J&K HC: Complainant/Dependent to be Heard if Accused files Bail Application Under SC/ST Act  ||  Ker. HC: Even after Constitution of Waqf Tribunal, Civil Court Can Execute Decree Over Waqf Dispute  ||  SC: Person Having Driving Licence for LMV Can Drive Vehicle Less than 7500 Kg  ||  Supreme Court: Section 197(1) of CrPC Will Apply to Cases Under PMLA  ||  SC: Maintainability of Second Complaint Would Depend on How the Earlier Complaint Was Rejected  ||  SC: UP Government to Pay Interim Compensation for Illegal Demolition for Road Widening Project  ||  Supreme Court: Can’t Discriminate High Court Judges on the Basis of Source of Appointment  ||  Supreme Court: All Private Properties Can’t Form Part of ‘Material Resources of Community’  ||  SC: Public Service Commission Must Maintain High Standard of Probity and Transparency  ||  SC Directs Delhi Government to Explain Steps Taken to Implement Ban on Firecrackers    

Supreme Court: Doctrine of “Pay And Recover” in Motor Accident Claim Cases Still Holds the Field - (09 Aug 2018)

Supreme Court has held that doctrine of “pay and recover” in motor accident claim cases still holds the field.

Tags : SUPREME COURT   MOTOR ACCIDENT  

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