Qualifications Archives

Selection of Auditors for Cooperative banks: Himachal Pradesh High Court upholds NABARD’s guidelines

Himachal Pradesh High Court said that to assist the respective State Governments to choose the right persons to conduct statutory audits, the NABARD had issued the impugned letter prescribing broad guidelines

Case Briefs High Courts

Allahabad High Court cancels entire selection process for the post of Principal of State Homeopathy Medical College

Allahabad High Court said that the State authorities sat over the matter in a highly arbitrary and illegal manner. The Commission has also, in a highly arbitrary and illegal manner, proceeded with the selection without even verifying the qualifications of the participants. This has vitiated the entire selection process.

Case Briefs High Courts

Madras High Court directs constitution of Teller Committee and to conduct Advocates Association elections within 90 days following existing byelaws of MHAA

Madras High Court: In a review application filed to review the order passed by this Court, the division bench of R. Mahadevan

Case Briefs High Courts

Ker HC | Court exercising jurisdiction under Article 226 of Constitution must keep away from academic matters

Kerala High Court: The Bench of P.V. Asha, J. dismissed a civil writ petition filed by an Assistant Professor holding that Court