Case BriefsSupreme Court

Observing that performance of functions identical to those performed by medical practitioners by persons who do not possess the qualifications prescribed under the Central Act, could have dangerous consequences, the Supreme Court held that Rural Health Practitioners enlisted under the Assam Act, are underqualified to perform functions similar to those performed by medical practitioners registered in accordance with the Indian Medical Council Act, 1956. The Court, however, upheld the constitutionality of the Assam Community Professional (Registration and Competency) Act, 2015 that was enacted to give continuity in service to the practitioners in question.

Patna High Court
Case BriefsHigh Courts

    Patna High Court: A Division Bench of Sanjay Karol, C.J. and S. Kumar, J. declared Bihar Municipal (Amendment) Act, 2021

Case BriefsSupreme Court

Supreme Court: Dealing with the appeals preferred by the States of Karnataka and Kerala against the decisions of the Division Benches of

Case Briefs

Whether the State had the legislative competence to levy duty on the sale of electricity to an intermediary distributor is a question of law.

Case BriefsSupreme Court

“A legislature is deemed to be the main protagonist of the public interest at large. For, the legislature is the bulwark of a democratic polity.”

Case BriefsSupreme Court

Supreme Court: Dealing with the question whether the Parliament was competent to enact the National Highways Act, 1956 and the National Highway

Case BriefsSupreme Court

Supreme Court: The bench of Deepak Gupta and Surya Kant, JJ has held that a State Legislature cannot enact a law providing

Case BriefsHigh Courts

Delhi High Court: Dealing with the scope and ambit of the Seeds Act, 1966, Vibhu Bakhru, J held that the Seeds Act

Case BriefsSupreme Court

Supreme Court: In the case where the competence of Assam Legislature to make the Assam Parliamentary Secretaries (Appointment, Salaries, Allowances and Miscellaneous