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  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Bombay HC Directs Nanavati Hospital to Varavara Rao's Family To Talk To Him Via Video Call - (18 Aug 2020)

CIVIL

Bombay High Court has directed the Nanavati hospital authorities to again allow Varavara Rao's family to interact with him via video call after the family expressed anxiety for not receiving any updates on his health by hospital authorities.

Tags : BOMBAY HIGH COURT   VARAVARA RAO  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved