Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Mad. HC: Merely Smelling Alcohol in Breath Not Sufficient Ground to Attribute Contributory Negligence - (18 Apr 2024)

MOTOR VEHICLES

Madras High Court has observed that to attract contributory negligence in motor vehicle accident cases, merely smelling alcohol in the breath of a person is not sufficient ground and that hospitals need to assess the level of alcohol in the blood when the person is brought to the hospital.

Tags : MADRAS HIGH COURT   CONTRIBUTORY NEGLIGENCE   MOTOR VEHICLE ACCIDENT   ALCOHOL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved