Madhya Pradesh High Court
Case BriefsHigh Courts

Madhya Pradesh High Court: While dismissing an appeal filed under Section 173(1) of the Motor Vehicles Act, 1988 challenging award passed by

Bombay High Court
Case BriefsHigh Courts

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

Case Briefs

Supreme Court: The Division Bench of S. Abdul Nazeer* and Krishna Murari, JJ., held that neither the percentage of deduction for personal

Case BriefsHigh Courts

Kerala High Court: A. Badharudeen, J., exonerated the insurance company, Bajaj Allianz from liability to pay compensation in a motor accident case.

Case BriefsSupreme Court

Supreme Court: Reminding the Courts that the Motor Vehicles Act is in the nature of social welfare legislation and its provisions make

Case BriefsHigh Courts

Punjab and Haryana High Court: Anil Kshetarpal, J., denied interfering with the decision of the Motor Accident Claims Tribunal with regard to

Case BriefsHigh Courts

Bombay High Court: S.M. Modak, J., dealt with some significant issues in a claim petition wherein a widow is earning and has

Case BriefsSupreme Court

Supreme Court: In a case involving an accident that left a bright young girl with 100% disability i.e. a very low I.Q.

Case BriefsHigh Courts

Patna High Court: S. Kumar, J. dismissed the appeal filed by the insurance company on the grounds that the parties were liable