Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Karnataka HC Asks on Details of Health Policy in Plea Seeking Hospital Facility in Gram Panchayats - (08 Jun 2021)

CIVIL

Karnataka High Court has asked the State government to submit details of its health policy, if any, as a litigant has sought a direction to the government to provide hospital facility in all gram panchayats in the State.

Tags : KARNATAKA HIGH COURT   HOSPITAL FACILITY IN GRAM PANCHAYATS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved