-
AIROnline 2025 SC 815
Supreme Court Of IndiaHon'ble Judge(s): K. Vinod Chandran, N. V. Anjaria , JJ
Civil Appeal - 6621 of 2025, decided on 04/09/2025
-
AIROnline 2025 SC 823
Supreme Court Of IndiaHon'ble Judge(s): K. Vinod Chandran, N. V. Anjaria , JJ
Civil Appeal No. - 12098 - 12099 of 2024 , decided on 04/09/2025
-
AIROnline 2025 SC 808
Supreme Court Of IndiaHon'ble Judge(s): Ahsanuddin Amanullah, S. V. N. Bhatti , JJ
CIVIL APPEAL - 11369 of 2025 , [@ SLP (C) NO. 13348 OF 2025], , decided on 03/09/2025
-
AIROnline 2025 SC 824
Supreme Court Of IndiaHon'ble Judge(s): N. V. Anjaria, Atul S. Chandurkar , JJ
CIVIL APPEAL - 1352 of 2023 , decided on 03/09/2025
Motor Vehicles Act (59 of 1988) , S.168— Motor accident - Death claim - Death whether direct result of accident - Determination - Deceased involved in accident, suffered minor fractures and non-healing ulcer on his foot...Read More
(A) Motor Vehicles Act (59 of 1988) , S.168— Motor accident - Claim for compensation - Determination of disability - Disability certificate indicated that disability had resulted from amputation of one leg and a portion...Read More
(A) Civil P.C. (5 of 1908) , S.100(5)— Succession Act (39 of 1925) , S.67— Second appeal - Framing of additional substantial question of law - Permissibility - Parents executed a joint Will leaving property to their son...Read More
Civil P.C. (5 of 1908) , O.47 R.1— Review application - Dismissal of - Ground of limitation - Mother of deceased had sought review of order for disbursing compensation to claimants - Mother of deceased stated that Tribu...Read More