Humanitarian grounds

national consumer disputes redressal commission
Case BriefsTribunals/Commissions/Regulatory Bodies

While dealing with the challenge against the order of SCDRC, the NCDRC found that the hospital made every possible attempt during medical complications after a successful surgery.

Case BriefsHigh Courts

Patna High Court: Mohit Kumar Shah, J. refused to grant relief to petitioner on humanitarian grounds contrary to the law. Petitioner, a

Case BriefsHigh Courts

High Court of Bombay: Examining the aspects of prison punishment granted to  prisoners, the Division Bench  comprising of V.K. Tahilramani and  Mridula