Kerala HC: Must Provide Detenue with Legible and Readable Copies  ||  Delhi HC: If Security Clearance Cancelled for National Security Court Can’t Second Guess it  ||  HP HC: Mere Use of Encroached Land Doesn’t Make a Person Necessary Party  ||  Bombay HC: Can’t Ask Husband to Pay Instalments for Under Construction Flat  ||  Delhi HC: State Delaying in Challenging Orders is a Setback to Victim’s Pursuit of Justice  ||  Patna HC Sets Aside Conviction of Juvenile-in-Conflict with Law  ||  Ker HC: Daughter of Hindu Who Dies after 20.12.2004 is entitled to Equal Share in Ancestral Property  ||  SC: Cannot Grant Anticipatory Bail in NDPS Matters  ||  MP HC Sets Aside Order Recognising Saif Ali Khan & Family as Heirs of Nawab of Bhopal's Properties  ||  Supreme Court Agrees to Hear Petitions Challenging Bihar Electoral Roll Revision on July 10    

SC: Attempting to Overtake Vehicle Can’t be Said to be an Act of Rashness - (09 Aug 2024)

MOTOR VEHICLES

Supreme Court while deciding an appeal for claim of compensation for accident, under the Motor Vehicles Act, 1988, has observed that merely because a person was attempting to overtake a vehicle, cannot be said to be an act of rashness or negligence.

Tags : SUPREME COURT   MV ACT   OVERTAKE   NEGLIGENCE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved