MP High Court: Women Retain Reservation Benefits After Marriage if Caste is Recognized in Both States  ||  Allahabad HC: Police Must Prosecute Informants of False Firs, and IOs May Face Contempt if They Fail  ||  MP HP: Over-Age Candidate Cannot Claim Age Relaxation Due to Delay in Earlier Recruitment  ||  Kerala HC: Petrol Pump Licence is Automatically Cancelled on Lease Expiry Without Any Hearing  ||  MP HC: Trial Courts Cannot Grant Permanent Injunction in Title Suits Without Recovery of Possession  ||  MP High Court: Guardians Can be Liable For Minors Flying Kites With Chinese Manjha  ||  SC: Under Order XXI Rule 102 CPC, A Transferee Pendente Lite Cannot Obstruct Execution of a Decree  ||  SC: RTE Act promotes fraternity and equality by children of judges and vendors studying together  ||  MP High Court: Aadhaar and Voter ID Cards are Not Definitive Proof of Date of Birth  ||  Chhattisgarh HC: Second Marriage During Subsisting First Marriage Void Unless Custom Permits It    

Gujarat High Court Asks for Check-Up of Public Health Facilities - (20 Jun 2019)

CIVIL

Gujarat High Court has asked the State Government to place before it details of the Centre’s funding for the State’s healthcare sector and the State’s budgetary allocation.

Tags : GUJARAT HIGH COURT   PUBLIC HEALTH FACILITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved