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    

Karnataka HC Says It Will Issue Directions to Centre on Increasing Oxygen Supply - (05 May 2021)

CIVIL

Karnataka High Court has said it will issue directions to the Central Government to immediately increase the quota of Liquid Medical Oxygen being supplied to the state, in wake of the incident of Chamarajanagar where 24 people admitted to a Covid-hospital died allegedly due to shortage of supply of oxygen.

Tags : KARNATAKA HIGH COURT   INCREASING OXYGEN SUPPLY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved