J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

Madras HC Grants Time to State to Submit Details on Cancellation of College Arrear Examinations - (05 Feb 2021)

EDUCATION

Madras High Court has granted four more weeks for the State government to collate and submit details regarding the decisions taken by various universities in the State with regard to conduct of college arrear examinations which the government had ordered to cancel citing the threat of COVID-19.

Tags : MADRAS HIGH COURT   CANCELLATION OF COLLEGE ARREAR EXAMINATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved