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Delhi HC: ‘High Speed’ Not Sufficient to Conclude Driver Acted in Rash and Negligent Manner - (04 Apr 2025)

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Delhi High Court while discharging a man accused of driving his car in high speed, has observed that ‘high speed’ of a vehicle is not sufficient to conclude that the driver acted in “rash and negligent” manner.

Tags : ALLAHABAD HIGH COURT   LEASE DEED   TERMS AND CONDITIONS  

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