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    

Supreme Court Dismisses Challenge to Decision Rejecting Plea to Stop Vaccination - (25 Oct 2021)

CIVIL

Supreme Court has dismissed the challenge to the decision of the Karnataka High Court rejecting the plea to stop COVISHIELD and COVAXIN vaccination until all the stages of the clinical trials are completed as per the New Drugs and clinical trial rules 2019 and the National Guidelines for Gene Therapy Product Development and Clinical Trials-2019.

Tags : SUPREME COURT   PLEA TO STOP VACCINATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved