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Motor Vehicle Accident Victim's salary cannot be estimated based upon imaginary figures

Courtesy/By: Gopalakrishnan.R.R | 19 Aug 2019 Views:107

Courtesy/By: Gopalakrishnan.R.R | 19 Aug 2019 Views:107

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Government Servant Cannot File Complaint About Ser...

11 Nov 2019 Views:28

The mandate issued by CoA shall supersede that of ...

11 Nov 2019 Views:28

Scaling down of marks held as infringement of Arti...

11 Nov 2019 Views:28

Environment (Protection) Act a Special Enactment, ...

11 Nov 2019 Views:28

Cannot convict an accused merely on circumstantial...

11 Nov 2019 Views:34

Complaint Under Section 138 NI Act Is Maintainable...

10 Nov 2019 Views:28

Continuation of criminal proceedings after comprom...

10 Nov 2019 Views:52

Parties which decided to entered a compromise, con...

10 Nov 2019 Views:56

Charges under Section 306 of IPC cannot be invoked...

10 Nov 2019 Views:39

Jail for posting against Modi on Social Media....

10 Nov 2019 Views:54

SC sets aside NCLAT order which held that Dissenti...

09 Nov 2019 Views:51

Section 23 of Senior Citizen Act can be invoked cl...

09 Nov 2019 Views:45

Allahabad HC pulls up a litigant for Bench Hunting...

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Lawyer threatened with gun against appearing for c...

09 Nov 2019 Views:47

Letter to BCI by Women National Commission for as...

09 Nov 2019 Views:29

HCs Have Power To Dispense With Disciplinary Proce...

09 Nov 2019 Views:47

Court Must Accept Faith and Belief of Worshippers:...

09 Nov 2019 Views:115

Section 144 CPC Is Not Attracted When There Is No ...

08 Nov 2019 Views:54

Court Cannot Quash Disability Certificate Issued b...

08 Nov 2019 Views:54

Bail under S.306 IPC, Abetment of suicide....

08 Nov 2019 Views:64

Presence of Advocate Not Mandatory When Confession...

07 Nov 2019 Views:105

Pekaram v/s State of Rajasthan...

07 Nov 2019 Views:102

Kerala High Court held that no permission is requi...

06 Nov 2019 Views:84

Protection of Women u/s12 of Domestic Violence Act...

06 Nov 2019 Views:134

SC criticizes NCDRC for a year long delay in assig...

05 Nov 2019 Views:56

Filing Affidavit for Admission/Denial of Documents...

05 Nov 2019 Views:92

Delhi High Court upheld the judgment given by Sing...

05 Nov 2019 Views:56

STATE OF MADHYA PRADESH V. MAN SINGH ...

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Rohtas & Anr V. The State of Haryana...

05 Nov 2019 Views:50

Government employee convicted for forgery. State o...

05 Nov 2019 Views:63

Autonomous body employees cannot be treated at par...

04 Nov 2019 Views:49

Delhi High Court directs Medical Council of India ...

04 Nov 2019 Views:34

Amendment in Criminal Laws can be Applied in Pendi...

04 Nov 2019 Views:60

Send the Sample to know the age of Quran: Madras H...

04 Nov 2019 Views:94

PREM PAL V. STATE GOVERNMENT OF NCT OF DELHI...

03 Nov 2019 Views:55

Mandatory Directions for proper functioning of Pri...

03 Nov 2019 Views:103

Delhi High Court directs release of the petitioner...

03 Nov 2019 Views:54

Delhi High Court: Victim Doesn’t Allow Bringing ...

03 Nov 2019 Views:59

Courts Should Be Cognizant Of Bureaucratic Delays ...

03 Nov 2019 Views:38

PIL Rejected Challenging Bar on Women Performing A...

03 Nov 2019 Views:36

GAJRAJ AND OTHERS V. STATE OF UTTAR PRADESH AND ...

02 Nov 2019 Views:51

Father not liable to bear child’s education co...

02 Nov 2019 Views:57

Delhi High Court allows the petition of the petiti...

02 Nov 2019 Views:49

Incumbency upon Courts to State Reasons for Reject...

02 Nov 2019 Views:47

Bail Application u/s439 for abetting suicide...

02 Nov 2019 Views:57

Caste Status cannot be changed by inter-cast marri...

01 Nov 2019 Views:152

Delhi high Court sets aside the charges imposed on...

01 Nov 2019 Views:42

Rape case cannot be quashed on settlement case of...

01 Nov 2019 Views:40

JAGJIWAN COOP. GROUP HOUSING SOCIETY LTD. & ORS. ...

01 Nov 2019 Views:39

SATISH UKEY V. DEVENDRA GANGADHARRAO FADNAVIS AN...

01 Nov 2019 Views:40

STATE V SANDEEP , CRL.L.P. 532/2019, Having physic...

01 Nov 2019 Views:39

It will always be open to the concerned authority ...

01 Nov 2019 Views:47

SC Allows Centre's Plea To Recover Adjusted Gross ...

31 Oct 2019 Views:55

Service of notice on the chartered accountant of a...

31 Oct 2019 Views:51

Delhi High Court rules in favor of Su-Kam, allows ...

31 Oct 2019 Views:77

Limitation to file appeal to be computed on the ba...

30 Oct 2019 Views:60

Inconvenience Of Accused To Approach Court For See...

30 Oct 2019 Views:72

IT city : Turn-down to being India’s cyber-crime...

30 Oct 2019 Views:56

Sri Lankan Supreme Court blocks President’s plan...

29 Oct 2019 Views:64

Entirety of plaint averments have to be taken into...

29 Oct 2019 Views:52

KERALA STATE POLLUTION CONTROL TEAM EXPRESSES SAT...

29 Oct 2019 Views:49

What the NCLAT has to say about the Scheme of Comp...

29 Oct 2019 Views:55

AIR QUALITY DETERIORATED IN THE NATIONAL CAPITAL A...

28 Oct 2019 Views:80

Biggest challenges to Cyber Security in India- Emp...

28 Oct 2019 Views:90

FIRECRACKERS BAN: ONLY TWO TYPES OF GREEN CRACKERS...

28 Oct 2019 Views:86

NCLAT sets aside the insolvency proceeding against...

28 Oct 2019 Views:43

TRUMP CONFIRMS DEATH OF THE GLOBAL TERRORIST, ABU ...

28 Oct 2019 Views:93

Kerala High Court: Complain Under 420 of IPC Canno...

28 Oct 2019 Views:78

Frauds, Sexual Attacks Lead Cyber Crimes in India ...

27 Oct 2019 Views:46

Vietnam PM orders investigation into the 39 dead b...

27 Oct 2019 Views:40

Former Promoter of Gujarat NRE Coke not allowed to...

27 Oct 2019 Views:43

498 A IPC-Crimanal complaint cannot continue after...

27 Oct 2019 Views:43

Patna High Court Explains When Criminal Court Orde...

27 Oct 2019 Views:51

All maradu Flat owners to get Rs 25 lakhs as inter...

26 Oct 2019 Views:78

NATIONAL GREEN TRIBUNAL REFUSED TO ADMIT A PETITIO...

26 Oct 2019 Views:72

Tata Mutual Funds Approaches NCLT for repayment of...

26 Oct 2019 Views:77

TechSagar- An online portal of India’s Technolog...

26 Oct 2019 Views:72

TRUMP IMPEACHMENT INQUIRY IS LEGAL, RULES U.S. COU...

26 Oct 2019 Views:43

Supreme Court: Settlement Made Under Threat & Coer...

26 Oct 2019 Views:99

GOA FORWARD PARTY TO CHALLENGE CENTRE'S NOD TO NA...

25 Oct 2019 Views:76

SC issues notice on plea challenging provisions al...

25 Oct 2019 Views:63

Pakistan Court grants bail to Nawaz Sharif on medi...

25 Oct 2019 Views:62

NCLAT Directs ED and MCA to reach a settlement on ...

25 Oct 2019 Views:83

Supreme Court: In Marital Dispute, Criminal Compla...

25 Oct 2019 Views:52

Madras High Court: In Matter of free Speech, Magis...

25 Oct 2019 Views:66

THE NATIONAL GREEN TRIBUNAL DIRECTED THE UP POLLUT...

24 Oct 2019 Views:81

Bangladesh Court orders death sentence in Nusrat J...

24 Oct 2019 Views:153

NATIONAL GREEN TRIBUNAL ORDERS CLOSURE OF JINSI SL...

24 Oct 2019 Views:76

NCLT Mumbai imposes a fine of Rs. 1 Lakh on the Re...

24 Oct 2019 Views:86

Karnataka High Court: Wife Has To Pay Rs. 25,000 T...

24 Oct 2019 Views:43

Amendment in Section 6 of Hindu Succession Act, 19...

24 Oct 2019 Views:95

TRIAL DATE FOR ACUUSED IN CHARLIE HEBDO ATTACKS FI...

23 Oct 2019 Views:85

Disputed property claim based on the inheritance c...

23 Oct 2019 Views:89

Insolvency petition against Cox and Kings admitted...

23 Oct 2019 Views:83

SUPREME COURT TO DECIDE LIABILITY OF PUBLIC SERVAN...

22 Oct 2019 Views:137

THE HARYANA GOVERNMENT REQUESTED THE ENVIRONMENT P...

22 Oct 2019 Views:118

ASSANGE FIGHTS EXTRADITION, COURTS REFUSES TO PROV...

22 Oct 2019 Views:97

ENVIRONMENTALIST BALBIR SINGH SEECHEWAL CALLED ON ...

22 Oct 2019 Views:89

Wockhardt Ltd. taken to NCLT by Morepen Laboratori...

22 Oct 2019 Views:87

All India Muslim Personal Law Board moves to SC ch...

22 Oct 2019 Views:86

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