Court News
Widow Remarried After the Accident? Gujarat High Court Says That Is No Ground to Deny Her Motor Accident Compensation
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Motor Vehicles ActClear topic ×
62 articles
Court News
Killed by a Water Tanker Inside a Coal Mine: Bombay High Court Sets Aside ₹60 Lakh Award, Asks Tribunal to First Decide Whether It Was a ‘Motor Vehicle’
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Court News
Hospital Note Said ‘Fall From Lorry’: Supreme Court Rejects Hyper-Technical Approach, Awards ₹14.90 Lakh to Paralysed Labourer’s Family After 22 Years
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Court News
Old Traffic Challans Can’t Freeze Your Car’s Papers: Kerala High Court Says Rule 167(7) Blacklisting Does Not Reach Challans Issued Before October 2020
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Court News
No Number Plate Is a Traffic Offence, Not Cheating: Karnataka High Court Quashes BNS Case Against Bengaluru Biker, Imposes ₹1,500 Fine Instead
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Court News
Seat Belts Already Mandatory, Says Supreme Court: Repeating the Law Won’t Enforce It — PIL on Seat Belts and Child Restraints Sent to Road Transport Ministry
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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
No School Vehicle Older Than 15 Years: Himachal HC Upholds Rule, Extends It to Nursing and Pharmacy Colleges
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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
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
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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Court News
Tribunal Read an Expired Policy: Himachal High Court Exonerates Insurer for Car Passenger’s Death Under ‘Act Only’ Cover, Sends Judge for MACT Refresher Training
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