NCLAT: IRP Has Authority to Take Possession of Assets Owned by Corporate Debtor  ||  NCLAT: NCLT Can Direct Forwarding a Copy of its Order to Relevant Statutory Authorities  ||  Delhi HC: Centre to Expedite Process of Accessibility Features in OTT platforms for PwDs  ||  Delhi HC: Once Worker Provides Testimony Under Oath ‘Burden of Proof’ Shifts on Employer  ||  SC: There Cannot be Discrimination in Matter of Payment of Pension to Retired Judges  ||  SC: India is Not a Dharamshala that Can Entertain Foreign Nationals from All Over  ||  SC: Can Quash Domestic Violence Act Complaints Under Section 482 of CrPC  ||  Supreme Court: Can’t Use Statement of One Accused against Another  ||  SC: Inclusion of Name in Draft NRC Cannot Annul Foreigners Tribunal’s Declaration as Non-Citizen  ||  Supreme Court: Minimum Practice of 3 Years Mandatory to Enter Judicial Service    

Kerala HC Warns Private Hospitals Against Charging Exorbitant Rates on COVID Treatment - (11 May 2021)

CIVIL

Kerala High Court has cautioned hospitals to abide by the rates notified by the government in its order, giving strong warning to hospitals for overcharging on Covid-treatment rates. The Court cited an instance of a hospital in the Ernakulam district which was found to have levied high rates for its Covid treatment, as per the report of the District Medical Officer submitted in Court.

Tags : KERALA HIGH COURT   EXORBITANT RATES ON COVID TREATMENT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved