SC Condemns Witch-Hunting, Says Superstition Continues to Override Constitutional Morality  ||  SC: Retired Judges Appointed to Central Industrial Tribunals Not Entitled to Pay Parity  ||  SC: Electricity Boards Liable for Electrocution Deaths under Strict, Not Absolute Liability  ||  Supreme Court Criticizes Courts For Conducting ‘Mini-Trials’ in Temporary Injunction Matters  ||  SC: Common Judgment in Suits by Same Plaintiff can be Challenged Through Composite Appeal  ||  Chandigarh Court Orders Meta to Take Down AI-Generated Video of Punjab MLA Sukhpal Khaira  ||  Delhi HC: Insolvency Professionals Must Collect & Deposit GST Even if they are Advocates  ||  Madras HC Rejects Election Petition Challenging Colachel MLA Tharahai Cuthbert  ||  Supreme Court: Uncrystallized Contractual Damages Not an Operational Debt under Section 9 IBC  ||  Supreme Court: Interest Accrued in Suspense Account After NPA Classification is Recoverable as Debt    

SC: Electricity Boards Liable for Electrocution Deaths under Strict, Not Absolute Liability - (14 Aug 2026)

ELECTRICITY

Supreme Court held that electricity authorities face strict, not absolute liability for electrocution deaths or injuries. It overturned Karnataka HC orders imposing absolute liability on the Karnataka Power Transmission Corporation Limited (KPTCL).

Tags : ELECTROCUTION; STRICT LIABILITY; ELECTRICITY BOARDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved