P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Delhi HC Questions Centre’s Move of Not Fixing MRPs of Coronary Stents - (08 Dec 2016)

Delhi High Court has asked Centre as to why Maximum Retail Price (MRP) of coronary stents, used to treat narrowed or weakened arteries in heart, has not been fixed despite these devices being included in National Essential List of Medicines (NLEM).

Tags : DELHI HIGH COURT   MRP   CORONARY STENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved