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The Day Is Not Far Off When Every Judgment Can Be ‘Annulled’ By Governments’: SC - (14 Sep 2018)

Supreme Court while setting aside Kerala Professional Colleges (Regularization of Admission in Medical Colleges) Ordinance, 2017, made scathing observations about the Kerala Government’s blatant attempt to nullify the judgment of the HC and the SC.

Tags : SUPREME COURT   KERELA PROFESSIONAL COLLEGES ORDINANCE   2017  

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