Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

P&H HC: Duration of Marriage not Ground to Disallow Spouse Organ Donation - (14 Apr 2022)

FAMILY

Punjab and Haryana High Court has ruled that duration of marriage is not a ground to discard the eagerness of one of the spouse, to donate kidney in favour of other spouse, particularly when the case has been verified on all legal parameters.

Tags : PUNJAB AND HARYANA HIGH COURT   DONATE KIDNEY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved