NEW INDIA ASSURANCE CO LTD Vs RAJESHWAR PRASAD PANDEY

Allahabad High Court 6 Mar 2018 FIRST APPEAL FROM ORDER No. - 31 of (2018) 03 AHC CK 0048
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

FIRST APPEAL FROM ORDER No. - 31 of

Hon'ble Bench

RITU RAJ AWASTHI

Final Decision

Disposed of

Acts Referred
  • Uttar Pradesh Motor Vehicles Rules, 1998 - Rules 220A, 220A(6)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2018) 03 AHC CK 0048
  • Coram: RITU RAJ AWASTHI
  • Bench: Single Bench
  • Result: Disposed of
Referenced Acts & Sections
  • Uttar Pradesh Motor Vehicles Rules, 1998 - Rules 220A, 220A(6)
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