Ravinder Kumar Vs State Of Haryana
.... ect to such rules as may be prescribed, enter and search at all reasonable times with such assistance, if any, as such authority or officer considers necessary, such Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic or any other place and examine any record, register, document, bo ...
Supreme Court Of India
Dr.Pramod Padwal Vs State Of Maharashtra And Others
.... ons, she relied upon the decision of this Court in Bhiku Yeshwant Dhangat & Ors. Vs. Baban Maruti Barate & Anr. 2000 SCC OnLine Bom 323. 7. In the present case, the evidence of the complainant shows that Dr.Priya Fadke and Dr.Rahul Bhure were present during the inspection. However, ...
Bombay High Court
Dr. Santram Vs State Of Maharashtra And Others
.... ses and record his evidence and then final order came to be passed. We do not find procedural lacuna in conduct of enquiry. 11. The enquiry is based on incident dated 02.06.2012 when the pregnancy of a lady was terminated in a private hospital where petitioner had offered his services as A ...
Bombay High Court (Aurangabad Bench)
Tamil Nadu Ayush Sonologist Association Vs Union Of India And Others
.... aviolet and fluorescent light or other suitable culture hood. (2) Photo-microscope with fluorescent source of light. (3) Inverted microscope. (4) Incubator and oven. (5) Carbon dioxide incubator or closed system with 5% CO2 atmosphere. (6) Autoclave. (7) Refriger ...
Madras High Court
Manish Gupta Vs State Nct Of Delhi & Anr
.... rector of the Health and Family Welfare or any officer of higher rank and in case of appointment of an Appropriate Authority for any part of the State or Union Territories, the officer could be of such other rank as the State Government or the Central Government may deem fit. By amending the Act ...
Delhi High Court
J J Hospital Vs State Of Telangana
.... ering the application and grant permission for change of old ultrasound scanning machine with a new machine on the ground that C.C. No. 1542 of 2018 is pending. While the said writ petition was pending, on 19.5.2021 petitioners were issued orders rejecting the application on the ground that C.C. ...
High Court For The State Of Telangana:: At Hyderabad
M/S. J.J.Hospital Vs State Of Telangana
.... ch read as follows:- Section 3 :-Regulation of Genetic Counseling Centers, Genetic Laboratories and Genetic Clinics.—On and from the commencement of this Act,— (1) no Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic unless registered under this Act, shall conduct or a ...
High Court For The State Of Telangana:: At Hyderabad
Ram Lal Krishak Vs Ram Lal Krishak And Ors
.... ostic Techniques (Prohibition of Sex Selection) Act, 1994 (57 of 1994), shall not be nominated or appointed as a member of the Advisory Committee] [(iii) ensure that the process of filling up of vacancies in Advisory Committee shall start at least ninety days before the probable date of the occu ...
Rajasthan High Court
Anju Goswami Vs State Of U.P And Ors
.... that "Ends of justice would be better served if valuable time of the Court is spent in hearing those appeals rather than entertaining petitions under Section 482 at an interlocutory stage which after filed with some oblique motive in order to circumvent the prescribed procedure, or to dela ...
Allahabad High Court
Hassan Mohd. Vs State Of Haryana
.... parameters, others cannot determine the norms as that would amount to acting in derogation of law. Decrease in the sex ratio is a sign of colossal calamity and it cannot be allowed to happen. Concrete steps have to be taken to increase the same so that invited social disasters do not befall on ...
High Court Of Punjab And Haryana At Chandigarh
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