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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12 articles
Court News
Supreme Court Recognizes 100% Functional Disability for Mason's Accident Compensation
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Court News
Justice for the Injured: Personal Injury Law in India
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Court News
Justice Beyond Arithmetic: Supreme Court Expands Motor Accident Compensation
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Court News
Registered Owner Liable for Accident Compensation Even After Vehicle Sale, Rules Allahabad High Court
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Court News
Punjab & Haryana High Court Awards Record ₹9.16 Crore Compensation to Disabled Lawyer, Says Justice Beyond Numbers
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Court News
Bombay High Court Rules Railway Employee Travelling on Pass Is a Bona Fide Passenger
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Court News
Supreme Court: Motor Accident Liability Must Rest on Credible Evidence, Not Assumptions
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Court News
Supreme Court Flags Motor Insurance Crisis: 56% Vehicles Uninsured, Seeks Govt and IRDAI Action Plan
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Court News
Karnataka High Court Says Married Sisters Can Claim Motor Accident Compensation as Dependents
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Court News
Kerala High Court Clarifies Accident Compensation: Death Not Linked to Crash Without Clear Medical Evidence
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Court News
Supreme Court Enhances Compensation for 77% Disabled Accident Victim, Recognizes Loss of Marriage Prospects
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