Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Kerala HC: State Can’t Deny Responsibility in Guise of Limitation Period - (03 Mar 2023)

CIVIL

Kerala High Court while observing that when a citizen is engaged by Government to carry out activities, it had duty to reward person as per the contract even without asking for it, has held that state can’t avoid its obligation to compensate for dues owed by invoking ground of limitation.

Tags : KERALA HIGH COURT   LIMITATION PERIOD   COMPENSATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved