Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Allahabad HC: Deaths of Persons Suspected to be Covid Positive to be Computed as Covid-Deaths - (12 May 2021)

CIVIL

Allahabad High Court has directed that deaths of persons who were suspected to be affected by the Covid-19 virus after antigen tests will be computed as Covid-deaths for the purposes of maintaining records and disposal of bodies.

Tags : ALLAHABAD HIGH COURT   DEATHS OF PERSONS SUSPECTED TO BE COVID POSITIVE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved