MBBS Archives | SCC Times

[In-service quota in NEET-PG 2023] Temporary service in rural/difficult areas cannot be counted: Bombay High Court

Bombay High Court explained that the impugned Government Resolution dated 19-03-2019 indicated that a candidate appearing for the examination without prior permission of the Deputy Director of Health Services so concerned, would not be relieved from posting.

Case Briefs High Courts

“Student had obtained a seat in JIPMER, Puducherry surreptitiously and based on a false declaration”; Madras HC directs authorities to take necessary action

Madras High Court without cancelling the seat of the student, directed the respondents to take necessary action based on the declaration that the student had obtained a seat through a false declaration.

Experts Corner Siddharth R Gupta

50 Landmark Judgments on Education Law by the Supreme Court and High Courts in 2022 [Part I]

by Siddharth R. Gupta† and Pushp Sharma††
Cite as: 2023 SCC OnLine Blog Exp 9

Case Briefs High Courts

Megh HC │ Whether Court can issue directions for filling up the vacant seat for the MBBS Course? Courts answers

Meghalaya High Court: H. S. Thangkhiew, J. allowed a petition in which he had to consider whether this Court can direct the

Case Briefs High Courts

MP HC | CBI’s self contained note cannot form basis for rejecting application for increase of MBBS Seat; HC directs NMC to consider the application afresh

Madhya Pradesh High Court: The Division Bench of Sujoy Paul and Arun Kumar Sharma, JJ., quashed the National Medical Commission’s decision rejecting

Case Briefs Supreme Court

Supreme Court directs Madhya Pradesh HC to immediately decide validity of 100% reservation in more than 600 P.G. medical seats

Supreme Court: The Division Bench of L. Nageswara Rao and B. R. Gavai, JJ., directed the Madhya Pradesh High Court to immediately

Case Briefs High Courts

Kar HC | Approval from the Medical Council for the purpose of practicing as a private medical practitioner cannot be withheld by the authorities on arbitrary grounds; Writ Petition Allowed

Karnataka High Court: R. Devdas, J., while allowing the present Writ Petition, directed the Medical Council to issue the No Objection Certificate

Case Briefs High Courts

Del HC | To avail Medical PG seat in Delhi University Quota, candidate must have passed final MBBS from DU; Court issues directions to Medical Council Committee

Delhi High Court: Prathiba M. Singh, J., while addressing the present petition issued directions with regard to the counselling process at the time

Case Briefs High Courts

Ori HC | In-service candidate benefit rejected to successful NEET student as they approached court with unclean hands

Arunima Bose, Editorial Assistant has put this story together

Case Briefs Supreme Court

You can’t ignore the Oversight Committee recommendation on establishment of a medical college; SC tells Centre

Supreme Court: In the case where the Government of India order, by which the colleges/institutions have been directed not to admit students