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Allahabad HC: Insurance Company Cannot Challenge Welfare Scheme Compensation Through Writ - (05 Aug 2026)

INSURANCE

Allahabad High Court has held that an insurance company cannot invoke Article 226 to challenge compensation awarded under a government welfare scheme. It ruled that disputes arising from an MoU with the State are contractual and must be pursued before a civil, commercial or arbitral forum.

Tags : WELFARE SCHEME; COMPENSATION; INSURANCE COMPANY  

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