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The Good Samaritan law states that a person who chooses to take steps to aid a person a distress should not be harassed for showing kindness and if in the process the Good Samaritan suffers some injury or fatal consequence, the law must come to his rescue.
Telangana High Court: M Laxman, J. allowed the appeal and remanded the matter for adjudication on merits and held that
Bombay High Court: Bharati Dangre, J., Whether the Insurance Company can be absolved of its liability to pay compensation under the Employees
Tripura High Court: A Single Judge Bench of S. Talapatra J., addressed a petition seeking claim under the Employee’s Compensation Act, 1923