SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

Cal HC: Delay in FIR is Not Fatal in Motor Accident Claims When Families Rush Victims to Hospital - (10 Mar 2026)

MOTOR VEHICLES

Calcutta HC observed that delay in filing an FIR in motor accident cases is not fatal, as families often prioritize rushing the injured to hospital. The court noted this while partly allowing an appeal by National Insurance Company Limited against a compensation award to a deceased victim’s family.

Tags : MOTOR ACCIDENT CLAIMS   FAMILIES   VICTIMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved