Accident Archives - Page 19 of 26 - Supreme Court of India Judgements

October 5, 2026 2:44 am

Accident–Negligence- In a proceeding under Section 163 A of the M, V.Act, the insurer cannot raise any defence of negligence on the part of the victim to counter a claim for compensation

Oct 6, 2018 sclaw

2018(3) Law Herald (SC) 1985 : 2018 LawHerald.Org 1415 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Chief Justice Dipak Misra Hon’ble Mr. Justice A M Khanwilkar Hon’ble Mr.…

Accident

Accident—Transfer of vehicle before Accident—Absence of intimation of transfer to Insurance Company—Insurance Company still liable to pay third party claim.

Sep 23, 2018 sclaw

2018(3) Law Herald (SC) 1936 : 2017 LawHerald.Org 2210 2017) AAC 2149 : (2017) 3 ACC 728 : (2017) ACJ 2608 : (2017) AIR(SCW) 3572 : (2017) 4 AIRJharR 549…

Accident

Accident—Negligence—Car dashed into truck from behind—Distance between the truck and maruti car was only 10-15 feet which cannot be held to sufficient distance to avoid collision—Claim petition dismissed.

Sep 11, 2018 sclaw

2018(2) Law Herald (SC) 732 : 2018 LawHerald.Org 1017 SUPREME COURT OF INDIA FULL BENCH NISHAN SINGH — Appellant Vs. ORIENTAL INSURANCE COMPANY LTD. THROUGH REGIONAL MANAGER — Respondent ( Before…

Accident

Accident—Insurance—Permit—Plying of transport vehicle without any kind of permit is fundamental breach of policy—Insurance company not liable.

Sep 9, 2018 sclaw

(2018) 2 ACC 638 : (2018) 7 SCALE 502 SUPREME COURT OF INDIA DIVISION BENCH AMRIT PAUL SINGH — Appellant Vs. TATA AIG GENERAL INSURANCE CO. LTD. — Respondent ( Before : Dipak Misra,…

Accident

IMP :: Accident—Future Prospects—Standardized percentage is capable of being varied if the evidence is so led—100% increment can also be awarded.

Sep 9, 2018 sclaw

(2018) 4 JT 391 : (2018) 2 PLR 483 : (2018) 5 SCALE 759 2O18(2) Law Herald (SC) 663 : 2018 LawHerald.Org 1070 SUPREME COURT OF INDIA DIVISION BENCH…

Accident

V IMP ::: Motor Vehicles Act, 1988, S.166–Accident–Refund of excess amount paid-During appeal before High Court 80% of award by Tribunal was disbursed-High Court had reduced amount awarded by Tribunal and granted liberty to recover excess amount—However, in appeal Supreme Court enhanced the amount to some extend but was less than award of Tribunal-Supreme Court dismissed the appeal for refund of excess amount by exercising its jurisdiction under Art. 142

Aug 15, 2018 sclaw

(2017) 175 AIC 265 : (2017) AllSCR 841 : (2017) 124 ALR 523 : (2017) 1 AnWR 436 : (2017) 2 ApexCourtJudgments(SC) 249 : (2017) 2 BBCJ 8 : (2017)…

Accident

The Supreme Court has upheld compensation awarded to the parents of deceased driver of the vehicle, reiterating that an insurer cannot be permitted to raise a defence of the negligence of the driver (victim) in proceedings under Section 163A of the Motor Vehicle Act

Aug 14, 2018 sclaw

Supreme Court of India Shivaji vs Divisional Manager United India … on 9 August, 2018 Author: D Y Chandrachud Bench: [ D Chandrachud], [ M Khanwilkar], [ Misra] 1 REPORTABLE…

Accident

Accident—Disability @ 90%—Amputation of Leg—Percentage of disability cannot be reduced on ground that despite the amputation of left leg, the remaining body of the appellant was healthy.

Aug 14, 2018 sclaw

(2017) AAC 1146 : (2017) 3 ACC 347 : (2017) ACJ 1362 : (2017) 174 AIC 145 : (2017) AIR(SCW) 1753 : (2017) AIR(SC) 1753 : (2017) 123 ALR 245…

Accident

Accident—Consortium—Loss of Love and affection—These conventional element has nothing to do with the expected life span.

Aug 11, 2018 sclaw

(2017) AAC 993 : (2017) 2 ACC 460 : (2017) ACJ 1391 : (2017) 172 AIC 21 : (2017) AIR(SCW) 1195 : (2017) 3 AIRJharR 785 : (2017) AIR(SC) 1195…

Accident

Deceased was a lady aged 42 years and was working as agricultural labourer- Tribunal was wrong in taking income as Rs. 25/- per day and monthly income as Rs. 650/- -Deceased was taking care of her three children and was also maintaining her husband—Taking income from the agricultural labour work at Rs. 3000/- p.m. and Rs. 1,500/- per month for the household work the monthly income of the deceased assessed at Rs. 4,500/- p.m.

Aug 6, 2018 sclaw

(2017) 4 ACC 707 : (2018) ACJ 538 : (2018) 181 AIC 27 : (2018) AIR(SCW) 204 : (2018) AIR(SC) 204 : (2017) 2 AnWR 674 : (2017) DNJ 1077…

You missed

Bhartiya Nagrik Suraksha Sanhita

Accident–Negligence- In a proceeding under Section 163 A of the M, V.Act, the insurer cannot raise any defence of negligence on the part of the victim to counter a claim for compensation

Accident—Transfer of vehicle before Accident—Absence of intimation of transfer to Insurance Company—Insurance Company still liable to pay third party claim.

Accident—Negligence—Car dashed into truck from behind—Distance between the truck and maruti car was only 10-15 feet which cannot be held to sufficient distance to avoid collision—Claim petition dismissed.

Accident—Insurance—Permit—Plying of transport vehicle without any kind of permit is fundamental breach of policy—Insurance company not liable.

IMP :: Accident—Future Prospects—Standardized percentage is capable of being varied if the evidence is so led—100% increment can also be awarded.

The Supreme Court has upheld compensation awarded to the parents of deceased driver of the vehicle, reiterating that an insurer cannot be permitted to raise a defence of the negligence of the driver (victim) in proceedings under Section 163A of the Motor Vehicle Act

Accident—Disability @ 90%—Amputation of Leg—Percentage of disability cannot be reduced on ground that despite the amputation of left leg, the remaining body of the appellant was healthy.

Accident—Consortium—Loss of Love and affection—These conventional element has nothing to do with the expected life span.

You missed

Hearing Of Accused Necessary When Cognizance Taken After BNSS Came Into Force, Though Complaint Filed Earlier

S. 17 Arbitration Act | Arbitral Tribunal Does Not Exercise Appellate Jurisdiction Over Section 9 Orders:

Preventive Detention Can’t Be Solely Based On Custodial Confession

IBC | Failure To Pay Balance Sale Consideration Invites EMD Forfeiture If Auction Terms So Provide

Supreme Court of India Judgements

Category: Accident

You missed