Supreme Court Flags Excess Records as Cause of Delays in Corruption Case Prosecutions  ||  Supreme Court: Outgoing Partner’s Share Valued on Assessment Date, Not Dissolution Date  ||  Supreme Court Acquits Two Murder Convicts, Finds Prosecution Story Suspicious  ||  SC Restores SEBI Fraud Proceedings against Vedanta over 2014 Share Buyback  ||  CCI Rejects Kerala Private Bus Operators’ Challenge to Free KSRTC Travel for Women  ||  Chhattisgarh HC: Sharia Body can't Decide Muslim Woman's Marital Status or End Marriage  ||  MP High Court: Adult Woman Can Become Jain Saadhvi Despite Parents’ Opposition  ||  MP High Court Quashes 70%-80%-90% Pay Rule for Class III, IV Staff during Probation  ||  SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest  ||  SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits    

Kerala HC Issues Notice on Plea Seeking Relaxation of Minimum Qualifying Marks - (01 Oct 2020)

EDUCATION

Kerala High Court has issued notice on a writ petition seeking relaxation of the requirement of 45% minimum qualifying marks for admission to three-year LL.B for persons with disabilities.

Tags : KERALA HIGH COURT   RELAXATION OF MINIMUM QUALIFYING MARKS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved