Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Gujarat HC Questions Gujarat State Government for Detaining People for Possession of Remdesivir - (28 Jul 2021)

CRIMINAL

Gujarat High Court has questioned the Gujarat State Government for detaining people under Prevention of Anti-Social Activities, 1985 (PASA) for possessing a few Remdesivir injections, while finding the act of distribution of 5000 injections by political party to be in "accordance with the law".

Tags : GUJARAT HIGH COURT   DETAINING PEOPLE FOR POSSESSION OF REMDESIVIR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved