Free COVID-19 Testing Only To Persons Under Ayushman Bharat Scheme And EWS Categories; SC Allows Private Labs To Charge Others
Free COVID-19 Testing Only To Persons Under Ayushman Bharat Scheme And EWS Categories; SC Allows Private Labs To Charge Others [Read Order] LIVELAW NEWS NETWORK 13 April 2020 6:13 PM…
HELD As per the Government letter Centre has been merged with Institute of Distance Education, what are the consequences of merger of Centre with Institute of Distance Education have neither been explained by the appellant nor there are any material to come to the conclusion that by such merger the Centre shall become Centre maintained by the University. Appeal dismissed.
SUPREME COURT OF INDIA DIVISION BENCH P. GOPINATHAN PILLAI — Appellant Vs. UNIVERSITY OF KERALA AND OTHERS — Respondent ( Before : Ashok Bhushan and M.R. Shah, JJ. ) Civil…
[Haryana PTI Selections] Principle Of Estoppel Does Not Apply When There Were Glaring Illegalities In Candidate Selection Procedure: SC HELD that the preposition that a candidate, who participates in a selection without a demur taking a calculated chance to get selected cannot turn around and challenge the criteria of selection and the constitution of the selection committee is well settled.
[Public Employment] Principle Of Estoppel Does Not Apply When There Were Glaring Illegalities In Candidate Selection Procedure: SC [Read Judgment] LIVELAW NEWS NETWORK 9 April 2020 12:42 PM The Supreme…
SC Issues Directions For Ensuring PPEs, Police Protection To Health Workers Treating COVID-19
SC Issues Directions For Ensuring PPEs, Police Protection To Health Workers Treating COVID-19 [Read Order] LIVELAW NEWS NETWORK 8 April 2020 7:36 PM In a significant order, the Supreme Court…
Supreme Court directed that COVID-19 tests, whether in approved government laboratories or in approved private laboratories, should be done free of cost.
BREAKING : SC Directs Private Laboratories To Conduct COVID-19 Test Free Of Cost [Read Order] LIVELAW NEWS NETWORK 8 April 2020 6:53 PM In an important order, the Supreme Court…
IMP :: COVID-19 outbreak – Supreme Court of India and High Courts have adopted measures to reduce the physical presence of lawyers, litigants, court staff, para legal personnel and representatives of the electronic and print media in courts across the country and to ensure the continued dispensation of justice. HELD Words and Phrases – ‘Evidence’ – Term ‘evidence’ includes electronic evidence and that video conferencing may be used to record evidence.
SUPREME COURT OF INDIA FULL BENCH IN RE: GUIDELINES FOR COURT FUNCTIONING THROUGH VIDEO CONFERENCING DURING COVID-19 PANDEMIC ( Before : S.A. Bobde; CJI, D.Y. Chandrachud and L. Nageswara Rao,…
[COVID-19] SC Issues Slew Of Directions To Implement Video Conferencing In All Courts Across The Country HELD “Every individual and institution is expected to cooperate in the implementation of measures designed to reduce the transmission of the virus. The scaling down of conventional operations within the precincts of courts is a measure in that direction.”
[COVID-19] SC Issues Slew Of Directions To Implement Video Conferencing In All Courts Across The Country [Read Order] LIVELAW NEWS NETWORK 6 April 2020 5:10 PM “Every individual and institution…
COVID-19 pandemic – Distribution of surgical /n95 masks and also the sale and distribution of hand sanitizers and liquid soap and to make such items available to the public at large at reasonable prices – Helpline to be provided at the control rooms responding to complaints by persons who are not able to secure surgical/n95 masks and the hand sanitizers and liquid soaps at the prices fixed by the Government of India.
SUPREME COURT OF INDIA RECORD OF PROCEEDINGS DIVISION BENCH JUSTICE FOR RIGHTS FOUNDATION AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : L. Nageswara…
Juvenile Justice (Care and Protection of Children) Act, 2015 – COVID-19 pandemic – Interest of children, all of whom fall within the ambit of Act – Directions and Guidelines issued.
SUPREME COURT OF INDIA DIVISION BENCH IN RE CONTAGION OF COVID 19 VIRUS IN CHILDREN PROTECTION HOMES ( Before : L. Nageswara Rao and Deepak Gupta, JJ. ) Suo Moto…
Burden To Prove That The Property Is A Joint Property Of An HUF Is On The Person Who Asserts So: SC HELD “Merely because the business is joint would not raise the presumption that there is a Joint Hindu Family.”
Burden To Prove That The Property Is A Joint Property Of An HUF Is On The Person Who Asserts So: SC [Read Judgment] LIVELAW NEWS NETWORK 4 April 2020 7:16…