Sher Singh Vs State Of Himachal Pradesh & Ors
.... set aside the judgment of conviction dated 17.02.2024 and order of sentence dated 21.02.2024, passed by the learned trial Court, as upheld by the learned Appellate Court, vide judgment dated 31.05.2024. The judgment of conviction and order of sentence has not attained finality yet. 7. Whe ...
High Court Of Himachal Pradesh
Reliance General Insurance Company Limited Vs Lilmuni Madaiyan @ Lilmuni Madyan
.... with regard to valid driving license. Issue nos. 4 and 5 were with regard to rash and negligent driving. Issue no.6 was with regard to whether the vehicle in question was insured at the time of the accident or not. Issue nos. 2, 3, 4, 5, 6 and 7 have been taken together by the learned Tribunal. ...
Jharkhand High Court
Sanjeev Kumar Keshri Vs Saraswati Devi
.... ed Tribunal on the basis of eye-witness account regarding the involvement of the Tractor, in question and therefore the plea that it was not involved in the accident is not sustainable. 5. With regard to the territorial jurisdiction, this Court is of the view that the issue of jurisdiction ...
Jharkhand High Court
Shivaleela And Others Vs Divisional Manager, United India Insurance Co. Ltd. & Others
.... 40,000/- (Rupees Forty Thousand), which had been drastically reduced by the MACT to Rs.10,000/- (Rupees Ten Thousand) without giving any reason(s) to justify the same. 8. It was submitted that the High Court had further caused injustice by reducing the monthly income to Rs.8,000/- (Rupees E ...
Supreme Court Of India
Parkash Chand Vs State Of H.P
.... after he was hit the injured fell into the drain. A drain is always on the edge of the road. The learned Sessions Judge held, and it has also been argued before me, that nobody has stated that the motorcycle was on its wrong side. This fact is apparent from the statement of the witnesses who sta ...
High Court Of Himachal Pradesh
United India Insurance Co. Ltd Vs Poonam & Others
.... ore the learned Tribunal and the same was refused. The only claim made in the application is that the insurer could not adduce such evidence during the inquiry of claim petition despite exercise of due diligence. 19. The requirement of inability to adduce evidence despite exercise of due d ...
High Court Of Himachal Pradesh
State Of H.P. Vs Ashwani Kumar
.... ion passed by the High Court. While confirming the order of conviction passed by the High Court, this Court observed in para 8 as under: (SCC p. 416) “8. We have perused the judgment under appeal to ascertain whether the High Court has conformed to the aforementioned principles. We find tha ...
High Court Of Himachal Pradesh
Oriental Insurance Co Ltd Vs Sushila & Ors
.... o. Ltd ., (2022) 7 SCC 738, the Apex Court while considering the grant of compensation to the parents on account of injuries suffered by a five-year-old child, relied upon Kajal (Supra) and observed that the Notional Income should be calculated on the basis of Minimum Wages payable to a skill ...
Delhi High Court
United India Insurance Co. Ltd Vs Prem Lata
.... R1W1 driver-Nema Meharat is that there was another car in front of the e-Rickshaw which applied power brakes, leading to the e-rikshaw deflecting in the lane of the Tractor. PW-1 has consistently deposed that there was no vehicle plying in front of e-Rickshaw and was also not put to him in cr ...
Delhi High Court
Sandeep Kapoor Vs State (Govt Of Nct Delhi) & Anr
.... tition has been filed. 8. The parties are present before this Court in-person today and have been identified by their learned counsel and the Investigating Officer concerned. The Statement of the parties have already been recorded before the learned Joint Registrar on 31.01.2025 wherein the ...
Delhi High Court
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