Case BriefsHigh Courts

Gauhati High Court: The Division Bench of Sudhanshu Dhulia, CJ. and Manash Ranjan Pathak, J., took up a PIL wherein the counsel

Case BriefsHigh Courts

Bombay High Court: A Division Bench of T.V. Nalawade and M.G. Sewlikar, JJ., directed that the persons who are aggrieved with regard to

Case BriefsHigh Courts

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

Case BriefsHigh Courts

Madras High Court: A Division Bench of Dr Vineet Kothari and R. Suresh Kumar, JJ., asked the State Government and Union of

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Lt. Governor Anil Baijal, issues an Order exercising powers under Section 18(3) of the Disaster Management Act, stating that Government and private

Case BriefsHigh Courts

Gujarat High Court: Taking suo motu cognizance of the way private hospitals in the State of Gujarat are indulging in blatant profiteering

Case BriefsHigh Courts

Telangana High Court: In the instant PIL wherein the petitioner challenged the Government Order Rc. No. Spl /COVID-19/DMHO/HYD/2020 dated 11-4-2020 (hereinafter the

Case BriefsHigh Courts

Bombay High Court: A Division Bench of Dipankar Datta, CJ and S.S. Shinde, J., addressed a Public Interest Litigation filed highlighting issues being

Case BriefsHigh Courts

Madras High Court: S. Vaidyanathan, J. dismissed a petition filed for a direction to both the Union and T.N. Governments to increase a

Case BriefsSupreme Court

Supreme Court: In the case relating to medical negligence where it was contended that the treating physician should have been well advised