Court News
Van Door Opened Into a Scooter: Kerala High Court Says Three on a Two-Wheeler Isn’t Proof of Contributory Negligence, Raises Award by ₹5.08 Lakh
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Motor Accident CompensationClear topic ×
18 articles
Court News
Accident in 1998, Award in 2003, Justice in 2026: Punjab and Haryana High Court More Than Doubles Compensation for Three Deaths
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Court News
Insurer Appealed to Escape Liability, Ended Up Paying More: Uttarakhand High Court Raises Award for 9-Year-Old’s Death From ₹2.86 Lakh to ₹6.62 Lakh
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Court News
Insurer’s Appeal Backfires: Jharkhand HC Enhances Compensation for Mason’s Family Even Without a Cross-Appeal
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Court News
Mediclaim Can’t Be Cut From MACT Award: P&H HC Raises Injured Schoolboy’s Compensation to ₹36.14 Lakh
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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
Tribunal Cut Rs 22 Lakh as a Lump Sum for Contributory Negligence: Chhattisgarh High Court Converts It to 35.48%, Fixes Multiplier at 14 and Raises the Award
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Court News
Insurer Appealed to Cut the Award, Ended Up Paying More Interest: Gauhati High Court Says Interest Runs on Future Prospects Too, Raises Rate to 9%
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Court News
No Salary Slip, Still Fair Income: Uttarakhand High Court Nearly Triples Compensation for Mason Killed in Bus Accident
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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
Delhi High Court Upholds Compensation in Motor Accident Case Against United India Insurance
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Court News
Supreme Court Rules: Compassionate Assistance Must Be Deducted from Motor Accident Compensation to Prevent Double Recovery
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