Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kerala High Court Makes Appeal to Advocates for Contributing to Corpus Fund - (28 Jan 2020)

CIVIL

Kerala High Court has directed the Central Government to deposit an amount of Rs 1.5 Crores within 15 days in the State-level corpus fund which is maintained for the treatment of such patients. The Court has also appealed to the legal fraternity to make contributions for helping in the treatment of children with rare diseases.

Tags : KERALA HIGH COURT   CONTRIBUTION TO CORPUS FUND  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved