News
Licence Not Renewed on Accident Day? Supreme Court Frees Insurer, Applies ‘Pay and Recover’
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Court News
A Carpenter Who Cannot Stand Has Lost 100% of His Work: Supreme Court Triples Accident Compensation
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Court News
Truck Parked in the Dark Was to Blame: Supreme Court Upholds Rs 81 Lakh Award and Adds Filial Consortium
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Court News
Can You File a Motor Accident Claim Where the Insurer Has Its Head Office? Supreme Court Says No
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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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Court News
Age Is No Bar to Earning Capacity: Delhi High Court Rejects “Ageism”, Enhances Compensation for 74-Year-Old Homemaker
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