Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

Karnataka HC Directs State to Clarify on Requirement of Death Certificate for Burial/Cremation - (18 May 2021)

CIVIL

Karnataka High Court has directed the State government to clarify on whether death certificate from hospital/medical officer is required for burial or cremation of COVID-19 victims on private land/farms owned by their relatives.

Tags : KARNATAKA HIGH COURT   REQUIREMENT OF DEATH CERTIFICATE FOR BURIAL/CREMATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved