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Reservation To EWS Cannot Be Given At Examination Level : SC Seeks Reply From CBSE

Courtesy/By: Jayant Upadhyay | 17 May 2019 Views:123

Courtesy/By: Jayant Upadhyay | 17 May 2019 Views:123

News Updates

The Supreme Court held that the High Court cannot...

21 Jan 2020 Views:50

In this case the investigation was faulty and not...

21 Jan 2020 Views:35

Decision of a Disciplinary Authority in not paying...

17 Jan 2020 Views:45

The conviction of the appellant-accused under Sect...

17 Jan 2020 Views:58

The Appellant in this case is qualified and eligib...

17 Jan 2020 Views:42

Section 3(1)(b) of the Repealing Act provides that...

17 Jan 2020 Views:82

Filing of FIR after passing of the award by the Lo...

17 Jan 2020 Views:70

PIL filed in Supreme Court regarding Internet shut...

17 Jan 2020 Views:72

Bombay HC pulls up Maharashtra Government for the...

17 Jan 2020 Views:58

Supreme Court dismisses curative petitions filed b...

14 Jan 2020 Views:102

Bombay HC refuses interim relief to Television Bro...

14 Jan 2020 Views:106

The respondent is not liable, as the facts on reco...

13 Jan 2020 Views:123

The appellants are entitled to a decree of evictio...

13 Jan 2020 Views:104

Notice issued in Homebuyers' plea against minimum...

13 Jan 2020 Views:118

Madras High Court observes that Image of press da...

13 Jan 2020 Views:107

Bombay High Court held that Approach to adopt gir...

13 Jan 2020 Views:74

To invoke Section 34 IPC, it must be established t...

11 Jan 2020 Views:95

If there are sufficient materials, the court can c...

11 Jan 2020 Views:82

Allahabad HC initiates judicial enquiry due to vio...

11 Jan 2020 Views:77

Army Tribunal has no jurisdiction to order re-tria...

11 Jan 2020 Views:73

Karnataka HC quashes amendment the Karnataka Parli...

11 Jan 2020 Views:66

By re-opening the question of trusteeship by way o...

10 Jan 2020 Views:69

In the absence of relevant and contemporaneous med...

10 Jan 2020 Views:52

Mere habitual drinking by father cannot be conside...

10 Jan 2020 Views:80

Apex Court held that Offence not having minimum s...

09 Jan 2020 Views:81

Karnataka High Court Held that it is not mandatory...

09 Jan 2020 Views:76

The conviction of the accused is altered from offe...

09 Jan 2020 Views:77

It is not for the Courts to substitute a Scheme or...

09 Jan 2020 Views:71

Rent Tribunal directed to dispose matter regarding...

09 Jan 2020 Views:91

Calcutta HC upholds the spirit of humanity by stay...

08 Jan 2020 Views:86

The General Manager being an authority higher to D...

08 Jan 2020 Views:71

Accused acquitted due to contradiction in evidence...

08 Jan 2020 Views:82

The petitioner should be reinstated, and at the sa...

08 Jan 2020 Views:72

Respondent can be classified as a Hindi Stenograph...

07 Jan 2020 Views:60

In the case of circumstantial evidence, court cann...

07 Jan 2020 Views:63

Allahabad HC requested the NHRC to conduct an inqu...

07 Jan 2020 Views:53

Criminal proceeding quashed since the parties amic...

07 Jan 2020 Views:66

Apex Court upholds WB Madrasah Service Commission�...

07 Jan 2020 Views:92

Delhi Court issues death warrant against four conv...

07 Jan 2020 Views:65

The appellant’s period after fresh appointment, ...

06 Jan 2020 Views:65

The evidence of official witnesses cannot be distr...

06 Jan 2020 Views:56

Statement of sole independent witness sufficient t...

06 Jan 2020 Views:72

Suspended data services must be restored when situ...

06 Jan 2020 Views:58

Fake lucky draw offers:Lawyer get 2 lakh compensat...

06 Jan 2020 Views:95

Bail if case diary & other materials disclose prim...

06 Jan 2020 Views:58

Tata Trustees also move Supreme Court against NCL...

06 Jan 2020 Views:78

Bombay HC directs man to vacate 65-year-old mother...

06 Jan 2020 Views:53

If there is clear eyewitness account of the incid...

05 Jan 2020 Views:58

Under Article 61(a) of the Limitation Act 1963, a ...

05 Jan 2020 Views:64

Court to consider the lapse of limitation time bef...

05 Jan 2020 Views:66

Gujarat HC awards death sentence in a rape and mur...

05 Jan 2020 Views:93

In case where murder has been committed by more th...

04 Jan 2020 Views:81

The suit is not maintainable under Section 138 of ...

04 Jan 2020 Views:93

Accused granted anticipatory bail because of the m...

04 Jan 2020 Views:65

Allahabad HC asks UP government's report on the at...

04 Jan 2020 Views:58

Under Section 139 of Negotiable instruments Act, t...

03 Jan 2020 Views:84

There can be no leniency shown to Judicial officer...

03 Jan 2020 Views:70

Acquiescence to arise from only positive acts and ...

03 Jan 2020 Views:58

Second petition cannot be made on the same cause o...

03 Jan 2020 Views:59

Conviction of the appellant for murder under Secti...

02 Jan 2020 Views:75

Utterance of words like “go and die” and refer...

02 Jan 2020 Views:82

Solemnization of second marriage cannot be done ev...

02 Jan 2020 Views:55

Obstructing Court proceedings by lawyers shall be ...

02 Jan 2020 Views:49

If there are two persons having different qualifi...

01 Jan 2020 Views:53

Know why Kerala High Court refused a writ petition...

01 Jan 2020 Views:60

Calcutta HC quashes conviction and elaborate the n...

01 Jan 2020 Views:60

The person whose name is on the land papers is th...

31 Dec 2019 Views:67

Violation of every provision does not furnish a gr...

31 Dec 2019 Views:58

Postmortem submitted by defense will be treated as...

31 Dec 2019 Views:64

Section 3(k) of the Patents Act, 1970 clarified by...

31 Dec 2019 Views:105

A second warning letter is not required when it is...

30 Dec 2019 Views:65

If there is no grave and sudden provocation, the c...

30 Dec 2019 Views:55

Death of youth due to systemic failure, Kerala HC ...

30 Dec 2019 Views:61

Person cannot be convicted for housing dacoits if ...

30 Dec 2019 Views:59

Schemes which extinguish local water bodies albeit...

29 Dec 2019 Views:80

If the court finds no justification, the court can...

29 Dec 2019 Views:62

Contractual job holder cannot pray for regularizat...

29 Dec 2019 Views:77

Balancing of aggravating and mitigating sheets mus...

29 Dec 2019 Views:61

Not paying for overtime is a volition of Article 3...

28 Dec 2019 Views:73

If the parties individually file affidavits endors...

28 Dec 2019 Views:68

Court will not grant death sentence if rehabilitat...

28 Dec 2019 Views:59

Technical Assessment Reports (TAR) of an Army offi...

28 Dec 2019 Views:62

Proceedings not to be stifled using Jurisdiction u...

28 Dec 2019 Views:68

The insurance amount that has to be paid to the fa...

27 Dec 2019 Views:74

Menace to the society should be mercilessly punish...

26 Dec 2019 Views:87

Erroneous and unsubstantiated claims cannot form g...

26 Dec 2019 Views:88

If the court finds it reasonable it can grant suff...

26 Dec 2019 Views:86

Accused acquitted from charges of abetting the sui...

25 Dec 2019 Views:108

Person cannot be transferred in the middle of an a...

25 Dec 2019 Views:97

Recorded statement of accused cannot be ground for...

25 Dec 2019 Views:81

Erroneous and unsubstantiated claims cannot form g...

25 Dec 2019 Views:89

If the accused is aware of the consequences of his...

25 Dec 2019 Views:90

WB government to remove all posts against CAA and ...

24 Dec 2019 Views:76

Disciplinary Inquiry conducted by an Employer does...

24 Dec 2019 Views:84

Magistrate cannot remand accused for more than 15 ...

23 Dec 2019 Views:107

Compassionate appointment cannot be made after thr...

23 Dec 2019 Views:105

Section 144 of the CrPC imposed in parts of India ...

23 Dec 2019 Views:98

can hospitals be held liable for the actions of it...

23 Dec 2019 Views:84

Preventive detention should be exercised with utmo...

22 Dec 2019 Views:95

NCDRC has jurisdiction over orders of State Commis...

22 Dec 2019 Views:87

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