payment of compensation Archives

Read Why Gujarat High Court pulled up State for payment of compensation to dependents of deceased manual scavengers

No explanation was forthcoming in any of the affidavits filed on behalf of the State about non-payment of compensation to the dependents of the deceased sanitation workers who had died during manual scavenging.

Case Briefs High Courts

Denying interim relief will cause trauma to people who pre-booked the hall; Bombay High Court grants relief to marriage hall owner despite his failure to comply with Maharashtra Pollution Control Board’s directions

Bombay High Court: Invoking its equity jurisdiction, the Division Bench of Sunil B. Shukre and Anil L. Pansare, JJ., granted

Case Briefs Supreme Court (Constitution/Larger Benches)

No lapse of acquisition proceedings if government has ‘paid’ compensation

Supreme Court: In a landmark ruling the 5-judge bench of Arun Mishra, Indira Banerjee, Vineet Saran, MR Shah, and Ravindra Bhat, JJ

Case Briefs High Courts

HP HC | Insurer shall not be exonerated from payment of compensation in case of vehicle not bearing permanent registration certificate

Himachal Pradesh High Court: Jyotsna Rewal Dua, J., partly allowed an appeal and declared that insurance company does not have the right

Case Briefs High Courts

HC directs payment of compensation to wife of the serving soldier of 36 Rashtriya Rifle who died on duty

Allahabad High Court: A Single Judge Bench comprising of Ashwani Kumar Mishra, J., allowed a writ petition directed against the order passed