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: State to Consider Issues Related to Unemployment and Lack of Income - (28 May 2021)

CIVIL

Madras High Court has observed that there are citizens facing unemployment and lack of income avenues and that these aspects have to be considered by the State, noting a fall in the rate of positive cases in Tamil Nadu and Puducherry. The Court has also noted the suggestions given by the intervenor that the face of the COVID victim's dead body should be covered by some transparent material so that the relatives may have a glimpse of the face for the last time or even identify the person.

Tags : MADRAS HIGH COURT   ISSUES RELATED TO UNEMPLOYMENT AND LACK OF INCOME  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved