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Case BriefsHigh Courts

Chhattisgarh High Court: Sanjay K Agrawal, J., allowed the writ petition and remitted the matter to the appellate authority to consider the

Case BriefsSupreme Court

Supreme Court: The Division Bench of L. Nageswara Rao and Hrishikesh Roy, JJ., held that, “…doctors, both under AYUSH and CHS, render

Case BriefsSupreme Court

Supreme Court: In the batch of petitions challenging clause (iii) of the Ministry of Home Affairs order dated March 29, 2020 directing

Case BriefsHigh Courts

Madhya Pradesh High Court: G.S. Ahluwalia, J. contemplated a writ petition under Article 226 of the Constitution of India, where the petition