Court News
Expert Opinion Cannot Be Brushed Aside: NCDRC Upholds Reversal of ₹19 Lakh Medical Negligence Award Against Apollo BSR Cardiologist
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52 articles
Court News
Concealed a 2008 Heart Procedure in the Proposal Form: NCDRC Sets Aside Two Orders, Dismisses Family’s Life Insurance Claim
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Court News
Jamtara Consumer Commission Without a Full-Time President: Jharkhand High Court Says Pre-2023 Appointee Must Continue Until New Recruitment Ends, Dismisses State’s Appeal
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Court News
Lost Medicine Consignment from 1999: Delhi HC Refuses Transporter’s Bid to Reopen NCDRC Decree in Execution
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Landmark Judgements
There Is No Such Thing as a “Digital Arrest”: The Supreme Court's Suo Motu War on India's Fastest-Growing Fraud
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Court News
Builder Charged 18% for Delay, Offered the Buyer Far Less: Pioneer Urban Land v. Govindan Raghavan on One-Sided Flat Agreements
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Court News
Tractor Stolen, FIR Filed the Same Day, Claim Rejected for Being Late: Gurshinder Singh v. Shriram General Insurance Explained
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Court News
Bank Let Your Cheques Go Stale? Supreme Court Upholds Deficiency in Service Against Canara Bank, But Trims Compensation to 6%
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Court News
Only 2 of 6 Airbags Opened: Punjab & Haryana High Court Rejects Ford’s Plea for a Lab Test
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Court News
Lifts Are Common Carriers: Supreme Court Upholds Otis’s 70% Share in Fatal Lift Accident Award
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Court News
Fake Medical College in a Farmhouse: Supreme Court Directs UGC and Regulators to Warn the Public
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Court News
“The Fire Doesn't Seem Accidental”: Supreme Court Upholds Insurer's Rejection of a Rs 7.31 Crore Fire Claim
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