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Transport Commissioner, Government of Haryana passed an order restricting the use of BS-3 petrol and BS-4 diesel vehicles and the violation of the said order would attract prosecution under Section 194(1) of the MV Act.
Insolvency and Bankruptcy Code, 2016 — Ss. 7 and 238-A — Limitation period for initiating CIRP: Documents reflecting acknowledgments of debts i.e.
Applicability of judgment in N.N. Global Mercantile (P) Ltd. v. Indo Unique Flame Ltd., (2023) 7 SCC 1: In this article the
“The liability of the Insurance Company will be restricted to that arising under the Workmen Compensation Act, 1923 and the owner will be liable to satisfy the remaining part of the award.”
The petitioners have not been able to make out any case as to how Rule 7 of the DMV Rules is so manifestly arbitrary and only by stating that there can be several shades of khaki or that it does not state whether it should be a pant-shirt or kurta-pajama or the nature/details of stitching etc., does not make the provisions vague.
Civil Procedure Code, 1908 — Or. 9 R. 13 r/w S. 17 of the Provincial Small Cause Courts Act, 1887 — Ex
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Ss. 2(d), 9, 10, 11 and 18(a) — Demand towards premium of government
Motor Vehicles Act, 1988 — Ss. 166, 168 and 173 — Permanent disability: Principles to be adopted by Tribunals/Courts for determination of
Civil Procedure Code, 1908 — Or. 12 R. 6 — Grant of relief on the basis of admission — When
Kerala High Court: In a suo motu cognizance of the case relating to the use of contract carriages vehicles that
In 2022 SCC Volume 2 Part 4, read a very interesting decision, wherein a death row convict subjected a 5-year-old girl to
Supreme Court: The Division Bench comprising of K.M. Joseph and Pamidighantam Sri Narasimha*, JJ., held that Rule 174(2)(c) of the Kerala Motor
Bombay High Court: The Division Bench of Dipankar Datta, CJ and Vinay Joshi, J., directed UBER and other transport aggregators who have
Allahabad High Court: The Division Bench of Dr Kaushal Jayendra Thaker and Ajai Tyagi, JJ., enhances quantum of award of a non-earning
“To have the perception that he is likely to remain static and his income to remain stagnant is contrary to the fundamental concept of human attitude which always intends to live with dynamism and move and change with the time.”
Bombay High Court: Noting that the Motor Accident Claims Tribunal Member did not properly determine just and proper compensation, V.M. Deshpande, J.,
Telangana High Court: K. Lakshman, J., while addressing a very pertinent issue expressed that, Intention of the Legislature is to reduce the
Jharkhand High Court: Ananda Sen, J., dismissed and held that the amount which has been awarded by the Tribunal with the interest
Patna High Court: The Division Bench of Sanjay Karol, CJ., and Partha Sarthy, J. slammed Patna Municipal Corporation for operating its vehicles
Madras High Court: The Division Bench of Pushpa Sathyanaryana and S. Kannammal, JJ., revised the amount of compensation awarded to the claimant