Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Madras High Court Put Stay on Prosecution over Multi-Dose Diclofenac Injection - (29 Dec 2015)

Madras High Court has stayed prosecution initiated against a pharma company over multi-dose vials of anti-inflammatory drug diclofenac injection manufactured prior to a new norm prohibiting its sale came into force from July 17, 2015.

Tags : MADRAS HIGH COURT   ANTI-INFLAMMATORY DRUG DICLOFENAC INJECTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved