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    

Karnataka HC Extends Interim Relief to PG Doctors Till Nov 23 - (12 Nov 2020)

CIVIL

Karnataka High Court has extended till 23rd November, 2020, the interim relief granted directing state government not to insist PG Doctors should join their respective places for purpose of carrying out compulsory Urban service in terms of section 4 of the Karnataka Compulsory Training Service By Candidates Completed Medical Courses Act 2012.

Tags : KARNATAKA HIGH COURT   INTERIM RELIEF TO PG DOCTORS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved