delhi high court
Case BriefsHigh Courts

“The Court took cognizance of the necessity to upgrade and enhance the overall infrastructure facilities in the government hospitals, in particularly the emergency wards.”

Case BriefsHigh Courts

Delhi High Court: Prathiba M. Singh, J., decided over a writ petition which was filed through the son of the Petitioner, who

Case BriefsHigh Courts

Delhi High Court: Taking note of the “imminent need” for drug – Tocilizumab for treating critically ill patients in Delhi, Pratibha M.

Case BriefsHigh Courts

Delhi High Court: The Division Bench of Vipin Sanghi and Rekha Palli, JJ., directed the Delhi Govt. to work out the logistics

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It has come to the knowledge of the Union Health Ministry that few States are trying to curb the free inter-State movement

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Bombay High Court:  A Division Bench of Dipankar Datta, CJ and Sarang V. Kotwal, J., took up a matter highlighting the concern

Case BriefsSupreme Court

Supreme Court: After the Central Government filed an affidavit orders have been issued to comply the directions issued by the Supreme Court

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of Ashok Bhushan, SK Kaul and MR Shah, JJ has issued detailed directions in the matter relating

Case BriefsHigh Courts

Allahabad High Court: A Division Bench of Pankaj Mithal and Yashwant Varma, JJ. have asked State Government or CMO to file its reply

Case BriefsSupreme Court

Supreme Court: Taking sup motu cognizance on the basis of media reports and programmes aired in several channels presenting horrific scenes from

Case BriefsSupreme Court

Supreme Court: In the case where a 35-year-old woman was not allowed to abort her foetus by the Patna High Court as

Case BriefsHigh Courts

High Court of Kerala: While deciding the legality and validity of the amendments brought into the Kerala Tax on Luxuries Act, 1976, making

Case BriefsSupreme Court

Supreme Court: Reverting back the matter relating to the validity of a circular issued by the Government of J&K which adverted to