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    

Uttarakhand HC Observes State Government to Establish More Centres for Plasma Donation - (12 May 2021)

CIVIL

Uttarakhand High Court has observed in a Public Interest Litigation filed in connection with the issue of bed availability in the COVID hospitals that the State Government needs to establish more centres for Plasma Donation as the state has only one Centre. The Court has also raised an issue as to why the State of Uttarakhand was being forced by the Central Government to procure its oxygen quota from other States, despite the fact that there are three oxygen production units within the State.

Tags : UTTARAKHAND HIGH COURT   ESTABLISH MORE CENTRES FOR PLASMA DONATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved