Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC Issues Directions for Uniform Procedure in Granting Motor Accident Compensation - (18 Mar 2021)

MOTOR VEHICLES

Supreme Court has issued a slew of directions regarding process of disbursement of compensation as well as expediting the matter before the Motor Accident Claim Tribunals across the country. According to these directions, jurisdictional police station has to submit an Accident Information Report about the accident to the tribunal and insurer within first 48 hours either over email or a dedicated website. They shall also submit a detailed accident report to them within three months.

Tags : SUPREME COURT   UNIFORM PROCEDURE IN GRANTING MOTOR ACCIDENT COMPENSATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved