Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer  ||  SC: Student Fees Cannot Be Increased Mid-Course Except in Exceptional Circumstances  ||  Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest  ||  Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt  ||  Gujarat High Court: Waqf Tribunal Has No Supervisory Authority Over Waqf Board  ||  Kerala High Court Orders Aadhaar Fingerprint Comparison to Trace Sreekrishnapuram Murder Culprits  ||  Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence  ||  Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment  ||  Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights    

Bom. HC: Reproductive Health An Important Aspect of Personal Liberty Under Article 21 COI - (12 Feb 2024)

LAW OF MEDICINE

Bombay HC while observing that reproductive health is a facet of personal liberty under Article 21 of the Constitution of India (COI), has allowed two women to undergo surrogacy using donor gametes which is otherwise prohibited under an amendment made to Surrogacy (Regulation) Rules, 2022 in 2023.

Tags : BOMBAY HIGH COURT   PERSONAL LIBERTY   REPRODUCTIVE HEALTH   SURROGACY (REGULATION) RULES   2022  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved