Supreme Court: Anti-Suit Injunction Cannot Rest on Speculation of Unenforceable Foreign Decree  ||  SC: High Court’s Location doesn't Become Arbitration Seat Merely by Appointing Arbitrator  ||  SC Disapproves PIL Challenging Inter-Se Evaluation of Tender Bids  ||  Delhi HC: Bail Grant or Cancellation Cannot Depend on Monetary Settlement With Complainant  ||  Kerala HC Directs Bar Council to Publish List of Advocates Practising Without AIBE Clearance, CoP  ||  Rajasthan HC: Candidate Cannot Blame E-Mitra for Failing to Correct Caste Category Within Deadline  ||  Patna HC: Mere FIR Registration cannot Justify Cancellation of PDS Licence  ||  Calcutta HC: NEET Medical Board Cannot Reassess Disability Percentage of PwBD Candidates  ||  Madras HC: MLAs Cannot Challenge Assembly Vote Later if They Raised No Objection During Voting  ||  Karnataka HC Upholds DRDO Land Acquisition, Citing Primacy of National Security    

SC: Not Mandatory to File Accident Claim Before MACT of Area Where Accident Occurred - (04 Aug 2023)

MOTOR VEHICLES

Supreme Court while observing that it is not mandatory to file motor accident claims before MACT having jurisdiction over area where accident occurred, has held that Claimants can approach MACT within the local limits of whose jurisdiction they reside or carry on business or the defendant resides.

Tags : SUPREME COURT   MACT   MOTOR ACCIDENT CLAIMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved