Gujarat High Court
LEGAL SUBJECT
Health and Medical Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Karnataka HC Refuses To Quash Impcal Tablet Case, Saying Two-Day Testing Delay Was Not Undue And Maker’s Retest Request Came Nearly Eight Months Later
The Assistant Drugs Controller filed a private complaint alleging that M/s Life Vision Healthcare manufactured and marketed “Impc al Tablets,” which were reported as not of standard quality for the Vitamin D3 assay.3 MIN READ↗
Punjab and Haryana High Court
The judgment’s reasoning and operative order are missing, so the outcome of the IVF petitions cannot be headlined.
The High Court heard six petitions together because they raised common questions of law on similar facts.1 MIN READ↗
Punjab and Haryana High Court
The judgment’s reasoning and operative order are missing, so the outcome of the IVF petitions cannot be headlined.
The High Court heard six petitions together because they raised common questions of law on similar facts.1 MIN READ↗
Bombay High Court
Wife 54, Husband 53: Bombay HC Orders Surrogacy Eligibility, as Husband Meets Age Limit despite Wife’s Age
The petitioners, a legally married couple aged 54 and 53, sought gestational surrogacy after prolonged infertility and unsuccessful IVF treatment.2 MIN READ↗
Punjab and Haryana High Court
P&H High Court Decides Six IVF Petitions, Including Plea To Transfer Four Cryopreserved Embryos
The High Court heard the six petitions together because, as stated in the judgment, they raised common questions of law on similar facts.1 MIN READ↗
Delhi High Court
Delhi HC Rejects Surrogacy Bid: Woman Turned 50 During Infertility Treatment, Before Surrogacy Process Began
The petitioners sought exemption from the statutory age limit and permission to proceed with gestational surrogacy, along with the necessary eligibility certificate and approvals.2 MIN READ↗
Madras High Court
Madras HC Orders Termination Of 17-Year-Old Sexual Assault Victim’s Pregnancy At About 28 Weeks, After She Expressed Her Wish
The petitioner, the mother of D, a 17-year-old, sought termination of D’s pregnancy, which resulted from a relationship with an adult and was treated as sexual assault. The pregnancy was confirmed at a government hosp...2 MIN READ↗
Madras High Court
Madras HC Directs District Panel To Decide Retired Government Employee’s Medical-Reimbursement Appeal Within 8 Weeks
The petitioner, a retired Government employee, claimed eligibility under the Tamil Nadu medical reimbursement scheme and stated that he had incurred medical expenses of ₹3,13,400.2 MIN READ↗
Chhattisgarh High Court
Chhattisgarh HC Allows 21-Year-Old Rape Complainant To Terminate 12-Week Pregnancy, Citing Presumed Grave Mental Injury
The petitioner, an unmarried 21-year-old woman, alleged that she had been sexually exploited on the false promise of marriage and lodged a police complaint, following which Crime No. 715/2026 was registered under Sect...2 MIN READ↗
Madras High Court
After Prisoner’s Cardiac Tests At Trichy Government Hospital Were Reported Normal, Madras HC Closes Mother’s Treatment Plea
The petitioner sought a direction for appropriate medical treatment at the Government Hospital, Tiruchirappalli, for her son, Mohan Raj @ Prabhu Deva, a convict prisoner at Central Prison, Trichy.1 MIN READ↗
Delhi High Court
Delhi HC Orders 10 More 102 Helpline Lines, Contract Hiring Across 38 Government Hospitals to Address Staffing Gaps
In these connected writ petitions, the Delhi High Court was monitoring the functioning of 38 government hospitals in Delhi.2 MIN READ↗
Delhi High Court
Delhi HC Denies October FMGE Eligibility To Two Foreign Medical Graduates Over OBC Claims Made Six Years After Unreserved NEET
The petitioners appeared for NEET (UG) 2020 under the unreserved category, scoring 114/720 and 146/720 respectively, below the 147-mark qualifying threshold for that category.3 MIN READ↗
Karnataka High Court
Karnataka HC Says 200-Metre Hospital Ban Cannot Bar Renewal For Diagnostic Centres Established Before 2019
The petitioner’s diagnostic centre was registered under the Karnataka Private Medical Establishments Act, 2007 in 2010. Its registration and licence were renewed from time to time and remained valid until 4 August 2021.2 MIN READ↗
Gujarat High Court
Gujarat HC Allows 12-Year-Old Rape Victim To End 25-Week Pregnancy, Subject To Unanimous Medical Opinion It Won’t Endanger Her Life
The petitioner, a 12-year-old rape victim, sought permission to terminate a pregnancy of approximately 25 weeks and 3 days.2 MIN READ↗
Delhi High Court
Delhi HC Orders ₹11.83 Lakh For Journalist’s Wife’s Emergency Care, Says Government Hospitals’ COVID Designation Functioned Like A Strike In Her Case
The petitioner, an accredited journalist, sought reimbursement of ₹11,83,105.21 for his wife’s treatment at Sir Ganga Ram Hospital and Sir Ganga Ram City Hospital.2 MIN READ↗
Madras High Court
Madras HC Refuses To Quash ‘Cool Lip’ Seller’s Food-Safety Case, Says Nicotine-Containing Tobacco Is Food
The petitioner, sole proprietor of M/s. Poornima Agency and a licensed Food Business Operator, sought to quash STC No. 1125 of 2018, in which the Judicial Magistrate, Sathyamangalam, had taken cognizance of offences u...3 MIN READ↗
Uttarakhand High Court
Uttarakhand HC Directs Health Secretary To Consider And Decide Representation Over 545 Vacant Specialist Doctor Posts Within 4 Months
The petitioner raised concerns about shortages of specialist doctors and deficiencies in healthcare services and infrastructure in government hospitals across Uttarakhand.2 MIN READ↗![CAT Calls for Time-Bound Transplant Approvals, Finding No Suitable Lung—Not Processing Delay—Led to Retiree’s Son’s Death. BHAWANI SHANKER vs NORTH WESTERN RAILWAY. CAT - ['Jodhpur']. LawLens](/stories/thumbnails/cat-calls-for-time-bound-transplant-approvals-finding-no-suitable-lungnot-processing-delay-844c0ddc296f493f87ca54d49d7a8027.webp)
CAT - ['Jodhpur']
CAT Calls for Time-Bound Transplant Approvals, Finding No Suitable Lung—Not Processing Delay—Led to Retiree’s Son’s Death
The applicant, a retired railway employee, sought approval and advance payment for a lung transplant for his critically ill son, whom AIIMS Jodhpur had referred to KIMS Hospital, Hyderabad.2 MIN READ↗
Karnataka High Court
Karnataka HC Lets Drug Distributor Resume Business, Bars Two Allegedly Spurious Injections Pending Licence Hearing
The petitioner, a pharmaceutical distributor holding wholesale drug licences Nos. 20B-KA-B22-251265 and 21B-KA-B22-251266, challenged the Licensing Authority’s order dated 19 September 2026 cancelling those licences.2 MIN READ↗
Karnataka High Court
Hubballi Drug Distributor May Trade For Now, But Karnataka HC Bars Sales Of Allegedly Spurious Zavicefta Pending Appeal
The petitioner, a pharmaceutical distributor, held drug licences KA/HB2/20B/222721 and KA/HB2/21B-222722.2 MIN READ↗
Karnataka High Court
Karnataka HC Upholds ₹15.3 Lakh CGHS Reimbursement With 12% Interest To Widow For Husband’s CRT-D Implant At Non-Panel Hospital After His Heart Condition Worsened
The respondent, a retired IAS officer and CGHS beneficiary, sought reimbursement for the CRT-D implantation performed on her late husband at Narayana Institute of Cardiac Sciences, a non-empanelled hospital.2 MIN READ↗
Madras High Court
Madras HC Allows Couple To Transfer Four Embryos Frozen Before ART Act, If Clinic Finds It Medically Safe For 51-Year-Old Wife
The petitioners, who had undergone IVF treatment at the third respondent fertility centre, had four embryos cryopreserved on 4 March 2020 for future transfer.2 MIN READ↗
Rajasthan High Court
Rajasthan HC Upholds ART Act Age Limits, Says Wife Under 50 Can Use Donor Sperm With Over-55 Husband’s Consent
The petitioners in four connected writ petitions challenged Section 21(g) of the Assisted Reproductive Technology (Regulation) Act, 2021 (“ART Act”), after ART clinics refused treatment because one spouse exceeded the...2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Drug-Licence Suspension, Lets Distributor Trade Except In Zavicefta Injection Pending Hearing
The petitioners, a pharmaceutical distributor and its partner, challenged the Assistant Drugs Controller’s order dated 18 September 2026 suspending their drug licences after issuing a show-cause notice dated 15 Septem...2 MIN READ↗
Karnataka High Court
Karnataka HC Lets Drug Wholesaler Continue Trading, Except In Zavicefta And Emblaveo, Pending Licence Hearing
The petitioners challenged an order cancelling their wholesale drug licences after an inspection on 2 September 2026.2 MIN READ↗
Karnataka High Court
Karnataka HC Lets Drug Distributor Resume Business Except Allegedly Spurious Zavicefta Injection For Now, Quashing Licence Suspension Before Reply Period Expired
The petitioner, a licensed pharmaceutical distributor, received a show-cause notice dated 17 September 2026 alleging that it had dealt with “Zavicefta injection,” alleged to be spurious.2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Pharma Licence Cancellation Two Days After Show-Cause Notice, Allows Trade For Now But Bars Zavicefta Sales
The petitioner, a pharmaceutical distributor holding three drug licences, was served with a show-cause notice dated 17 September 2026 under Rule 66(1) of the Drugs and Cosmetics Rules, 1945, alleging that it had dealt...2 MIN READ↗
Karnataka High Court
Drug Distributor Can Resume Business Except Allegedly Spurious Zavicefta For Now, Karnataka HC Quashes Suspension Passed Before Reply Deadline
The petitioner, a pharmaceutical distributor holding wholesale and retail drug licences, challenged the suspension of those licences after receiving a show-cause notice alleging that it had dealt with allegedly spurio...2 MIN READ↗
Karnataka High Court
Karnataka HC Lets Drug Distributor Resume Business For Now, Except Allegedly Spurious Zavicefta Injection, After Quashing Licence Suspension Before Reply
The petitioners, an authorized pharmaceutical distributor, held wholesale and retail drug licences.2 MIN READ↗No articles match these filters.