calcutta high court
Case BriefsHigh Courts

Before entertaining a PIL, Court must diligently verify that the petition is genuinely rooted in public interest and not driven by personal vendettas or vested interests

Case BriefsSupreme Court

Supreme Court: In a relief to students seeking admission in AIIMS Institutes, the bench of L. Nageswara Rao and AS Bopanna, JJ

Case BriefsSupreme Court

Supreme Court: In a case where a student had completed 9 semesters of her academic course including clinical training in the medical

Case BriefsSupreme Court

Supreme Court: The Division Bench of L. Nageswara Rao and B.R. Gavai*, JJ., held that the permission granted to start Post Graduate

Case BriefsSupreme Court

Supreme Court: In a detailed judgment, the bench of Dr. DY Chandrachud and AS Bopanna, JJ has upheld the Constitutional validity of

Case BriefsSupreme Court

Supreme Court: Considering the urgent need to commence the process of Counselling, the bench of Dr. DY Chandrachud* and AS Bopanna, JJ,

Case BriefsHigh Courts

Kerala High Court: P.B.Suresh Kumar, J., held that the requirement for Medical students who had studied abroad to undergo CRRI for obtaining

Case BriefsSupreme Court

“Though we have all the sympathies with the students, we will not be in a position to do anything to protect the admissions, which were done in a patently illegal manner.” 

Case BriefsSupreme Court

Supreme Court: The Division Bench comprising of L. Nageswara Rao and Krishna Murari, JJ., dismissed the instant petition for grant of permission

Case BriefsSupreme Court

Supreme Court:  The 3-Judge Bench comprising of L. Nageswara Rao*, S. Abdul Nazeer and Indu Malhotra, JJ., dismissed the appeal filed by

Case BriefsSupreme Court

Supreme Court: In a case where a Medical College illegally denied admission to a candidate to Post-Graduate Medical Specialty course of MS

Case BriefsSupreme Court

Supreme Court: The Bench comprising of Arun Mishra and Vineet Saran, JJ., allowed the appeals pertaining to the admission of appellants under

Case BriefsHigh Courts

Delhi High Court: A Single Judge Bench comprising of Vibhu Bhakru, J. dismissed a writ petition filed for recovering the application fee

Case BriefsSupreme Court

Supreme Court: Considering the seriousness and urgency of the matter wherein it was alleged that attempts were made to bribe some Supreme

Hot Off The PressNews

Supreme Court: The bench of Dipak Misra and A.M. Khanwilkar, JJ directed the State of Gujarat to give 50 per cent reservation to

Case BriefsSupreme Court

Supreme Court: Setting aside the admission of the petitioner to the Christian Medical College in the State of Chhattisgarh, the bench of