Del HC: Pre-SCN Consultation is Unnecessary in Large-Scale GST Fraud Cases with Complex Transactions  ||  Calcutta HC: Unilaterally Appointed Arbitrator Violates Natural Justice and Sets Aside the Award  ||  Raj HC Upholds Padmesh Mishra’s AAG Appointment, Noting Advocacy Skill isn’t Tied to Experience  ||  Supreme Court: Photographing a Woman not Engaged in Private Acts Does not Constitute Voyeurism  ||  SC Directs UPSC to Permit Scribe Changes Till Seven Days Before Exams and Review Screen-Reader Use  ||  Madras HC: Freedom of Religion Cannot Extend to Disturbing Peace Within Temple Premises  ||  Delhi HC: Lokpal Cannot Form a Prima Facie View on Corruption Without Hearing The Official  ||  MP High Court: DRT Cannot Restrict or Impose Conditions on a Person's Foreign Travel  ||  Bombay HC: Results of Dec 2 And 20 Local Body Election Must be Declared Together  ||  Delhi HC: Employment Disputes Cannot be Treated as Commercial Cases under the Act    

SC Issues Notice in Plea Seeking Quashing of Condition for Eligibility of Civil Judge Exam - (30 Dec 2020)

CIVIL

Supreme Court has issued notice in a plea which seeks to quash the pre-requisite condition of three years of practice as an Advocate to be eligible for the Civil Judge Exam in Andhra Pradesh.

Tags : SUPREME COURT   CONDITION FOR ELIGIBILITY OF CIVIL JUDGE EXAM  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved