reimbursement Archives

Air carriers may reimburse through vouchers instead of cash for flight cancellations: ECJ

Upon the cancellation of a flight by the air carrier, the passenger will be deemed to have consented to reimbursement through a travel voucher when they fill a form online with the said carrier, and foregone the monetary means to reimbursement provided the carrier informed the passenger of other means available to them for reimbursement.

Case Briefs International Courts

ECJ mandates employers to reimburse cost of spectacles and lenses for work involving display screen equipment

European Court of Justice: In a landmark ruling the Bench comprising A. Prechal (President), M.L. Arastey Sahún (Rapporteur), F. Biltgen, N. Wahl

Case Briefs High Courts

Whether excess amount liable to be recovered from the beneficiary Government employee where the actual medical expenditure is more than the approved rates? Delhi High Court rules

Justice CD Singh expressed his deep dismay as to how a petition seeking reimbursement for only Rs. 51, 824/- has been pending since 16 years, and is being vehemently contested by the GNCTD.

Case Briefs High Courts

Delhi High Court directs Delhi Government to reimburse Rs. 16 lakhs to a judicial officer as reimbursement for treatment of Covid-19

Delhi High Court: In a writ petition filed by an Additional District Judge for reimbursement of his treatment charges during

Case Briefs High Courts

Gujarat High Court reiterates right to medical claim cannot be denied merely because the name of the hospital is not included in the Government Order; Reimbursement directed

Gujarat High Court: Biren Vaishnav, J. allowed a petition reiterating that a Government employee is entitled to avail the benefits

Case Briefs Tribunals/Commissions/Regulatory Bodies

Whether a typographical error in mentioning a bank account number can have adverse impact on income tax assessment? ITAT deliberates

Income Tax Appellate Tribunal (ITAT), Visakhapatnam: While deciding the instant appeal by the Revenue against the Order by CIT (A) deleting the

Case Briefs High Courts

Ker HC | Whether State empowered to reject medical reimbursement for treatment being from unrecognized department of recognized hospital? HC decides

Kerala High Court: Murali Purushothaman, J., held that there is a Constitutional as well a statutory obligation on the part of the

Case Briefs High Courts

Medical reimbursement is an individual entitlement even for husband and wife similarly employed

High Court of Kerala: In an appeal against the judgment of a Single Judge Bench on the matter involving medical allowances to