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    

Madras HC Directs Centre Not to Reduce Allocation of Covid Vaccines to Tamil Nadu - (14 May 2021)

CIVIL

Madras High Court has ordered that the Centre should not reduce the allocation of COVID-19 vaccines to Tamil Nadu just because the State government had decided to float global tenders to procure the vaccines, apart from the purchases being made from two domestic manufacturers. The Court has said the procurement through global tenders is a long-drawn process whereas the State is already facing a shortage of vaccines.

Tags : MADRAS HIGH COURT   ALLOCATION OF COVID VACCINES TO TAMIL NADU  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved