Insurance Act Archives

national consumer disputes redressal commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

[Mumbai Floods 2005] NCDRC dismisses Leela Hotel insurance claim of Rs 6 Crores

“The report of the surveyor can be contested by the insured for valid reasons. The insurer is required to consider the report of the surveyor appointed by it although he is not bound to accept the report in entirety.”

Op Eds OP. ED.

Revival of the Financial Resolution and Deposit Insurance Bill —A Need of the Hour

by Aditya Kaushik*

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Investigation and Survey by an insurance company are fundamental in determining the amount payable to insured: Can a survey be disregarded or dismissed? Read Commission’s decision

National Consumer Disputes Redressal Commission (NCDRC): Dinesh Singh (Presiding Member) while addressing the instant first appeal upheld the State Commission’s Order in

Legislation Updates Notifications

IRDA notifies “Obligatory Cession” applicable to Indian Reinsurers as per S. 101-A of Insurance Act

The Insurance Regulatory and Development Authority of India, has notified the “Obligatory Cession”, with Central Governments’ previous approval, and after consultation with

Case Briefs Supreme Court

Section 38 of the Insurance Act, 1938 not declaratory and retrospective in nature

Supreme Court : While upholding the order of the Bombay High Court, the division bench of Vikramajit Sen and S.K. Singh, JJ.,