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    

Ker HC Examined Whether Electro-Homeopathy Can be Practised Without Registration under Medical Laws - (19 Jun 2026)

LAW OF MEDICINE

Kerala High Court held that electro-homeopathy is not unregulated and is governed by the Kerala State Medical Practitioners Act, 2021, and earlier by the Travancore-Cochin Medical Practitioners Act, 1953. The court clarified that practice of alternative medicine is subject to statutory regulation.

Tags : ELECTRO-HOMEOPATHY; REGISTRATION; MEDICAL LAWS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved