Distance Learning Archives

Madras HC | Are candidates with no regular school or college course eligible to participate for 5 & 3-year law course? HC interprets Rule 5 of Bar Council of India Rules

Madras High Court: N. Anand Venkatesh, J., urged the Bar Council of India to amend its Rule 5 in order to ensure that the

Supreme Court: In a major decision in the matter relating to the students enrolled in the Distance learning Engineering Courses of certain