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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Motor AccidentClear topic ×
16 articles
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
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
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
Bike Owner Dies in Self-Accident: Karnataka High Court Cuts ₹5 Lakh Section 163-A Award to ₹1 Lakh Under Policy, Leaves Parents Free to Claim Against the Other Vehicle
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Court News
Hit a Pick-Up From Behind? Bombay High Court Holds Deceased Biker Negligent, Sets Aside Rs. 19.86 Lakh Award and Flags ‘Planted’ Accident Witnesses
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Court News
Injured Constable Kept His Job but Lost His Future: Delhi HC Awards Post-Retirement Loss of Earning Capacity, Refuses to Cut Multiplier to 1 Because He Later Died
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Court News
Accident in 1997, Claim in 2014: Delhi HC Says a MACT Claim Filed 17 Years Later Is Not a ‘Live and Surviving’ Claim, Even Without a Limitation Bar
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Court News
He Lifted a Cement Bag With His Teeth: Gujarat High Court Counts Contractor’s Guinness Record in Raising Accident Compensation
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Court News
Mediclaim Money Cannot Be Deducted From Motor Accident Compensation, Supreme Court Settles the Debate
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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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