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    

Bombay HC Dismisses Plea Challenging Decision to Cancel Class 10 Board Examinations - (04 Jun 2021)

EDUCATION

Bombay High Court has dismissed as withdrawn the Public Interest Litigation challenging the Maharashtra Government's decision to cancel the Class 10, SCC Board examinations 2021, affecting the lives of 16 lakhs students in the State.

Tags : BOMBAY HIGH COURT   CANCELLATION OF CLASS 10 BOARD EXAMINATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved