Domicile Certificate Archives

‘CBSE has no right to stop the student from entering exam hall’; Delhi High Court comes strongly in Domicile Certificate case

“If any other candidate that has been held up outside the Examination Hall for want of uploading the domicile certificate in time, all such students will be entitled to enter the Examination Hall and undertake the examination with extension of time as noted above.”

Case Briefs High Courts

MP HC | Requirement of domicile certificate not mentioned in application form can’t be ground for denying participation in selection process

Madhya Pradesh High Court: Two writ petitions were filed together before the Bench of Prakash Shrivastava, J., where petitioners were seeking a

Case Briefs High Courts

First we are Indians, then good human beings, then comes the community; India should have become Hindu country but it remained secular: Meghalaya HC

“I appeal to all the Hindu people of both the Barak Valley as well as the Assam Valley to come together to