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A PIL was filed seeking quashing of a public notice dated 24-12-2023, issued by the Delhi Medical Council (DMC) mandating any person practicing modern scientific medicine (Allopathy) in Delhi must be registered with the DMC as per the Delhi Medical Council Act, 1997.
The case is of a married couple who conceived for a third time and due to financial and emotional reasons cannot raise the child. The woman sought the court’s intervention for abortion, as her pregnancy had crossed the legally permissible limit of 24 weeks for abortions under the MTP Act
On 12-5-2023, the National Medical Commission notified the Registration of Medical Practitioners and Licence to Practice Medicine Regulations, 2023. The provisions came
“…the statutory regime requiring that a thing be done in a certain manner, also implies (even in the absence of any express terms), that the other forms of doing it are impermissible.”
Madhya Pradesh High Court: The Division Bench comprising of Sujoy Paul and Arun Kumar Sharma, JJ., held that the Demonstrators and Tutors
Gauhati High Court: The Division Bench of Sudhanshu Dhulia, CJ., and Manash Ranjan Pathak, J., addressed the issue of violence against doctors.
Karnataka High Court: B. Veerappa, J. allowed a petition filed by two nurses for quashing of an order whereby they were held
Supreme Court: The vacation bench of Deepak Gupta and Surya Kant, JJ has agreed to hear a plea seeking a direction to
Supreme Court: The vacation bench of Deepak Gupta and Surya Kant, JJ has deferred the hearing on a plea seeking protection of