Medical Council Archives

Medical College| Does permission to start post graduate courses for subsequent academic year result in effacing deficiencies found in previous academic year? Supreme Court answers

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

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 Tribunals/Commissions/Regulatory Bodies

NCLT | Petitioner failed to establish a contractual relationship with the corporate Debtor; Tribunal dismisses application

National Company Law Tribunal (NCLT): A Division Bench of Chandra Bhan Singh (Technical Member) and Suchitra Kanuparthi (Judicial Member) dismissed an application

Legislation Updates Rules & Regulations

Amendment Notification–Regulations notified to amend the “Establishment of Medical College Regulations, 1999″

No. MCI-34(41)/2018-Med./170039—In exercise of the powers conferred by Section 33 of the Indian Medical Council Act, 1956 (102 of 1956), the Board