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    

J&K&L HC: Medical Negligence Can Only be Gauged by Experts - (28 Dec 2022)

CRIMINAL

Jammu & Kashmir & Ladakh High Court has observed that it is a settled legal position that only field experts can certify whether there was any negligence on part of the doctor or not.

Tags : JAMMU & KASHMIR & LADAKH HIGH COURT   MEDICAL NEGLIGENCE   FIELD EXPERT   DOCTOR  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved