injury Archives | SCC Times

Delhi High Court lays down guidelines for convicts suffering work related amputation or life-threatening injury in jail

As there was no monitoring or remedial mechanism available to address the legitimate grievances and prayers for being compensated for work related injuries sustained by a convict-inmate while serving sentence, the Delhi High Court laid down certain guidelines that would be applicable only in the case of amputation, or any other life-threatening injury, arising out of work-related injury, sustained by the convict.

Case Briefs High Courts

Madhya Pradesh High Court| Charge of Murder added at the time of framing of charge based on Hospital’s MLC can be altered only after further examination

Madhya Pradesh High Court: Sanjay Dwivedi, J. dismissed a revision petition filed questioning the validity of the order passed by the Sessions

Case Briefs High Courts

Allahabad High Court | Section 3 (2) (v) of SC and ST Act, 1989 only attracts by way of documentary evidence to prove that the injured belongs to SC or ST; Conviction and sentence, modified

Allahabad High Court: The Division Bench of Kaushal Jayendra Thaker and Ajai Tyagi, JJ. while deciding an appeal which was

Case Briefs High Courts

[Motor Accident Case] Determination of a just compensation cannot be equated to be a bonanza: Bom HC

Bombay High Court: Addressing a dispute with regard to the percentage of permanent disability and determination of compensation, Shrikant D. Kulkarni, J.,

Case Briefs High Courts

When a person suffers injury without any negligence on his part, but result of combined effect of negligence of two other persons: Is it a case of composite or contributory negligence? Bom HC answers

Bombay High Court: Expressing that, Negligence does not always mean absolute carelessness, but want of such a degree of care as required

Case Briefs

Expression of a victim’s trauma or experience is his/her fundamental right which can only be curtained if it falls under 4 broad categories: Read on to know categories | Alleged sexual harassment case of a ScoopWhoop employee

Patiala House Courts: Preeti Parewa, SCJ/CCJ/ARC, NDD, while addressing the alleged case of sexual harassment against the CEO of ScoopWhoop, wherein it

Case Briefs Supreme Court

Chased and killed in the mid night much after the altercation, even after the deceased reached his house. Cold blooded murder or culpable homicide not amounting to murder? SC decides

Supreme Court: In a case relating to murder versus culpable homicide legal controversy, the Division Bench of M.R. Shah* and B.V. Nagarathna,

Case Briefs High Courts

Law on Voluntarily Causing Grievous Hurt | In a land dispute, a person subjected to grievous injury with the use of ‘Khurpi’: Will he be punished under S. 326 or 325 Penal Code, 1860? Bom HC explains

Bombay High Court: The Division Bench of S.S. Shinde and N.R. Borkar, JJ., upheld the decision of the Trial Court in a

Case Briefs High Courts

Son-in-law inflicts injury with axe on mother-in-law and wife, Challenges conviction under S. 307 IPC: Del HC revisits law while refusing to interfere

Delhi High Court: While addressing a matter wherein a person was convicted under Section 307 of Penal Code, 1860, Mukta Gupta, J.,

Case Briefs High Courts

Law on Defamation | Calcutta High Court stresses on essentials of offence of defamation in light of harm caused to reputation of person: Read the detailed report

Calcutta High Court: In a case wherein directors of the Board of society had published defamatory statements against the Vice Chairman of

Case Briefs High Courts

Del HC | What is the most crucial element to be determined while finding a person guilty under attempted culpable homicide – S. 308 IPC? Vegetable seller beaten up on failing to provide money for conducting business outside Okhla Sabzi Mandi

Delhi High Court: Subramonium Prasad, J., while addressing an issue with respect to culpable homicide expressed that: “…crucial to determine whether the

Hot Off The Press News

NHRC notice to Uttar Pradesh Govt over the death of 23 people and injury to several others due to collapse of a shelter at a crematorium

The National Human Rights Commission, India has taken suo-motu cognizance of a media report that at least 23 people were killed and

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Individual retiring by superannuation, found suffering from disability attributable to/aggravated by military service, is entitled to benefit of rounding off of disability pension. Tribunal states

Armed Forces Tribunal (AFT): The Division Bench of Justice Umesh Chandra Srivastava (Chairperson) and Vice Admiral Abhay Raghunath Karve (Member) allowed an

Case Briefs High Courts

Ker HC | Unless injury complained of had connection with employment in which deceased was engaged, he cannot make a legal claim for compensation; HC reiterates legal position

Kerala High Court: T.V. Anilkumar, J., allowed the instant appeal against the impugned order of Commissioner for Workmen’s Compensation, Thiruvananthapuram. The brief

Case Briefs High Courts

Bom HC | Injury on private part of women married for 15 years not expected during forced intercourse; conviction of rape accused upheld

Bombay High Court: The Bench of V.M. Deshpande, J. upheld the judgment of Additional Sessions Judge convicting the appellants for the offences punishable

Case Briefs High Courts

Karnataka HC clarifies application of Section 306 of Karnataka Municipalities Act

Karnataka High Court: A Division Bench comprising of Dinesh Maheshwari CJ and S. Sujatha, J. declined to exercise PIL jurisdiction in petition

Case Briefs High Courts

Patna HC allows plea for anticipatory bail in a case under SC/ST (Prevention of Atrocities) Act, 1989 due to inconsistencies in prosecution allegations

Patna High Court: A Single judge bench comprising of Birendra Kumar, J. allowed a criminal writ petition for anticipatory bail filed in

Case Briefs High Courts

Order XXI Rule 90 CPC allows setting aside of an auction sale only on grounds of fraud or material irregularity

Punjab and Haryana High Court: A Single Judge Bench comprising of Kuldip Singh, J. dismissed the appeal filed against the order passed

Case Briefs High Courts

Principal employer is liable to compensate a worker engaged by the contractor

Jammu and Kashmir High Court: An appeal filed by the Executive Engineer against the award of compensation passed in favour of Respondent