Supreme Court Grants Probation to Convicts; Rules Fine-Only Cases Also Eligible  ||  SC Disposes Plea on Allied Health Course Moratorium After NCAHP Issues 2026–27 Guideline  ||  Supreme Court Grants Promotion Relief to Employee Denied Relaxation, Calling it Discrimination  ||  Patna HC: Tender Lapses if Not Extended on Time & Delay Cannot be Cured by Repeated Representations  ||  Delhi HC Directs Strict Compliance With SC Orders For Release of Undertrials After 1/3rd Sentence  ||  MP HC Grants Bail to Two Muslim Men Arrested over Instagram Reel Allegedly Supporting Iran  ||  SC: General Reference to a Tender’s Arbitration Clause Does Not Incorporate it into a Contract  ||  Supreme Court: Partnership Veil May be Lifted to Detect Illegal Sub-Letting Arrangements  ||  Supreme Court: Lower Dearness Relief For Pensioners than Employees' DA is Arbitrary under Article 14  ||  Supreme Court: NCLT Should Not Assess Merits of Pre-Existing Dispute in Section 9 Applications    

Ker. HC: Can’t Reject Plea of Organ Transplantation due to Perception of Commercial Transaction - (29 Jan 2025)

LAW OF MEDICINE

Kerala High Court has observed that each application of organ transplantation has to be carefully considered on its own merits. It cannot be based on a generalised perception of the existence of large-scale commercial transactions.

Tags : KERALA HIGH COURT   ORGAN TRANSPLANTATION   COMMERCIAL TRANSACTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved