Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Karnataka HC : Overseas Citizens To Be Treated on Par With NRI in MBBS/BDS Admissions - (13 Jul 2017)

Karnataka High Court has held that Overseas Citizens of India (OCI) cardholders, who are NEET UG 2017 qualified, shall be entitled to be treated on par with Non-Resident Indians (NRIs) in matter of admission to first year MBBS/BDS course for the academic year 2017-18.

Tags : KARNATAKA HIGH COURT   MBBS/BDS ADMISSIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved