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    

Delhi HC Refuses to Dispense With Rapid Antigen Test for Medicos Doing BAT on Aviation Personnel - (12 Sep 2022)

CIVIL

Delhi High Court while refusing to dispense with Rapid Antigen Tests for Medicos doing Breath Analyser Tests (BAT) has held that Doctors and paramedics ought to be tested prior to conducting tests on other personnel, as the risk would be high if such a test is not conducted.

Tags : DELHI HIGH COURT   AVIATION PERSONNEL   RAPID ANTIGEN TESTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved