Methods of Treatment revised vide Surrogacy (Regulation) Amendment Rules, 2023
On 14-3-2023, the Ministry of Health and Family Welfare notified the Surrogacy (Regulation) Amendment Rules, 2023 to amend the Surrogacy (Regulation) Rules,
Donor
Ker HC | Committee for Transplantation of Human Organs – authority empowered to consider issue of transplantation of human organs
Kerala High Court: The Bench of Anu Sivaraman, J. hearing a petition pertaining to kidney transplantation and donation, directed the issue to
Party within his rights to cancel a conditional transfer deed executed for consideration before completion of condition: SC
Supreme Court: The Bench comprising of Arun Mishra and Indira Banerjee, JJ. allowed an appeal while setting aside the judgment and order
Organ donation cannot be prohibited solely on the ground of economic disparity
Delhi High Court: While relying upon the Delhi High Court decision in Parveen Begum v. Appellate Authority, 2012 SCC OnLine Del 2839, the