SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

SC Issues Notice on Plea for Disclosure of Clinical Trial & Efficacy Data of COVID Vaccines - (09 Aug 2021)

CIVIL

Supreme Court has issued notice on a Public Interest Litigation (PIL) seeking public disclosure of clinical trial data and post vaccination efficacy data of COVID vaccines, as is required by International medical norms, and to stop the coercive mandate issued by various governments for vaccination.

Tags : SUPREME COURT   DISCLOSURE OF CLINICAL TRIAL & EFFICACY DATA OF COVID VACCINES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved