Court News
When the Insurance Policy Turns Out to Be Fake: Madras High Court Refuses ‘Pay and Recover’, Makes Vehicle Owner Pay Enhanced ₹15.37 Lakh
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Pay and RecoverClear topic ×
9 articles
Court News
Fake Licence, Unauthorised Driver: Gauhati HC Makes Insurer Pay ₹10.66 Lakh First and Recover From Owner, Adds ₹15,000 Costs
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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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Court News
Premium Cheque Bounced, Policy ‘Cancelled’ — Yet the Insurer Must Pay the Injured Cyclist: Delhi High Court Lays Down Guideposts on Pay-and-Recover
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Court News
Rider Had No Licence, but the Widow Still Gets Paid: Telangana High Court Orders Insurer to Pay First and Recover From Owner
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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
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
Injured Porter Gets Higher Compensation: Karnataka High Court Applies Centre’s ₹8,000 Notified Wage, Makes Insurer Pay and Recover From Tractor Owner
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Court News
Supreme Court Reaffirms 'Pay and Recover' in Invalid License Cases
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