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    

Gauhati HC Seeks Response of Assam Govt in PILs on Covid-19 Situation in Tea Gardens - (26 May 2021)

CIVIL

Gauhati High Court has sought the response of the Assam Government on a slew of issues in Public Interest Litigations relating to the present situation under the Covid-19 pandemic in the Tea Gardens of Assam. The Court has directed the state government to file a counter-affidavit to show as to the test being done and what kind of test is being done, for determination of COVID-19 infection in Assam Tea Gardens.

Tags : GAUHATI HIGH COURT   COVID-19 SITUATION IN TEA GARDENS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved