calcutta high court
Case BriefsHigh Courts

Calcutta High Court acknowledged that LIC had indeed transferred the amount and issued a certificate to employer, enabling them to file the statutory appeal.

Allahabad High Court
Case BriefsHigh Courts

Allahabad High Court rejected the contention of the petitioner that since forms are filled up by the agents/officers of LIC, anything omitted would not constitute ground for repudiation/rejection of the claim.

Case BriefsHigh Courts

J&K and Ladakh High Court upheld the decision of the J&K State Consumer Disputes Redressal Commission, allowing the respondents to claim the payment of double the sum assured, as per their deceased father’s life insurance policy, which had a “Double Accident Benefit Cover” clause

Madras High Court
Case BriefsHigh Courts

    Madras High Court: In a writ petition filed by Life Insurance Corporation of India (‘LIC’) against the order passed by

Legislation UpdatesNotifications

On 14-07-2022, the Ministry of Finance has notified that the deposits made under the Special Deposit Scheme for Non-Government Provident, Superannuation and

Legal RoundUpWatch Now

TOP STORY OF THE WEEK Anganwadi Workers/Helpers entitled to payment of gratuity; ‘Time to take serious note of their plight’  In a

Case BriefsSupreme Court

Supreme court: In a long ongoing battle between Life Insurance Corporation of India (LIC) and its temporary/badli/part-time employees over claim for absorption,

Case BriefsTribunals/Commissions/Regulatory Bodies

Central Information Commission (CIC): Neeraj Kumar Gupta (Information Commissioner), decides whether Commission can provide a ruling regarding the merits of a case