himachal pradesh high court
Case BriefsHigh Courts

“The applicant submitted that he has deep roots in the society. He is a government servant and he should be given a chance to reform himself.”

rash and negligent driving
Case BriefsSupreme Court

Supreme Court said that the High Court did not properly consider the instant case of rash and negligent driving, and that the principle aim and object of IPC is to punish offenders.

Delhi High Court
Case BriefsHigh Courts

While enhancing compensation in a motor accident claims case, the Delhi High Court opined that rash and negligent driving does not necessarily mean excessive speed. Not taking due care while driving and overtaking amounts to rash and negligent driving.

Case BriefsHigh Courts

Kerala High Court: Anil K, Narendran, J., allowed this Motor Accident Claim Appeal filed against the order of Motor Accidents Claims Tribunal.

Case BriefsHigh Courts

Chhattisgarh High Court: Parth Prateem Sahu J., set aside the impugned award and allowed the appeal by applying the doctrine of preponderance

Case BriefsHigh Courts

Madhya Pradesh High Court: Virender Singh, J. allowed the petition for reduction of the sentence on the ground that petitioner was the

Case BriefsHigh Courts

Madhya Pradesh High Court: This appeal was filed before a Single Judge Bench of Rohit Arya, J., under Section 173 of the

Case BriefsHigh Courts

Karnataka High Court: The Dharwad Bench of Karnataka High Court recently held that over speeding is not necessary to constitute rash driving.