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3 articles

Himachal Pradesh High Court: Father Entitled to Motor Accident Compensation Without Proving Financial Dependency

Court News

Himachal Pradesh High Court: Father Entitled to Motor Accident Compensation Without Proving Financial Dependency

9 Jan 2026Read article ↗

Punjab & Haryana High Court Rules: Driving Licence Valid for 30 Days After Expiry, Insurer’s Appeal Dismissed

Court News

Punjab & Haryana High Court Rules: Driving Licence Valid for 30 Days After Expiry, Insurer’s Appeal Dismissed

5 Dec 2025Read article ↗

Supreme Court Bars Split Multiplier in Motor Accident Compensation: Income at Death Sole Basis for Award

Court News

Supreme Court Bars Split Multiplier in Motor Accident Compensation: Income at Death Sole Basis for Award

17 Nov 2025Read article ↗