Senior Citizens Living Alone Amidst COVID-19 – HELD the elderly people should be given priority in the admission in the Government hospital looking to their vulnerability for Covid 19. In event of any complaint made by the elderly people, the hospital administration concerned shall take immediate steps to remedy their grievances.
Senior Citizens Living Alone Amidst COVID-19 – HELD the elderly people should be given priority in the admission in the Government hospital looking to their vulnerability for Covid 19. In…
IPC, 1860 S. 376 HELD Even the school records reveal that she was a minor during the said incident.Since, the prosecutrix was a minor at the time of the incident the accused appellant has been rightly convicted under Section 376 of the IPC. Defence of consensual act dis-believed..
Even the school records reveal that she was a minor during the said incident. Since, the prosecutrix was a minor at the time of the incident the accused appellant has…
HELD A hospital which renders free services to a certain category of patients, while providing services which are charged to the bulk of others would not lie outside the purview of the consumer fora. Indian Medical Association v V P Shantha 1995 SCC (6) 651 followed. SCOI left open the issue as to whether Safdarjung Hospital would be governed by the provisions of the Act as contained in Section 2(1)(o) (Service).
The Supreme Court has observed that it is only where a hospital provides medical services free of charge across the board to all patients that it would stand outside the…
Motor Accident Compensation] For Age Group 15-25, Multiplier To Be Applied Is ’18’HELD multiplier applied was 13 while as per the judgment in Sarla Verma & Ors. v. Delhi Transport Corporation & Anr.- (2009) 6 SCC 121, it should have been 18.(b) The interest granted is of 6% which generally the interest being granted is of 9%”
Motor Accident Compensation] For Age Group 15-25, Multiplier To Be Applied Is ’18’, Reiterates SC IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.2831 of 2020…
State Can Revoke ‘Essentiality Certificate’ Granted To Medical College On The Ground Of ‘Gross Deficiencies’: SCOI Chintpurni Medical College and Hospital & Anr. Vs. State of Punjab & Ors. (2018) 15 SCC 1 , explained.
State Can Revoke ‘Essentiality Certificate’ Granted To Medical College On The Ground Of ‘Gross Deficiencies’: SC [Read Judgment] Ashok Kini 31 July 2020 7:12 PM The Supreme Court has held…
Memorandum of settlement – A family settlement was arrived at in 1970 and also acted upon – HELD document was merely a memorandum of a family settlement so arrived at, does not require registration.
SUPREME COURT OF INDIA DIVISION BENCH RAVINDER KAUR GREWAL AND OTHERS — Appellant Vs. MANJIT KAUR AND OTHERS — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ.…
Charge Under IPC Can Continue trial Even If Sanction In Respect Of Offence Under Prevention Of Corruption Act Is Not Forthcoming
1 ITEM NO.9 Court 3 (Video Conferencing) SECTION II-A S U P R E M E C O U R T O F I N D I A RECORD OF…
Patwari, demanded bribe of Rs 300 two decades ago, High Court convicted, SCOI also dismissed appeal HELD two prosecution witnesses completely established that the demand was made and that the money was found on the person of the accused.
Patwari, demanded bribe of Rs 300 two decades ago, High Court convicted, SCOI also dismissed appeal HELD two prosecution witnesses completely established that the demand was made and that the…
Prevention of Food Adulteration Act, 1954, Section 16(1A) and Section 16(1)(a)(ii) – Adulterated Haldi Powder HELD the report of the public analyst does not mention that the sample was either “insect infested” or was “unfit for human consumption”, in the absence of such an opinion, the prosecution has failed to establish the requirements of Section 2 (1a)(f) of the Act
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL No. 2255 OF 2010 PREM CHAND …APPELLANT Versus STATE OF HARYANA …RESPONDENT JUDGMENT N. V. RAMANA, J. 1.…
Income Tax Act, 1961 – Section 194C – Tax Deduction at Source – Applicability of Section 194C – Question of TDS under Section 194C(2) would have arisen only if the payment was made to a “sub-contractor” and that too, in pursuance of a contract for the purpose of “carrying whole or any part of work undertaken by the contractor” Appeal dismissed.
SUPREME COURT OF INDIA DIVISION BENCH SHREE CHOUDHARY TRANSPORT COMPANY — Appellant Vs. INCOME TAX OFFICER — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ. ) Civil Appeal…