Court News
Insurer’s Appeal Backfires: Jharkhand HC Enhances Compensation for Mason’s Family Even Without a Cross-Appeal
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36 articles
Court News
Bike Hit From Behind by an Unknown Motorcycle: Gauhati HC Finds Composite Negligence, Makes Insurer Pay and Raises Interest to 9%
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Court News
No Other Vehicle Needed: Andhra Pradesh High Court Says Scooty Skidding Into a Canal Is an ‘Accident’, but Cuts Award to ₹9.04 Lakh
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Court News
Owner Has No Assets? Insurer Still Pays First: Karnataka High Court Restores ‘Pay and Recover’ for Injured Biker in Unlicensed-Rider Crash
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Court News
‘Not Pressed’ Does Not Mean Given Up: Allahabad High Court Sets Aside 2007 Accident Award Against UPSRTC, Says Tribunal Must Decide Whether the Bus Insurer Is Liable
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Court News
A Bus Tyre Burst Is Not an ‘Act of God’: Delhi HC Raises Compensation for Teenager Who Lost His Leg, Orders Separate Fund for Prosthetic Limbs
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Court News
Insurer Says ‘He Was Drunk’ Only in Appeal: Himachal High Court Rejects New Defence, Ends Up Raising Award for Young Mason’s Death to ₹5.46 Lakh
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Court News
Homemaker’s Work Can’t Be Valued at ₹1,500: Gujarat High Court Nearly Triples Award for Grandmother and Grandson, Makes Insurer ‘Pay and Recover’
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Court News
Wrong Age in the FIR, Other Policies Not Disclosed? Patna High Court Says LIC Can’t Reject a Genuine Death Claim on ‘Suspicion’
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Court News
Accident Blamed on Brake Failure, Claim Dismissed: Sikkim High Court Says No-Fault Compensation Was Still Due and Orders Insurer to Pay Rs 5 Lakh
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Court News
Tribunal Ignored His Salary Proof: Orissa High Court Nearly Triples Accident Award to ₹47.21 Lakh Using the Deceased’s ITR
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Court News
Truck Owner Never Produced the Permit: Uttarakhand High Court Says Insurer Must Pay Cyclist’s Family First, Then Recover From Owner and Driver
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