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.

Case BriefsSupreme Court

Supreme Court: On the issue revolving around the timely payment of salaries of doctors and health workers during the period of COVID-19,

Case BriefsSupreme Court

Supreme Court: A 3-judge bench of Ashok Bhushan, S K Kaul and M R Shah, JJ directed Centre to issue directions to

Case BriefsSupreme Court

Supreme Court: In a case of medical negligence where a minor surgery resulted in amputating a woman’s arm, the bench of Abhay