Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Allahabad HC Upholds CBI Enquiry Against UPPSC Regarding Exams & Their Results - (09 Mar 2018)

Allahabad High Court has upheld the CBI investigation ordered by the Central Government into serious allegations against the Uttar Pradesh Public Service Commission (UPPSC) in respect of examinations and their results held/declared during the period between 01.04.2012 and 31.03.2017.

Tags : ALLAHABAD HIGH COURT   UTTAR PRADESH PUBLIC SERVICE COMMISSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved