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    

Supreme Court Vacates Stay On SSC Exam Results - (13 May 2019)

EDUCATION

Supreme Court has vacated the stay on declaration of results of the SSC Examination 2017—both Combined Graduate Level Examination and Combined Higher Secondary Level Examination while also constituting a six-member expert committee headed by Justice GS Singhvi to decide if the entire examination process was tainted by leakage and precautions to be taken in future examinations.

Tags : SUPREME COURT   SSC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved