SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

Del HC: Decision to Hold Compensation to Wife of Constable Who Died While on Covid Duty Not Tenable - (20 Feb 2023)

CIVIL

Delhi High Court has observed that decision taken by Delhi Government to hold compensation of ex-gratia payment of Rs. 1 crore to wife of 28 year old constable Amit Kumar who passed away during the first wave of COVID-19 while performing his duties wife’s case is prima facie not tenable.

Tags : DELHI HIGH COURT   EX-GRATIA PAYMENT   CONSTABLE   COVID DUTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved