Delhi High Court
Case BriefsHigh Courts

Delhi High Court: Sanjeev Narula, J. upheld the denial of admission by AIIMS and PGIMER as mere mentioning of eligibility criteria for

Case BriefsHigh Courts

Delhi High Court: Mukta Gupta, J., held that, the Metropolitan Magistrate/ Judicial Magistrate of the first class is competent to take cognizance

Case BriefsSupreme Court

Supreme Court: In the matter where the Court was hearing the petition against the order of the Punjab & Haryana High Court