Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC Directs NTA to Consider Requests of Candidates to Furnish Original OMR Sheets - (04 Dec 2020)

EDUCATION

Supreme Court has refused to entertain a writ petition filed by some aspirants for admission for undergraduate medical courses seeking quashing of the NEET 2020 results, directing the National Testing Agency to consider representation preferred by them for furnishing the original OMR sheets.

Tags : SUPREME COURT   NEET 2020   FURNISHING OF ORIGINAL OMR SHEETS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved