SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction  ||  P&H HC: Section 147A Income Tax Act Unconstitutional; Legislature Can’t Override Court Findings  ||  Karnataka HC: Refusing to Return Child’s Volleyball, Asking for Parent Not Abetment of Suicide  ||  Can an IBC Resolution Plan Survive the Death of its Proponent? NCLAT Answers  ||  Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt    

Delhi HC Directs Delhi Government to Decide Extension of COVID Facilities to Homeless Mentally Ill - (27 Jul 2020)

CIVIL

Delhi High Court has granted a week's time to both the Central as well as the Delhi Government to decide as to whether the testing facilities for COVID-19 can be extended to homeless mentally ill persons without demanding identity proof.

Tags : DELHI HIGH COURT   EXTENSION OF COVID FACILITIES TO MENTALLY ILL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved