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UNION OF INDIA vs. PRABHAKARAN VIJAYA KUMAR & ORS.

SCR Citation: [2008] 7 S.C.R. 673
Year/Volume: 2008/ Volume 7
Date of Judgment: 05 May 2008
Petitioner: UNION OF INDIA
Disposal Nature: Appeal Dismissed
Neutral Citation: 2008 INSC 577
Judgment Delivered by: Hon'ble Mr. Justice Markandey Katju
Respondent: PRABHAKARAN VIJAYA KUMAR & ORS.
Case Type: CIVIL APPEAL /6898/2002
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Railways Act
  • 1989 - SS. 124(A) and 123(c) ; Torts - Principles of Strict liability
5. Equivalent citation
    Citation(s) 2009 AIR 383 = 2008 (9) SCC 527 = 2008 (9) Suppl. SCC 527 = 2008 (4) JT 598 = 2008 (4) Suppl. JT 598 = 2008 (9) SCALE 182