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    

Kerala HC Directs Commissioner to Refrain from Publishing Rank List Before Disposal of Plea - (03 Aug 2021)

EDUCATION

Kerala High Court has directed the Commissioner for Entrance Examinations to refrain from publishing the rank list before disposal of the petition that sought to admit students to professional courses and other streams based solely on the basis of their scores in the entrance exams rather than considering the results of the Grade XII examinations.

Tags : KERALA HIGH COURT   REFRAIN FROM PUBLISHING RANK LIST BEFORE DISPOSAL OF PLEA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved