Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC: Medical Negligence Can’t be Claimed if Complications Suffered was Unrelated to Medical Procedure - (23 Oct 2023)

CIVIL

Supreme Court while observing that strong incriminating circumstantial or documentary evidence is required for application of doctrine of Res Ipsa Locutor, has held that medical negligence not attracted if complications suffered by patient are unrelated to medical procedure undergone.

Tags : SUPREME COURT   RES IPSA LOCUTOR   MEDICAL NEGLIGENCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved