Supreme Court: Wait-Listed Candidates Have No Vested Right After List Expiry  ||  SC: Reserved Candidates Scoring Above General Cut-Off Must be Considered For Open Posts  ||  SC: AICTE Regulations Do Not Govern Direct Recruitment of Engineering Professors by State PSCs  ||  Supreme Court: High Courts To Decide Article 226(3) Applications Within Two Weeks  ||  SC: State Agencies are Competent To Probe Corruption Cases Against Central Government Officers  ||  Allahabad High Court: Wife May Claim Education Expenses; Adverse Inference If Husband Hides Income  ||  Patna High Court: Cruelty Claims Against In-Laws are Unlikely Without Shared Residence or Interaction  ||  Patna HC: Aadhaar and GPS-Based Attendance For Medical College Faculty Does Not Violate Privacy  ||  Allahabad HC: Victim Compensation under POCSO Act Cannot be Withheld For Lack of Injury Report  ||  MP HC: Diverting Goods From Delivery Point is Misappropriation under S.407 IPC    

Supreme Court Issues Notice to Uttar Pradesh Government on Allahabad Name Change - (21 Jan 2020)

CIVIL

Supreme Court has issued notices to the Uttar Pradesh Government on a Petition challenging the Yogi Government’s decision to change the name of Allahabad to its ancient name, Prayagraj.

Tags : SUPREME COURT   UTTAR PRADESH GOVERNMENT   ALLAHABAD NAME CHANGE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved