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    

P&H HC Seeks Response to Ask Corporate Houses for Participation in Fighting Covid 19 - (14 May 2021)

CIVIL

Punjab and Haryana High Court has sought the response of States of Punjab, Haryana and Union Territory of Chandigarh to ask the corporate houses for their participation in fighting the Covid 19 crisis by providing ambulances, oxygen beds, ventilators, CT Scan machines etc. to Government Hospitals.

Tags : PUNJAB AND HARYANA HIGH COURT   PARTICIPATION OF CORPORATE HOUSES IN FIGHTING COVID 19  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved