Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Rajasthan HC Disposes PIL Seeking Compensation to Next Kin of Deceased Died Due to Black Fungus - (07 Feb 2022)

CIVIL

Rajasthan High Court has observed that Black Fungus infections and the spread had not been stated to be of such a magnitude that it has been considered to be a pandemic. The Court has disposed the public interest litigation seeking compensation to next kin of deceased who died due to Covid and Black Fungus.

Tags : RAJASTHAN HIGH COURT   COMPENSATION TO NEXT KIN OF DECEASED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved