Donation Archives | SCC Times

Can a girl be treated as property and given in donation? Bom HC addresses in light of “Daanpatra” executed by father of a daughter

Bombay High Court: Vibha Kankanwadi, J., while directing Child Welfare Committee, Jalna to hold an inquiry on an expeditious basis in respect

Advance Rulings Case Briefs

CSR under GST Reign | Goods provided free of cost under CSR activity to Kerala Flood affected people: Will Distributor be entitled to input tax credit? Ker AAR decides

Kerala Authority for Advance Ruling: S. Anilkumar, Additional Commissioner of Central Tax & B.S. Thyagarajababu, Joint Commissioner of State Tax decided whether

Case Briefs High Courts

Del HC | No complete prohibition in a minor donating an organ or tissue prior to attaining majority; Donation permissible in exceptional circumstances

Delhi High Court: Sanjeev Sachdeva, J. while addressing a petition with regard to a minor donating her liver to her father, held that,

Case Briefs High Courts

Ker HC | Committee for Transplantation of Human Organs – authority empowered to consider issue of transplantation of human organs

Kerala High Court: The Bench of Anu Sivaraman, J. hearing a petition pertaining to kidney transplantation and donation, directed the issue to