NCLAT: Cannot Withhold Income Tax Refund Received by Bank During CIRP In CD's Account  ||  All. HC: With S. 111 of BNS Covering 'Organised Crime' It Appears Gangsters Act has become Redundant  ||  P&H HC: Cannot Allow Changes in Admission Form after Submission  ||  Bom. HC: Findings in Criminal Proceedings Cannot Be Relied Upon While Adjudicating Civil Proceedings  ||  P&H HC Directs Jail Authorities to Decide Parole Applications within Four Months  ||  Allahabad HC: Merely Supporting Pakistan Will Not Prima Facie Attract Section 152 of BNS  ||  HP HC Upholds Wife’s Claim of Adverse Possession after Husband’s Death  ||  Patna HC: Maintenance may be Allowed in Disputed Marriages if Relationship Was Socially Accepted  ||  Karnataka HC: State to Respond in 3 Weeks regarding Mandatory Teaching of Kannada  ||  Delhi HC: Husband Unhappy in Marriage is No Proof of Abetment of Suicide    

SC: Patient’s Death on Face of it Cannot be Medical Negligence - (21 Apr 2022)

LAW OF MEDICINE

Supreme Court has said that even death of a patient cannot, on the face of it, be said to be medical negligence. The court said that it emerges from the law exposition that a medical practitioner is not to be held liable since of mischance of judgment in choosing one course of treatment to another.

Tags : SUPREME COURT   MEDICAL NEGLIGENCE   MEDICAL PRACTITIONER  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved