Court News
Doctor Died During the Case? Supreme Court Says His Legal Heirs Can Be Brought on Record — But Only His Estate Can Be Made to Pay
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Medical NegligenceClear topic ×
22 articles
Court News
No Expert Opinion, No Prosecution: Patna High Court Quashes Section 304 IPC Case Against Doctor Over Child’s Death in Nursing Home
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Court News
Interrogatories First, Video Cross-Examination Next: NCDRC Sets Aside Order Calling Medanta’s Senior Doctors to Guwahati
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Court News
Expert Opinion Cannot Be Brushed Aside: NCDRC Upholds Reversal of ₹19 Lakh Medical Negligence Award Against Apollo BSR Cardiologist
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Court News
Wife Died of Covid After Oxygen Was Allegedly Stopped: Delhi HC Refuses to Order FIR Against Hospital, Says Complaint Case Is Still Open
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Court News
Pregnant After a Government Sterilisation? Madras High Court Sets Aside ₹3 Lakh Writ Award, Says Negligence Must Be Proved in a Civil Court, Orders ₹60,000 Scheme Payment
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Court News
An Empty Oxygen Cylinder and a Prosecuted Doctor: How Jacob Mathew Defined Criminal Medical Negligence
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Court News
A Father's Appeal Went to the Wrong Court for Years: Supreme Court Settles Where a Victim's Appeal Against Acquittal Belongs
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Court News
From One Family's Negligence Claim to a National ICU Standard: Supreme Court Sets Hospital Compliance Deadlines
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Story
RES IPSA LOQUITUR · THE THING SPEAKS FOR ITSELF
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Court News
Supreme Court Shields Doctors: Quashes Criminal Charges Against Anaesthetist
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Court News
Healing Conflicts: Arbitration’s Role in Healthcare and Medical Governance
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