organ transplantation case
Case BriefsDistrict Court

Kerala Court pointed out that the Transplantation team got access to the patient even before the declaration of brain death.

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DEAL DETAILS Jupiter Life Line Hospitals Limited | Initial Public Offering Khaitan & Co acted as legal counsel to Jupiter Life Line

Case BriefsHigh Courts

Punjab and Haryana High Court deemed mother-in-law as near relative and allowed swap transplantation of kidneys.

Gujarat High Court
Case BriefsHigh Courts

“The enjoyment of the highest attainable standard of health is one of the fundamental rights of every human being without distinction of race, religion, political belief, economic or social condition”

Delhi High Court
Case BriefsHigh Courts

Delhi High Court: Yashwant Verma, J. disposed of the petition with a direction to the respondent hospital to process the application and

Case BriefsHigh Courts

Punjab and Haryana High Court: Raj Mohan Singh, J., contemplated the present petition and ruled that a short duration of marriage is

Case BriefsHigh Courts

Kerala High Court: N. Nagaresh, J., allowed swap kidney transplant between non-relatives. Opining that any law prescribing procedure for organ transplantation should

Case BriefsHigh Courts

Orissa High Court: P. Patnaik J., allowed the petition directing that any certification that limits donation of organ from near relatives only

High Courts

Karnataka High Court: Dismissing the petition filed by “Fortis Hospitals Ltd.”, a global brand in health care services, who was aggrieved by