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Railways ActClear topic ×

12 articles

1,742 Salt Bags Short, But Booked at Owner’s Risk: Supreme Court Says Railways Liable Only on Proof of Negligence

Court News

1,742 Salt Bags Short, But Booked at Owner’s Risk: Supreme Court Says Railways Liable Only on Proof of Negligence

12 Nov 2026Read article ↗

Ticket Lost With the Luggage: Supreme Court Awards Rs 8 Lakh to Widow of Man Who Fell From the Ahmedabad–Howrah Mail

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Ticket Lost With the Luggage: Supreme Court Awards Rs 8 Lakh to Widow of Man Who Fell From the Ahmedabad–Howrah Mail

12 Nov 2026Read article ↗

Ticket Found on the Deceased, Yet Claim Rejected: Jharkhand HC Awards ₹8 Lakh to Family of Passenger Who Fell From Ranchi–Jaynagar Express

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Ticket Found on the Deceased, Yet Claim Rejected: Jharkhand HC Awards ₹8 Lakh to Family of Passenger Who Fell From Ranchi–Jaynagar Express

10 Nov 2026Read article ↗

Lost Her Leg After a Fall From a Moving Train, Ticket Not Found: Delhi High Court Revives Railway Compensation Claim, Says Negligence Is Not ‘Self-Inflicted Injury’

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Lost Her Leg After a Fall From a Moving Train, Ticket Not Found: Delhi High Court Revives Railway Compensation Claim, Says Negligence Is Not ‘Self-Inflicted Injury’

9 Nov 2026Read article ↗

Railway Line That Also Serves a Cement Plant Is Still a Public Project: Chhattisgarh High Court Upholds Land Acquisition, Dismisses Farmers’ Petitions

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Railway Line That Also Serves a Cement Plant Is Still a Public Project: Chhattisgarh High Court Upholds Land Acquisition, Dismisses Farmers’ Petitions

9 Nov 2026Read article ↗

No Ticket in His Pocket, Body Found by the Tracks at Dawn: Punjab and Haryana High Court Holds Man Was a Bona Fide Passenger, Awards Family ₹8 Lakh

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No Ticket in His Pocket, Body Found by the Tracks at Dawn: Punjab and Haryana High Court Holds Man Was a Bona Fide Passenger, Awards Family ₹8 Lakh

3 Nov 2026Read article ↗

Railways Relied Only on a DRM Report, Never Called Its Eyewitnesses: Kerala High Court Upholds Compensation for Passenger Who Fell From Moving Train

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Railways Relied Only on a DRM Report, Never Called Its Eyewitnesses: Kerala High Court Upholds Compensation for Passenger Who Fell From Moving Train

2 Nov 2026Read article ↗

Body Found on the Tracks, No Ticket Recovered: Delhi HC Says Railway Claimants Need Not ’Reconstruct Every Detail’, Revives 60-Year-Old Passenger’s Death Claim

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Body Found on the Tracks, No Ticket Recovered: Delhi HC Says Railway Claimants Need Not ’Reconstruct Every Detail’, Revives 60-Year-Old Passenger’s Death Claim

30 Oct 2026Read article ↗

Train Stopped at a Signal, Family Got Off, She Fell: Calcutta High Court Says Negligence Is No Bar, Awards Railway Compensation

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Train Stopped at a Signal, Family Got Off, She Fell: Calcutta High Court Says Negligence Is No Bar, Awards Railway Compensation

29 Oct 2026Read article ↗

Lost Ticket, Not Lost Claim: Calcutta High Court Awards Rs 8 Lakh for Fatal Fall From Overcrowded Local Train

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Lost Ticket, Not Lost Claim: Calcutta High Court Awards Rs 8 Lakh for Fatal Fall From Overcrowded Local Train

21 Oct 2026Read article ↗

Train Hits Car at Unmanned Level Crossing: Jharkhand HC Holds Railways Duty-Bound to Warn, Awards Rs 8 Lakh

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Train Hits Car at Unmanned Level Crossing: Jharkhand HC Holds Railways Duty-Bound to Warn, Awards Rs 8 Lakh

12 Oct 2026Read article ↗

Supreme Court Restores Compensation Award for Innocent Landowner in Railway Project Case

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Supreme Court Restores Compensation Award for Innocent Landowner in Railway Project Case

3 Feb 2026Read article ↗