Court News
Workers Packed Into a Goods Tempo: Bombay High Court Says Policy Doesn’t Cover Them, but Insurer Must Pay First and Recover From Owner
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Motor Accident ClaimsClear topic ×
21 articles
Court News
Transport Endorsement Had Lapsed, LMV Licence Had Not: Gujarat High Court Holds Insurer Liable for Milk Van Accident, Applies Rambha Devi
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Court News
Not an Unskilled Labourer: Chhattisgarh High Court Raises Notional Income of 22-Year-Old B.Sc. Graduate Killed in Road Accident, Lifts Award to ₹22.96 Lakh
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Court News
Tribunal Took Rs 5,226 a Month; His Tax Return Said More: Rajasthan High Court Raises Widow’s MACT Award From Rs 7.49 Lakh to Rs 18.67 Lakh
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Court News
Accident Victims Need Not Open a Union Bank Account to Get Their Compensation: MP High Court Clears Confusion Over MACT Payouts and FDRs
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Court News
Hurried Across an Unmanned Railway Crossing While Others Waited: Gujarat High Court Upholds Dismissal of Accident Claim Against Railways
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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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Court News
A Dog Ran Onto the Road? Delhi HC Says Drivers Must Expect It, Upholds Rs 1.7 Crore Accident Award
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Court News
Kept Her Job Only Through Her Employer's Accommodation: Supreme Court Raises Her Disability Compensation to 100%
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Court News
Madras High Court Mandates Direct Bank Transfers for Accident Victims
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Court News
Supreme Court Mandates Reasoned Orders from Motor Accident Tribunals
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Court News
AP High Court's Landmark Ruling on No-Fault Motor Accident Compensation
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