Medical Treatment

Bombay High Court
Case BriefsHigh Courts

“Grant of medical aid to any person is directly concomitant with the guarantees of Article 21 of the Constitution.”

calcutta high court
Case BriefsHigh Courts

“The person who works in any field if his right hand suffered deformity that will definitely affect inconvenience, hardship, discomfort, frustration and mental stress in his life.”

Bombay High Court
Case BriefsHigh Courts

    Bombay High Court: In an application filed under Section 482 of Criminal Procedure Code (CrPC) for quashing the FIR for

Kerala High Court
Case BriefsHigh Courts

“It is not mere co-incidence that Article 51-A of our Constitution uses the expression ‘compassion’ and ‘humanism’ while enumerating the duties expected of the citizenry towards the environment and living creatures.”

Case BriefsHigh Courts

Kerala High Court: Murali Purushothaman, J., held that there is a Constitutional as well a statutory obligation on the part of the

Case BriefsSupreme Court

Supreme Court: In a habeas corpus case the Division Bench Ajay Rastogi and Abhay S. Oka*, JJ., held that in a case

Case BriefsHigh Courts

Calcutta High Court: 80-year-old widow approaches Court to seek direction towards her daughter-in-law to provide for her maintenance as she had taken

Case BriefsHigh Courts

Delhi High Court: While addressing a matter of custodial violence in Tihar Jail, Mukta Gupta, J., stated that: Walls of prison, howsoever

Case BriefsTribunals/Commissions/Regulatory Bodies

As per the press release by NHRC dated 4-07-2021, the Chief Secretary, Government of Maharashtra has been issued a notice to ensure

Case BriefsForeign Courts

Supreme Court of Ireland: While deliberating on a somber appeal of “life or death”, filed by the parents of a boy (hereinafter

National Consumer Disputes Redressal Commission
Case BriefsTribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): The Coram of Justice R.K. Agrawal (President) and Dr S.M. Kantikar (Member), upheld the State Commission’s

Case BriefsHigh Courts

Kerala High Court:  Division Bench of S. Manikumar, CJ and Saji P. Chaly, J., while addressing a matter wherein plight of transgender

Case BriefsHigh Courts

Delhi High Court: A Division Bench of S. Muralidhar and Anup Jairam Bhambhani, JJ., held a special sitting on orders being given by

Case BriefsHigh Courts

Bombay High Court: The Division Bench of S.S. Shinde and R.G. Avachat, JJ., pronounced an order while extending the provisions of Section

Case BriefsHigh Courts

Jammu & Kashmir High Court: A Single Judge Bench of Sanjeev Kumar, J., allowed a writ petition filed against the order of

Case BriefsHigh Courts

Punjab and Haryana High Court: An appeal was filed by the Oriental Insurance Company challenging the order of the lower court which had