P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

CIC to AMU: Remove Inequality in Re-Check of Supplementary Papers - (01 Feb 2016)

Central Information Commission (CIC) has asked Executive Council of Aligarh Muslim University (AMU) to make appropriate changes in process of re—evaluation of answer sheets of supplementary examinations, terming special powers given to Vice-Chancellor to allow re-check as “breach of equality”.

Tags : CENTRAL INFORMATION COMMISSION   ALIGARH MUSLIM UNIVERSITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved