Bringing you the Best Analytical Legal News
Delhi High Court: Mukta Gupta, J., decided whether a settlement of parties wherein an accused and his family members who subjected his
Supreme Court: The 3-Judge Bench comprising of N.V. Ramana, Mohan M. Shantanagoudar and M.R. Shah, JJ. dismissed an appeal arising out of
“The time has come for weeding out careless and negligent persons in the medical profession”. Bombay High Court: A Single Judge Bench
Bombay High Court: A Division Bench comprising of P.N. Deshmukh and M.G. Giratkar, J., partly allowed a criminal appeal which was filed