J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

Delhi HC Directs Issue of Reminder for Offering Add On Cover for Covid Home Care Treatment - (19 Jul 2021)

INSURANCE

Delhi High Court has directed the Insurance Regulatory and Development Authority of India to issue reminder to all General and Stand-Alone Health Insurers with regards to an advisory issued by it to offer Add On Cover for home care or domiciliary Covid-19 treatment to the existing policy holders.

Tags : DELHI HIGH COURT   ADD ON COVER FOR COVID HOME CARE TREATMENT  

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