delhi high court
Case BriefsHigh Courts

“Medical advancements often encompass both known and unforeseen risks, and individual autonomy in making informed decisions about treatment options is the cornerstone of patient rights.”

Delhi High Court
Case BriefsHigh Courts

The mere usage of the word “parent”, “relative” or “any person” in Section 14 of National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation, and Multiple Disabilities Act, 1999 does not convince this Court to conclude that a non-citizen could also claim a right to be appointed as a guardian of a person with a disability. Neither of those three expressions can be possibly understood as constituting a legislative intent to recognise foreign nationals as being entitled to be appointed as guardians.

Case BriefsHigh Courts

Bombay High Court: The Division Bench of R.D. Dhanuka and R.I. Chagla, JJ., addressed a petition revolving around the Right to Education

Case BriefsForeign Courts

UPDATE: Appeal preferred by the respondent against this decision before the UKSC has been unanimously dismissed.[Khan v. X, [2021] UKSC 21, decided

Legislation UpdatesNotifications

S.O. 1700(E).— In exercise of the powers conferred by sub-section (4) of the Section 3 of the National Trust for Welfare of