Karnataka High Court gives green signal to the State Govt. to conduct Board Exams for 5th, 8th, 9th and 11th standard students
The Division Bench today reversed the decision of the Single Judge, who on 06-03-2024, had struck down this Scheme.
Board exams
Delhi High Court allows late registration of a class XI student for Board exams with CISCE subject to payment of pending fees
The Court remarked that any order/direction passed by the instant Court may not be construed as extending any concession to the student in payment of fees to the school, which is a private unaided school.
Delhi High Court grants relief to a student seeking admission in BITS Pilani after CBSE violates ‘legitimate expectation of the students’
The factum of the recommendation and its acceptance was kept a secret from public and students at large, until the fag end and on the very date the results were declared, it was disclosed to the students. This clearly shows the arbitrariness and lapse on the part of the Board to keep the students in the dark about the weightage formula adopted for preparation of final result.
In a relief to State Board Class XII students, Supreme Court asks Boards to formulate Schemes within 10 days
Supreme Court: Hearing a series of petitions filed by Class XII students of various Boards, the bench of AM Khanwilkar and Dinesh
Cancellation of Class XII Board exams; CBSE, ICSE Assessment Schemes: Fair, reasonable and in larger public interest. Here’s why
Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has refused to interfere with the assessment Scheme propounded by the
Class XII students’ evaluation scheme by CBSE and ICSE approved by Supreme Court with two additions: Here’s what we know
Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has accepted the schemes presented by CBSE and ICSE for assessment
Bom HC | Students of Class 10th and 12th of 2020 batch can choose to be assessed on pre-board examinations instead of physically appearing for board exams: CISCE
Bombay High Court: A Division Bench of Dipankar Datta, CJ and S.S. Shinde, J., informed by CISCE that Students of Class 10th and
NHRC issues notices to HRD Ministry, Chairman, CBSE and Delhi Police Commissioner over paper leak of Class 10 and 12 Board exams
National Human Rights Commission: The NHRC has taken suo motu cognizance of media reports about the incidents of papers leak of Class