Kerala High Court
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Kerala High Court: In a significant case where a widow whose husband died due to adverse effects of Covid-29 immunization had approached

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Supreme Court: In a case alleging death of two young girls due to side-effect of Covishield, the Division Bench comprising Dinesh Maheshwari

Case BriefsSupreme Court

Supreme Court: In a landmark ruling on COVID-19 vaccination drive, the bench of L. Nageswara Rao* and BR Gavai, JJ has held

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Rajasthan High Court: The Division Bench of Sangeet Lodha and Vinit Kumar Mathur, JJ., disposed off a petition with directions which was

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Meghalaya High Court: The Division Bench of Biswanath Somadder, CJ. and H.S. Thangkhiew, J. heard a PIL which was filed with two

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Gauhati High Court: Nani Tagia, J., stayed the order of the State Executive Committee of Arunachal Pradesh whereby non-vaccinated persons for Covid-19

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Manipur High Court: The Division Bench of Sanjay Kumar, CJ. and KH Nobin Singh, J., decided on a petition which was filed

Case BriefsHigh Courts

Gauhati High Court: In a case related to the availability of oxygen and vaccination in the State of Nagaland the Division Bench

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Sessions Court, Jammu and Kashmir: Tahir Khurshid Raina, J., denied anticipatory bail to the person accused of obstructing the vaccination drive and

Case BriefsHigh Courts

Karnataka High Court: A Division Bench of Chief Justice Abhay S Oka and Aravind Kumar J. gave a slew of directions regarding

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Uttaranchal High Court: The Division Bench of Raghvendra Singh Chauhan, CJ. and Alok Kumar Verma, J., have been hearing a series of

Case BriefsSupreme Court

“It may not be feasible to require the majority of our population to rely on friends/NGOs for digital registrations over CoWIN, when even the digitally literate are finding it hard to procure vaccination slots.”

Case BriefsSupreme Court

“In grappling with the second wave of the pandemic, this Court does not intend to second-guess the wisdom of the executive when it chooses between two competing and efficacious policy measures. However, it continues to exercise jurisdiction to determine if the chosen policy measure conforms to the standards of reasonableness, militates against manifest arbitrariness and protects the right to life of all persons.”

Case BriefsHigh Courts

Madhya Pradesh High Court: The Divison Bench of Mohammad Rafiq, CJ. and Atul Sreedharan, J., heard and decided on a series of

Case BriefsHigh Courts

Madras High Court: The bench of Sanjib Banerjee, CJ and Senthilkumar Ramamoorthy, J has issued notice to the Tamil Nadu Government in

Case BriefsHigh Courts

Madhya Pradesh High Court: The bench of Mohammad Rafiq, CJ and Atul Sreedharan, J has issued notice to the Madhya Pradesh Government

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Madhya Pradesh High Court: As the nation is crippled with rising COVID-19 cases and shortage of vaccines, an important PIL has been

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Chhattisgarh High Court: A Division Bench of Prashant Kumar Mishra and Parth Prateem Sahu JJ. laid down allotment of vaccines in percentage

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Bombay High Court: The Division Bench of Dipankar Datta, CJ., and G. S. Kulkarni, J. had addressed a suo motu case on

Case BriefsHigh Courts

Bombay High Court: The Division Bench of N.R.Borkar and K.K.Tated, JJ., directed State government to hand over the peaceful possession of the